Allahabad High Court
Rama Kant Duby And Others vs State Of U.P. And Others on 20 July, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 38 Case :- WRIT - A No. - 41414 of 2010 Petitioner :- Rama Kant Duby And Others Respondent :- State Of U.P. And Others Petitioner Counsel :- Santosh Kumar Singh Respondent Counsel :- C. S. C. Hon'ble Shishir Kumar,J.
Heard learned counsel for petitioners and learned Standing Counsel.
Learned counsel for the petitioners contends that the case of the petitioners is covered by the decision in the case of Krishna Mohan Pandey Vs. State of U.P. and others in Writ Petition No. 58892 of 2006 decided on 6.8.2009, copy whereof is annexure-VI to the present writ petition.
Learned counsel for the petitioners contends that the claim of the petitioners being similar, the same relief should be granted.
Learned Standing Counsel submits that instead of awarding time to file counter affidavit the matter may be disposed of with a direction to the authorities concerned to examine the claim of the petitioners.
The writ petition is disposed of with a direction to respondent no. 4 who shall examine the claim of the petitioners and thereafter proceed to pass an appropriate order keeping in view the submissions raised to the writ petition as expeditiously as possible preferably within a period of eight weeks from the date of presentation of certified copy of this order before him.
No order as to costs.
Order Date :- 20.7.2010 NS