Allahabad High Court
Committee Of Management Bilhaur Inter ... vs State Of U.P. And 3 Others on 13 February, 2025
Author: Saurabh Shyam Shamshery
Bench: Saurabh Shyam Shamshery
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:20414 Court No. - 10 Case :- WRIT - A No. - 1831 of 2025 Petitioner :- Committee Of Management Bilhaur Inter College, Bilhaur And Another Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Rahul Jain Counsel for Respondent :- Alok Dwivedi,C.S.C. Hon'ble Saurabh Shyam Shamshery,J.
Sri Ashok Khare, learned Senior Counsel assisted by Sri Rahul Jain, learned counsel for petitioners after arguing for sometime when confronted with the fact that there is an alternative remedy available to the petitioners against the impugned orders, he fairly submits that this writ petition may be dismissed as withdrawn with liberty to file a fresh with better particulars to address the issue of alternative remedy or to avail it.
This writ petition is dismissed as withdrawn with aforesaid liberty.
Order Date :- 13.2.2025 SB