Allahabad High Court
Hakeem Naseem-Ur-Rahman And Another vs State Of U.P. And Others on 5 January, 2012
Author: Rajes Kumar
Bench: Rajes Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - C No. - 511 of 2012 Petitioner :- Hakeem Naseem-Ur-Rahman And Another Respondent :- State Of U.P. And Others Petitioner Counsel :- J.J.Munir Respondent Counsel :- C.S.C.,Ramesh Kumar Shukla Hon'ble Rajes Kumar,J.
The petitioners are permitted to implead Sri Ahmad Rasheed, son of Hamid Rasheed, R/o Mohalla Milkiyan Qasba Seohara District Bijnor as respondent no. 5, who has filed caveat and are represented by Sri Ramesh Kumar Shukla and Sri Anil Sharma, Advocates.
Learned counsel for the petitioner states that against the same impugned order, another committee of management has filed Writ Petition No. 73145 of 2011.
Connect it with Writ Petition No. 73145 of 2011.
Learned Standing Counsel may file counter affidavit within four weeks. Rejoinder affidavit may be filed within two weeks.
List this case thereafter.
Order Date :- 5.1.2012 OP