Anurag Singh vs State Of U.P. And 8 Others
2023 Latest Caselaw 10761 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 829 of 2023
 

 
Petitioner :- Anurag Singh
 
Respondent :- State Of U.P. And 8 Others
 
Counsel for Petitioner :- Devendra Deo Gupta
 
Counsel for Respondent :- C.S.C.,Bhupendra Kumar Tripathi
 

 
Hon'ble Syed Qamar Hasan Rizvi,J.

Heard Shri Devendra Deo Gupta, learned counsel for the petitioner, Shri Jitendra Narain Rai, learned Additional Chief Standing Counsel for the State-respondents.

Learned Additional Chief Standing Counsel raised a preliminary objection regarding the maintainability of the petition.

The submission of learned Additional Chief Standing Counsel is that the credentials, as are required by sub-rule (3A) of Rule 1 of Chapter XXII of the Allahabad High Court Rules, 1952 (Rules of Court, 1952), which was amended in view of the judgment of the Supreme Court in State of Uttranchal Vs. Balwant Singh Chaufal & others, reported in 2010 AIR SCW 1029 have not been disclosed by the learned counsel for the petitioner in this public interest litigation.

After arguing at some length, learned counsel for the petitioner prays for the withdrawal of the petition with liberty to file fresh petition with better particulars.

The petition is dismissed as not pressed with the aforesaid liberty.

Order Date :- 11.4.2023

Sumaira