Allahabad High Court
Smt. Rita Maurya vs District Magistrate, Distt. Sitapur ... on 11 October, 2023
Author: Rajnish Kumar
Bench: Rajnish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:66009 Court No. - 6 Case :- MATTERS UNDER ARTICLE 227 No. - 5141 of 2023 Petitioner :- Smt. Rita Maurya Respondent :- District Magistrate, Distt. Sitapur And 4 Others Counsel for Petitioner :- Anil Kumar Counsel for Respondent :- C.S.C. Hon'ble Rajnish Kumar,J.
1. Heard Sri Anil Kumar learned counsel for the petitioner and learned Standing counsel.
2. On an objection raised by learned Standing counsel that the petitioner is not appearing before the opposite party no.1 which is apparent from the order sheet upto 06.01.2023 annexed by the petitioner, therefore, no direction can be issued. Even otherwise, the petitioner has impleaded two minor sons as respondents under her guardianship which could not have been done.
3. In view of above, Sri Anil Kumar learned counsel for the petitioner submits that the petition may be dismissed as not pressed with liberty to file fresh after impleading the parties properly and annexing the complete ordersheet, in case the petitioner has appeared on subsequent dates.
4.The petition is dismissed as not pressed with liberty as aforesaid.
( Rajnish Kumar,J.) Order Date :- 11.10.2023 Harshita