STATE OF U.P. Vs. SMT. KANEEZ

JUDGEMENT

(1.) Heard learned Standing Counsel for the State-appellants and Sri Nisheeth Yadav, learned counsel for the respondent.

(2.) The present intra-court appeal under Chapter-VIII Rule 5 of the Allahabad High Court Rules, 1952 is directed against the judgment and order of the learned Single Judge dated 30th March, 2009 passed in Civil Misc. Review Application No. 56238 of 2010 filed in Civil Misc. Writ Petition No. 67137 of 2006 (Smt. Kaneez Vs. State of U.P. & Others) as also against the order of the learned Single Judge dated 6th March, 2009 passed in the writ petition itself.

(3.) On behalf of the respondent, a preliminary objection has been raised with regard to the maintainability of the present intra-court appeal.