Kailash Chandra Jain And 3 Others vs State Of U.P. Thru. Prin. Secy. Micro ...
2024 Latest Caselaw 36836 ALL

Allahabad High Court

Kailash Chandra Jain And 3 Others vs State Of U.P. Thru. Prin. Secy. Micro ... on 8 November, 2024

Author: Pankaj Bhatia

Bench: Pankaj Bhatia

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:73933
 

 
Court No. - 7
 

 
Case :- WRIT - A No. - 8071 of 2024
 

 
Petitioner :- Kailash Chandra Jain And 3 Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Micro Small And Medium Industries And 2 Others
 
Counsel for Petitioner :- Shradha Mishra,Virendra Mishra
 
Counsel for Respondent :- C.S.C.,Shobhit Mohan Shukla
 

 
Hon'ble Pankaj Bhatia,J.
 

1. Heard learned Counsel for the petitioner and the Standing Counsel.

2. The present petition has been filed with the following prayer :

"To issue a writ, order or direction in the nature of Mandamus or likewise commanding the respondent no. 2 to take necessary and appropriate decision on the representation made by the petitioners on 02.04.2024 contained in Annexure 10 regarding payment of interest on the delayed amount of monthly rent determined by this Hon'ble Court vide judgment dated 24.10.2013 at the earliest and pay the interest for the period they have already deprived and is being deprived to use and utilize their money."

3. Considering the fact that the petitioner has filed a representation, it is expected with direction to the opposite party no.2 to decide the same in accordance with law within a period of three months from the date of production of a certified copy of this order.

4. The writ petition stands disposed off with the said observations.

Order Date :- 8.11.2024

VNP/-