Allahabad High Court
Mukh Lal Yadav vs State Of U.P. & Others on 30 July, 2010
Bench: Prakash Chandra Verma, Ram Autar Singh
Court No. - 34 Case :- WRIT - C No. - 44702 of 2010 Petitioner :- Mukh Lal Yadav Respondent :- State Of U.P. & Others Petitioner Counsel :- Rohit Tiwari Respondent Counsel :- C.S.C. Hon'ble Prakash Chandra Verma,J.
Hon'ble Ram Autar Singh,J.
Learned counsel for the petitioner has restricted his prayer to the extent that his representation be decided within a stipulated period of time.
In the circumstances of the case concerned authority is directed to decide the representation of the petitioner by speaking order in accordance with law, if possible within a period of two months from the date of receipt of a certified copy of this order. The petitioner will be afforded opportunity of hearing by the concerned authority before passing the order.
The concerned authority after taking decision on the representation of the petitioner will communicate the same to the petitioner.
With the aforesaid direction the writ petition is disposed of finally.
Order Date :- 30.7.2010 ssm