Munna Lal vs State Of U.P. And 7 Others
2023 Latest Caselaw 10762 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 828 of 2023
 

 
Petitioner :- Munna Lal
 
Respondent :- State Of U.P. And 7 Others
 
Counsel for Petitioner :- Navin Kumar
 
Counsel for Respondent :- CSC,Pradeep Singh
 

 
Hon'ble Syed Qamar Hasan Rizvi,J.

Heard Shri Navin Kumar, learned counsel for the petitioner, Shri Pradeep Singh, learned counsel for respondent No. 5, Gram Sabha and Shri Surendra Pratap Singh, learned Standing Counsel for respondents No. 1 to 4.

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

The submission of learned 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.

Learned counsel for the petitioner prays that the petition be dismissed as not pressed with the liberty to the petitioner to file fresh petition with better particulars.

The petition is dismissed with the aforesaid liberty.

Order Date :- 11.4.2023

Sumaira