Nagar Panchayat Ami Nagar Sarai ... vs State Of U.P. And 5 Others
2022 Latest Caselaw 3202 ALL

Citation : 2022 Latest Caselaw 3202 ALL
Judgement Date : 17 May, 2022

Allahabad High Court

Nagar Panchayat Ami Nagar Sarai ... vs State Of U.P. And 5 Others on 17 May, 2022

Bench: Attau Rahman Masoodi, Vikram D. Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 1537 of 2022
 

 
Petitioner :- Nagar Panchayat Ami Nagar Sarai Qasba Ami Nagar Sarai District Baghpat And Another
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Satendra Kumar Upadhyay,Anupama Parashar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Vikram D. Chauhan,J.

This case has been called out more than once as fresh. None has put in appearance on behalf of the petitioners.

On a perusal of the judgment impugned herein this writ petition contained as annexure 7 to the writ petition, we gather that the tribunal has issued a direction for consideration of the pending representation, if any.

The direction issued by the tribunal does not call for any interference in exercise of writ jurisdiction under Article 226 of the Constitution of India.

The writ petition being bereft of any merit is accordingly dismissed.

Order Date :- 17.5.2022

kanhaiya