Rama Kant Prasad vs State Of U P And 4 Others
2018 Latest Caselaw 3476 ALL

Citation : 2018 Latest Caselaw 3476 ALL
Judgement Date : 31 October, 2018

Allahabad High Court

Rama Kant Prasad vs State Of U P And 4 Others on 31 October, 2018

Bench: Kaushal Jayendra Thaker




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Case :- WRIT - C No. - 36238 of 2018
 
Petitioner :- Rama Kant Prasad
 
Respondent :- State Of U P And 4 Others
 
Counsel for Petitioner :- Juned Alam
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

It appears that the respondents are under one pretext of the other passing orders which are either a kin or similar to the once which has been quashed by this Court time and again.

The Authority shall file their affidavits as to how such action is permissible under the Law.

Particularly the Authority who has passed order enclosed as Annexure 17 of the memo of petition shall file his personal affidavit as to how such order which has already been quashed by order of this Court earlier has been reiterated.

List on 19.11.2018.

Order Date :- 31.10.2018

Mukesh

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