Ram Babu vs State Of U.P. And 6 Others
2023 Latest Caselaw 15820 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:110446
 
Court No. - 19
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 943 of 2023
 

 
Petitioner :- Ram Babu
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Gaurav Gautam,Yogesh Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,Krishna Kant Singh
 

 
Hon'ble Syed Qamar Hasan Rizvi,J.

1. Heard Sri Yogesh Kumar Srivastava, learned counsel for the petitioner and Sri Sunil Pratap Singh, learned Standing Counsel for respondents nos. 1 to 6.

2. 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.

3. Learned counsel for the petitioner submits that at this stage, he does not want to press this petition. He further submits that he will avail the remedy for the redressal of his grievances before the authority concerned in accordance with law.

4. Considering the facts and circumstances of the case, the present petition is dismissed as not pressed.

Order Date :- 19.5.2023

Abhishek Gupta