Mata Prasad Saini vs State Of U.P. And 4 Others
2019 Latest Caselaw 253 ALL

Citation : 2019 Latest Caselaw 253 ALL
Judgement Date : 27 February, 2019

Allahabad High Court

Mata Prasad Saini vs State Of U.P. And 4 Others on 27 February, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 2801 of 2019
 

 
Petitioner :- Mata Prasad Saini
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Manoj Kumar
 
Counsel for Respondent :- C.S.C.,Chandrakesh Rai
 

 
Hon'ble Prakash Padia,J.

Heard Sri Manoj Kumar, learned counsel for the petitioner. Learned Standing Counsel has accepted notice on behalf of respondent nos.1 and 2. Sri C. K. Rai, learned counsel, has put in appearance on behalf of respondent no.3.

Issue notices to respondent nos.4 and 5 returnable at an early date. Steps be taken within a week.

Sri C. K. Rai, learned counsel on behalf of respondent no.3 contended that the controversy involved in the present case has already been decided by a Full Bench of this Court in Amit Kumar Dwivedi Vs. State of U.P. reported in 2018(4) UPLBEC 3056.

Counter affidavit be filed by all the respondents within six weeks. Rejoinder affidavit may be filed within two weeks' thereafter.

List immediately thereafter.

Order Date :- 27.2.2019

Pramod Tripathi