Allahabad High Court
V.C. Mishra, Sr. Advocate And Another vs State Of U.P. And Others on 22 July, 2010
Bench: Prakash Chandra Verma, Ram Autar Singh
Court No. - 34 Case :- WRIT - C No. - 39066 of 2009 Petitioner :- V.C. Mishra, Sr. Advocate And Another Respondent :- State Of U.P. And Others Petitioner Counsel :- V.C. Mishra,Dhiraj Srivastava,Veer Singh,Vivek Mishra Respondent Counsel :- C.S.C.,Amit Sthalekar Hon'ble Prakash Chandra Verma,J.
Hon'ble Ram Autar Singh,J.
By means of this petition, the petitioner has prayed for mandamus commanding the state Government to sanction and release the amount of Rs. 2,25,24,000/- for the construction of three storied building of the Allahabad High Court Bar Association, A counter affidavit has been filed today in which the claim has not been denied but certain formalities have been required to be fulfilled by the High Court Bar Association which is stated in para 12,13, and 14 of the counter affidavit.
Shri Pradeep Kumar Gupta, appearing for the High Court submitted that vide letter dated 28.5.2010, the Registrar General of the High Court has written to the Principal Secretary ( Judicial) &L.R. Govt. of U.P. Lucknow to get Rs. 282.28 lacs sanctioned as per the estimate enclosed with the aforesaid letter for construction of three storied building of Allahabad High Court Bar Association under the Account Head " 2014- Administration of Just ice-102 - High Court -03- High Court, in the current financial year 2010-2011.
The counter affidavit filed today has been sworn yesterday, therefore, it is also not clarified that either by the High Court or by the Allahabad high Court Bar Association that objection raised has been removed. However, since the copy of the counter affidavit has been served, therefore, the Registrar General, High Court shall ensure the removal of the objections and send the report as required by the State Government as stated in para 12,13 and 14 of the counter affidavit within a period of one month. Thereafter, the state Government shall release the aforesaid amount to the High Court under the Account Head " 2014- Administration of Justice-102 - High Court -03- High Court, in the current financial year budget as the budget under the aforesaid head is available.
With the aforesaid observation, the writ petition is disposed of finally.
Order Date :- 22.7.2010 R