Raghvendra Singh Pno-112510611 vs State Of U.P. Thru. Addl. Chief Secy. ...
2025 Latest Caselaw 4157 ALL

Allahabad High Court

Raghvendra Singh Pno-112510611 vs State Of U.P. Thru. Addl. Chief Secy. ... on 30 January, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:6188-DB
 
Court No. - 1
 

 
Case :- SPECIAL APPEAL No. - 18 of 2025
 

 
Appellant :- Raghvendra Singh Pno-112510611
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Home Deptt. Lko And 2 Others
 
Counsel for Appellant :- Ram Charitra Pandey,Shashank Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Attau Rahman Masoodi,J.
 

Hon'ble Subhash Vidyarthi,J.

1. Heard learned counsel for the appellant and learned Standing Counsel for the State.

2. The present intra court appeal is directed against the judgment/order dated 17.1.2025 passed by the writ court in Writ A No. 510 of 2025 whereby the writ petition arising out of the show cause notice has been dismissed leaving it open to the appellant to co-operate with the proceeding.

3. On a close scrutiny of the judgment impugned herein this appeal, we do not find any illegality or error on the basis of which interference may be called for in the impugned judgment.

4. The intra court appeal bereft of any merit is accordingly dismissed.

[Subhash Vidyarthi,J.] [Attau Rahman Masoodi, J.]

Order Date :- 30.1.2025

kanhaiya