Jay Bahadur Singh v. State Of U.P. Thru Prin. Secy. Panchayat Raj & 3 Others

Court No. - 10

Case :- MISC. SINGLE No. - 576 of 2015

Petitioner :- Jay Bahadur Singh Respondent :- State Of U.P. Thru Prin. Secy. Panchayat Raj & 3 Others Counsel for Petitioner :- Vinod Kumar Singh Counsel for Respondent :- C.S.C.

Hon'ble Devendra Kumar Upadhyaya,J.

Heard learned counsel for the petitioner and learned Standing Counsel appearing for the respondents.

This Court while entertaining the writ petition has passed an interim order on 25.02.2015 in Writ Petition No.501 (M/S) of 2015 (Umesh Kumar Tiwari vs. State of U.P. and 2 others) issuing certain direction to the District Panchayat Raj Officer, Director of Panchayati Raj Officer and State of Uttar Pradesh.

Looking into the facts and circumstances of the case, it would suffice in the interest of justice that the writ petition be disposed of in terms of the aforesaid interim order dated 25.02.2015.

Accordingly, the writ petition is finally disposed of in the aforesaid terms.

Order Date :- 18.3.2015 akhilesh/-