Allahabad High Court
Secular Foundation Thru.President ... vs State Of U.P. Thru. Prin. Secy. Urban ... on 26 August, 2021
Bench: Ritu Raj Awasthi, Dinesh Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 1 Case :- P.I.L. CIVIL No. - 18652 of 2021 Petitioner :- Secular Foundation Thru.President Mohammad Naeem Respondent :- State Of U.P. Thru. Prin. Secy. Urban Devlp. Lko. & Ors. Counsel for Petitioner :- Mohiuddin Khan,Mirza Shariq Aziz,Mohd.Zaid Khan Counsel for Respondent :- C.S.C.,Anurag Kumar Singh,Vinay Kumar Singh Hon'ble Ritu Raj Awasthi,J.
Hon'ble Dinesh Kumar Singh,J.
1. Notice on behalf of opposite party Nos.1, 3, 4 and 5 has been accepted by learned A.C.S.C. and notice on behalf of opposite party No.2 has been accepted by Mr.Anurag Kumar Singh, Advocate whereas notice on behalf of opposite party No.6 has been accepted by Mr.Ram Kumar Singh, Advocate.
2. This writ petition has been filed seeking following reliefs:-
"(i) Issue a writ, order or direction in the nature of mandamus commanding and directing the opposite parties to reserve the post of Chairman Nagar Palika Perishad Shahbad, Hardoi for the O.B.C. or S.C./S.T. category candidate in the upcoming 2022 election.
(ii) Issue a writ, order or direction in the nature of mandamus commanding and directing the opp. parties to consider and decide the application dated 14.01.2021 as contained in Annexure no.3 to the writ petition, within the time bound period as may be fixed by this Hon'ble Court.
...."
3. Mr. Anurag Kumar Singh, Advocate submits that term of Chairman, Nagar Palika Parishad, Shahbad, Hardoi will expire only in December, 2022. The writ petition, as such, is premature at this stage.
4. Learned counsel appearing for the petitioner submits that he will file the writ petition, when the notification is issued. He may be permitted to withdraw this writ petition.
5. The writ petition is dismissed with aforesaid liberty.
(Dinesh Kumar Singh, J.) (Ritu Raj Awasthi, J.) Order Date :- 26.8.2021 prateek