Allahabad High Court
Ram Pyarey Singh vs District Magistrate Lucknow And Ors. on 21 January, 2020
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 21 Case :- SERVICE SINGLE No. - 1633 of 2020 Petitioner :- Ram Pyarey Singh Respondent :- District Magistrate Lucknow And Ors. Counsel for Petitioner :- Ajay Bahadur Yadav Counsel for Respondent :- C.S.C.,Ratnesh Chandra Hon'ble Saurabh Lavania,J.
Heard Sri Ajay Bahadur Yadav, learned counsel for the petitioner, learned State counsel for the respondent Nos. 1 & 2 and Sri Ratnesh Chandra, learned counsel for the respondent Nos. 3 & 4.
Sri Ratnesh Chandra, learned counsel for the respondent Nos. 3 & 4 has raised preliminary objection and submitted that the writ petition against consequential action or order is not maintainable before this Court, as another Writ Petition No. 15522 (S/S) of 2017, in which the main order is under challenge is pending before this Court.
At this stage, learned counsel for the petitioner prays for withdrawal of the writ petition with liberty to move an appropriate application in the pending Writ Petition No. 15522 (S/S) of 2017 in respect to grievances as raised in the instant writ petition.
In view of the above, the writ petition is dismissed as withdrawn with aforesaid liberty.
Order Date :- 21.1.2020 Arun/-