Rajnesh Kumar vs Zila Upbhokta Vivad Paritosh Ayog ...
2022 Latest Caselaw 3220 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- WRIT - C No. - 13424 of 2022
 

 
Petitioner :- Rajnesh Kumar
 
Respondent :- Zila Upbhokta Vivad Paritosh Ayog And 4 Others
 
Counsel for Petitioner :- Mukesh Kumar
 
Counsel for Respondent :- C.S.C.,Baleshwar Chaturvedi,Paras Nath Rai
 

 
Hon'ble Vivek Kumar Birla,J.

Hon'ble Vikas Budhwar,J.

Heard learned counsel for the petitioner, Sri Paras Nath Rai, learned counsel appearing for the respondent nos. 2 and 3 and learned Standing Counsel appearing for the respondent no. 5.

Present petition has been filed with the following prayers:-

"I. Issue a writ, order or direction in the nature certiorari quashing the judgment and order dated 25.02.2022 passed by the respondent no. 1 (Annexure No. 1 to the writ petition).

II. Issue a writ, order or direction in the nature mandamus directing the contesting respondents to consider the outstanding amount of electricity bills under One-Time Settlement Scheme (OTS)."

After some arguments, learned counsel for the petitioner submitted that he may be permitted to withdraw present petition with liberty to the petitioner to avail the remedy as may be available to him in accordance with law.

Accordingly, present petition stands dismissed as withdrawn with liberty aforesaid.

Order Date :- 17.5.2022

Lalit Shukla