HARI BABU GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Petitioner has filed this petition for a direction upon the respondent No. 2, i.e., District Magistrate to decide petition No. 2 of 2010. Hari Babu Gupta v. Ashwani Kumar Gupta, within a time bound period. The pleadings of the petition are difficult to comprehend as they contained incorrect description of the proceedings, the Act under which they have been initiated and the authority before whom the proceedings are pending.

(2.) The petition was taken up for consideration yesterday and on account of the above difficulty faced, counsel for the petitioner, who was also unable to explain the nature of the proceedings and the authority before whom they are said to be pending, the matter was adjourned for today so that he may be in a position to assist the court in a better way.

(3.) Today the petition has been called out twice but the counsel for the petitioner has failed to appear.