Allahabad High Court
Padam Kirti ( P.I.L. ) vs The State Of U.P. Through Its Principal ... on 19 July, 2010
Author: F.I. Rebello
Bench: Ferdino Inacio Rebello, Devi Prasad Singh
Chief Justice's Court Case :- MISC. BENCH No. - 5820 of 2010 Petitioner :- Padam Kirti ( P.I.L. ) Respondent :- The State Of U.P. Through Its Principal Secy.Housing And Ors Petitioner Counsel :- B.K.Singh Respondent Counsel :- C.S.C.,Bireshwar Nath,D.K.Upadhyay,Mohd. Rafi Khan,W.U.Ahmad Hon'ble Ferdino Inacio Rebello,Chief Justice Hon'ble Devi Prasad Singh,J.
We find that respondent no.5-Central Bureau of Investigation has been added as a party in this writ petition. The writ petitioner is challenging the notification by which, according to him, there have been various relaxations in the matter, which relate to the exercise of subordinate legislation.
The presence of respondent no.5 is neither necessary nor proper, hence respondent no.5 is struck out from the array of parties.
Respondent no.1 is represented by the learned Chief Standing Counsel. Mr. K.S. Pawar, represents Respondent no.2, whereas Respondent no.3 is represented by Mr. D.K. Upadhyay. Respondent no.4-Union of India is represented by the Assistant Solicitor General of India. Respondent no.5 is represented by Sri Bireshwar Nath. Respondent no.6 is represented by Mr. W.U. Ahmed and Respondent no.7 is represented by Mr. Rahul Shukla, Vakalatnama filed by Mr. Rahul Shukla, appearing on behalf of respondent no.7, be kept on record.
Those respondents, who have not filed their replies till date, will file the same within ten days. Rejoinder affidavit, if any, will be filed within ten days thereafter.
Place this matter on board after four weeks.
Order Date :- 19.7.2010 RKK/-
(F.I. Rebello, CJ) (Devi Prasad Singh, J)