Hari Narayan Rastogi vs State Of U.P. And Others
2019 Latest Caselaw 1897 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 43003 of 2010
 

 
Petitioner :- Hari Narayan Rastogi
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- R.N. Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Prakash Padia,J.

It is contended by Mr. R. N. Tripathi, learned counsel for the petitioner that the controversy involved in the present case is squarely covered by judgement of this Court passed in Writ A No.3804 of 2000 decided on 17.1.2001. It is further contended that against the said judgement special appeal was preferred by the State Government bearing Special Appeal No.390 of 2001, which was also dismissed on 24.4.2003.

The matter requires consideration.

On the request made by learned Standing Counsel, list this case on 10.4.2019. Learned counsel for the petitioner is directed to supply copy of the aforesaid judgement to Mr. Amit Manohar, learned Additional Chief Standing Counsel on behalf of State by tomorrow.

Order Date :- 28.3.2019

Pramod Tripathi