STATE OF U.P. Vs. VASDEV CHAUHAN

JUDGEMENT

(1.) Order on Criminal Misc Application no.01 of 2022.

(2.) On the query made by the Court vide order dtd. 30/3/2022, it is pointed out that with reference of the previous Government Orders dtd. 13/4/2012 and 25/3/2013, a Government Order dtd. 22/2/2022 has been issued laying guidelines in the matter of institution of Government Appeal before this Court.

(3.) Para-2 of the Government Order dtd. 22/2/2022 indicates that the State Government has taken a decision to obtain joint opinion of the Legal Remembrancer, Government of U.P. and the Government Advocate/ Additional Government Advocate, High Court Allahabad before institution of a Government appeal. The said Government order has been issued in line with the para-18.14 of Legal Remembrancer Manual (LR manual) and the directions issued by this Court from time to time to lay down the procedure for obtaining opinion of the Government Advocate before institution of a Government Appeal.