Vinod Kumar Rai vs State Of U.P. And 4 Others
2023 Latest Caselaw 15821 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:110359
 
Court No. - 19
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 862 of 2023
 

 
Petitioner :- Vinod Kumar Rai
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Ashwani Kumar Rai
 
Counsel for Respondent :- C.S.C.,Rameshwar Prasad Shukla
 

 
Hon'ble Syed Qamar Hasan Rizvi,J.

Heard Sri Ashwani Kumar Rai, learned counsel for the petitioner and Sri Jitendra Narayn Rai, learned Additional Chief Standing Counsel for respondent nos.1 to 3.

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.

At this stage, learned counsel for the petitioner after arguing at some length has prayed that 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 better particulars.

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

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

Order Date :- 19.5.2023

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