Narendra Kumar vs State Of U.P. Thru. Secy. Nagar Vikas ...
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Allahabad High Court

Narendra Kumar vs State Of U.P. Thru. Secy. Nagar Vikas ... on 21 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:38223
 
Court No. - 20
 

 
Case :- WRIT - A No. - 3896 of 2024
 

 
Petitioner :- Narendra Kumar
 
Respondent :- State Of U.P. Thru. Secy. Nagar Vikas Lko. And 3 Others
 
Counsel for Petitioner :- Neelima Sharma,Devesh Kumar Singh
 
Counsel for Respondent :- C.S.C.,Ram Kumar Singh
 

 
Hon'ble Shree Prakash Singh,J.
 

Heard learned counsel for the petitioner, Sri Pradeep Kumar Singh, learned Additional Chief Standing Counsel for the State and Sri Ram Kumar Singh, learned counsel for the opposite parties no. 3 & 4.

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 :- 21.5.2024

AKS