Khurshed Khan And 2 Others vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 15115 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 22
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 753 of 2022
 

 
Petitioner :- Khurshed Khan And 2 Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Revenue Civil Secrett. Lko. And 21 Others
 
Counsel for Petitioner :- Arjun Singh Somvanshi
 
Counsel for Respondent :- C.S.C.,Dilip Kumar Pandey
 

 
Hon'ble Manish Kumar,J.

A preliminary objection regarding maintainability of the present petition has been raised by learned Chief Standing Counsel and Shri Dilip Kumar Pandey, learned counsel for the respondent no. 5.

It has been stated that the petitioner has not disclosed his credentials which is necessary to be disclosed as per the law settled by Hon'ble Apex Court as well as this Court in the Cases of State of Uttaranchal Vs. Balwant Singh Chaufal reported in (2010 3 SCC 402 and in the case of Gurmeet Singh Soni (Adv) Vs. State of U.P. ( PIL Civil No. 11520 of 2021, Judgment dated 07.06.2021) respectively.

At this stage, learned counsel for the petitioner has submitted that the the petitioner may be permitted to withdraw the present petition and the same may be dismissed as not pressed with liberty to file afresh.

As prayed, the present petition is disposed of with liberty to the petitioner to file afresh petition.

Order Date :- 21.10.2022

Ashish