Allahabad High Court
Anand Kumar Singh And Anr. vs State Of U.P. And Others on 13 February, 2020
Author: Yashwant Varma
Bench: Yashwant Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 81 Case :- WRIT - A No. - 32829 of 2011 Petitioner :- Anand Kumar Singh And Anr. Respondent :- State of U.P. and Others Counsel for Petitioner :- Baleshwar Chaturvedi,Anil Kumar Srivastava,Punit Khare,S.K. Srivastava,Sunil Kumar Kushwaha Counsel for Respondent :- C.S.C. Hon'ble Yashwant Varma,J.
Heard learned counsel for the petitioner and Sri Vishal Tandon learned Brief Holder for the State respondents.
The instant writ petition has been preferred seeking the following reliefs;-
"Issue a writ, order or direction in the nature of mandamus commanding the respondents to allow the petitioners for Vishisht B.T.C. Prakshikshan 2008 (Vishesh Chayan)."
From a bare perusal thereof, it is evident and manifest that it has rendered infructuous. It is accordingly dismissed as such.
Order Date :- 13.2.2020 faraz