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/-