Ashok Kumar Singh vs State Of U.P. Thru Prin. Secy. ...
2019 Latest Caselaw 3258 ALL

Citation : 2019 Latest Caselaw 3258 ALL
Judgement Date : 19 April, 2019

Allahabad High Court

Ashok Kumar Singh vs State Of U.P. Thru Prin. Secy. ... on 19 April, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
(C.M. Application No.44080 of 2019)
 
In Re:-
 

 
Case :- SERVICE SINGLE No. - 9284 of 2019
 

 
Petitioner :- Ashok Kumar Singh
 
Respondent :- State Of U.P. Thru Prin. Secy. Stamp & Registration & Ors.
 
Counsel for Petitioner :- Prabhaat Kumar Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioner on the application for amendment.

Learned counsel for the petitioner has submitted that due to inadvertence the order dated 23.03.2009 could not be challenged in the instant writ petition, therefore, the petitioner may be permitted to challenge the said order by way of amendment in the writ petition.

On due consideration, the application is allowed.

Let necessary amendments be carried out in the writ petition within one week.

Order Date :- 19.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]