Lahari Singh vs State Of U.P. And 5 Others
2023 Latest Caselaw 18423 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:145080
 
Court No. - 49
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 1581 of 2023
 

 
Petitioner :- Lahari Singh
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Sarveshwar Singh
 
Counsel for Respondent :- C.S.C.,Kaushal Kishore Mani
 

 
Hon'ble Syed Qamar Hasan Rizvi,J.

Heard Sri Sarveshwar Singh, learned counsel for the petitioner and Shri Jitendra Narain Singh, learned Additional Chief Standing Counsel for the State-respondents.

At the very outset, learned Additional Chief 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.

Learned counsel for the petitioner prays that at this stage, he does not want to press this petition and the same may be dismissed as not pressed with the liberty granted to the petitioner to file a fresh petition with proper particulars.

The prayer so made by learned counsel for the petitioner is accepted.

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

Order Date :- 20.7.2023

Sumaira