Bharat Lal vs State Of U P And 2 Others
2018 Latest Caselaw 3175 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 3924 of 2018
 

 
Petitioner :- Bharat Lal
 
Respondent :- State Of U P And 2 Others
 
Counsel for Petitioner :- Raj Karan Yadav,Yadvendra Kumar Yadav
 
Counsel for Respondent :- C.S.C.,Diwakar Singh
 

 
Hon'ble Ashok Kumar,J.

Learned Standing Counsel has informed the Court that the District Magistrate, Allahabad was required to file his personal affidavit in the instant case, however, the District Magistrate, Allahabad is out of country to participate in Paralympics Games and presently he is in Indonesia and will be back on 15.10.2018. He prays for further 10 days time to comply with the order dated 04.09.2018.

Since the District Magistrate, Allahabad is out of country this Court finds it appropriate to accept the prayer of learned Standing Counsel and grant ten days further time to comply with the order dated 04.09.2018.

Put up this petition on 24.10.2018, in the additional cause list at the top of the list.

Order Date :- 10.10.2018

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