Mohd. Iliyas vs State Of U.P. Thru. Addl. Chief ...
2023 Latest Caselaw 29462 ALL

Citation : 2023 Latest Caselaw 29462 ALL
Judgement Date : 19 October, 2023

Allahabad High Court

Mohd. Iliyas vs State Of U.P. Thru. Addl. Chief ... on 19 October, 2023

Bench: Vivek Chaudhary, Manish Kumar





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:69360-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 9337 of 2023
 

 
Petitioner :- Mohd. Iliyas
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Of Forest Lko. And 2 Others
 
Counsel for Petitioner :- Sanjay Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Hon'ble Manish Kumar,J.

After arguing at some length, learned counsel for petitioner prays to withdraw the present writ petition with liberty to file fresh writ petition after going through the judgments of Supreme Court with regard to Sawmills and also annexing the same with the writ petition.

Learned Standing Counsel has no objection to the same.

With the aforesaid liberty present writ petition is consigned to record.

Order Date :- 19.10.2023

Arti/-

[Manish Kumar,J.] [Vivek Chaudhary,J.]

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