Akram vs State Of U.P. And 3 Others
2023 Latest Caselaw 11299 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 893 of 2023
 

 
Petitioner :- Akram
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Yogendra Kumar
 
Counsel for Respondent :- C.S.C.,Bhupendra Kumar Tripathi
 

 
Hon'ble Syed Qamar Hasan Rizvi,J.

Heard Sri Yogendra Kumar, learned counsel for the petitioner and learned Standing Counsel for respondents no.1 to 4.

At the very outset, learned Standing Counsel has raised a preliminary objection regarding the maintainability of the present Public Interest Litigation as the petitioner has not disclosed the credentials and other details that are required under Sub-Rule (3-A) of Rule 1 of Chapter XXII of the Allahabad High Court Rules (Rules of Court, 1952), which has been amended in the light of judgment passed by the Hon'ble Supreme Court in State of Uttranchal versus Balwant Singh Chaufal & others reported in 2010 AIR SCW 1029.

After arguing the case at some length, learned counsel for the petitioner submits that at this stage, he does not want to press the petition and the same may be dismissed as not pressed with the liberty granted to the petitioners to file a fresh petition with better particulars.

The aforesaid prayer as made by the learned counsel for the petitioner is allowed.

Accordingly, this petition is dismissed as not pressed with the aforesaid liberty.

Order Date :- 17.4.2023

Satish