Allahabad High Court
Hote Lal vs Deputy Director F Consolidation Amroha ... on 6 February, 2023
Author: Dinesh Pathak
Bench: Dinesh Pathak
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- WRIT - B No. - 45 of 2023 Petitioner :- Hote Lal Respondent :- Deputy Director F Consolidation Amroha And 6 Others Counsel for Petitioner :- Brajesh Shukla Counsel for Respondent :- C.S.C,Arun Kumar Pandey,Rishi Kant Rai Hon'ble Dinesh Pathak,J.
Learned counsel for the petitioner has prayed to dismiss the instant writ petition as withdrawn with liberty to file a fresh writ petition to bring on record better details and particulars of the case.
Learned Standing Counsel has no objection to the prayer as made by the counsel for the petitioner.
Accordingly, prayer as made by the counsel for the petitioner is allowed.
Office is directed to return certified copy of the impugned order to the counsel for the petitioner after retaining photostat copy at the relevant place.
Learned counsel for the petitioner is directed to serve a copy of the fresh writ petition, in case filed, upon the counsel for the respondents before filing the same.
Order Date :- 6.2.2023 Pkb/