Allahabad High Court
Km. Priyanka Singh vs State Of U.P. And 9 Others on 13 February, 2020
Author: Yashwant Varma
Bench: Yashwant Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 81 Case :- WRIT - A No. - 2399 of 2020 Petitioner :- Km. Priyanka Singh Respondent :- State Of U.P. And 9 Others Counsel for Petitioner :- Deepak Singh,C.K.Parekh(Senior Adv.),Vivek Mishra Counsel for Respondent :- C.S.C.,Vineet Sankalp Hon'ble Yashwant Varma,J.
Heard learned counsel for the petitioner and Sri Satyam Singh, the learned Standing Counsel.
Learned Standing Counsel appearing for the District Magistrate, Varanasi states that subject to verification of all facts, the communications of 21 September 2019 and 23 September 2019 of the Municipal Corporation shall be duly attended to and the issuance of Character Certificate finalised within a period of one month from today.
The statement so made is recorded and accepted. The petition stands disposed of accordingly.
Order Date :- 13.2.2020 Vivek Kr.