Allahabad High Court
Amitabh Ranjan Das Marketing Manager ... vs State Of U.P. And 4 Others on 18 January, 2020
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 50 Case :- WRIT - B No. - 145 of 2020 Petitioner :- Amitabh Ranjan Das Marketing Manager Incharge Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Awadhesh Prasad,Smt Alpana Tiwari Counsel for Respondent :- C.S.C.,Krishna Kant Singh Hon'ble Salil Kumar Rai,J.
The Vakalatnama filed by Sri S.K. Srivastava, Advocate on behalf of respondent nos. 4 and 5 is taken on record.
Heard the counsel for the parties.
The order dated 17.12.2019 passed by the Board of Revenue, Uttar Pradesh at Allahabad challenged in the present writ petition is an interlocutory order which does not finally decide the case or the rights of the parties and, therefore, it is not a fit case for interference by this Court under Article 226 of the Constitution of India, at this stage.
The writ petition is dismissed.
Order Date :- 18.1.2020 Satyam