Naseeb Ahmad vs State Of U.P. Thru. Its Secy. Nagar Vikas ...
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Allahabad High Court

Naseeb Ahmad vs State Of U.P. Thru. Its Secy. Nagar Vikas ... on 14 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:36819
 

 
Court No. - 20
 

 
Case :- WRIT - A No. - 3737 of 2024
 

 
Petitioner :- Naseeb Ahmad
 
Respondent :- State Of U.P. Thru. Its Secy. Nagar Vikas Vibhag Lko. And 6 Others
 
Counsel for Petitioner :- Yogesh Singh,Anand Kumar Kaushal
 
Counsel for Respondent :- C.S.C.,Surya Prakash Singh
 

 
Hon'ble Shree Prakash Singh,J.
 

Sri R.S.Tiwari, learned Additional Chief Standing Counsel for the State as well as Ms. Anupuma Bhadauria, Advocate, holding brief of Sri Surya Prakash Singh, learned counsel the opposite parties no. 4 & 5 are present.

Learned counsel for the petitioner has filed a defective affidavit in support of this writ petition, which is not permissible under the rules of the court.

In view of the aforesaid, the writ petition is dismissed with liberty to the petitioner to file a fresh petition at an appropriate stage.

Office is directed to return the certified copies of the orders/Judgments, if any, to the learned counsel for the petitioner forthwith.

Order Date :- 14.5.2024

AKS