Allahabad High Court
Loktantra Rakshak Senani Sagthan ... vs State Of U.P.Through Its Secy. ... on 10 May, 2010
Bench: Pradeep Kant, Ritu Raj Awasthi
Court No. - 1 Case :- MISC. BENCH No. - 4200 of 2010 Petitioner :- Loktantra Rakshak Senani Sagthan U.P.As Association And Ors. Respondent :- State Of U.P.Through Its Secy. Transport Ciivl Sectt. Lko. Petitioner Counsel :- Amrendra Nath Tripathi Respondent Counsel :- C.S.C,Prabhaker Tiwari Hon'ble Pradeep Kant,J.
Hon'ble Ritu Raj Awasthi,J.
Let this matter be listed on 14.05.2010 as fresh. On that date record shall be produced by the State counsel. The counsel for the petitioner has submitted a reply sought by him under right to information Act that the earlier decision was taken with the approval of Cabinet. Let it be clarified by the learned counsel for the state on the next date. The question of interim relief shall be considered on the next date. Order Date :- 10.5.2010 Adhir