Allahabad High Court
Bangarmau-Lucknow-Hasanganj-Munshiganj ... vs State Of U.P. Thru Prin.Secy.Deptt.Of ... on 26 September, 2019
Bench: Munishwar Nath Bhandari, Alok Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 4 Case :- MISC. BENCH No. - 30274 of 2017 Petitioner :- Bangarmau-Lucknow-Hasanganj-Munshiganj Bus Tempo Operators A Respondent :- State Of U.P. Thru Prin.Secy.Deptt.Of Home Civil Sectt.&Ors. Counsel for Petitioner :- Hemant Kumar Mishra Counsel for Respondent :- C.S.C. Hon'ble Munishwar Nath Bhandari,J.
Hon'ble Alok Mathur,J.
Learned counsel wants to withdraw this writ petition with liberty to approach the Zila Panchayat for seeking permission to run the Taxi Stand, if any provision exists to obtain permission for license from the competent authority.
The writ petition is dismissed as withdrawn with liberty as prayed for.
Order Date :- 26.9.2019 A. Verma