Allahabad High Court
Rajkumar -I And Others vs State Of U.P.Through Principal ... on 6 August, 2010
Author: Shabihul Hasnain
Bench: Shabihul Hasnain
Court No. - 6
C.M.Application No.78737 (W) of 2010
Inre:
Case :- SERVICE SINGLE No. - 5334 of 2010
Petitioner :- Rajkumar -I And Others
Respondent :- State Of U.P.Through Principal Secy.Revenue Dept.Lucknow
Petitioner Counsel :- S.C.Yadav
Respondent Counsel :- C.S.C.
Hon'ble Shabihul Hasnain,J.
This is an application for correction in the order dated 2.8.2010. Heard. Application is allowed.
Necessary corrections have been made. Office to issue corrected order which is as under:
Hon'ble Shabihul Hasnain,J.
The submission of learned counsel for the petitioners is that the interest of justice would be served if necessary direction be issued to the, opposite party no. 2 to consider and decide the representation of the petitioner within a stipulated time fixed by this Court.
Learned Standing Counsel has no objection to the prayer of learned counsel for the petitioner.
In view of the above, with the consent of parties' counsel and without entering into the merits of the case, the writ petition is finally disposed of with the direction to the opposite party no. 2 to consider and decide the representation of the petitioner dated 25.03.2010 contained in 14 to the writ petition by speaking and reasoned order, in accordance with law, within a period of six weeks from the date of production of a certified copy of this order and communicate the result of the same to the petitioners.
Order Date: 2.8.2010 RKM.
Order Date :- 6.8.2010 RKM.