Sarvan Kumar Agarwal vs Union Of India And 4 Others
2015 Latest Caselaw 2459 ALL

Citation : 2015 Latest Caselaw 2459 ALL
Judgement Date : 18 September, 2015

Allahabad High Court

Sarvan Kumar Agarwal vs Union Of India And 4 Others on 18 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 53650 of 2015
 

 
Petitioner :- Sarvan Kumar Agarwal
 
Respondent :- Union Of India And 4 Others
 
Counsel for Petitioner :- Smriti Kartikeya,Rakesh Kumar Singh
 
Counsel for Respondent :- C.S.C.,A.S.G.I./2015/2030,Mukteshwar Upadhyay,Pankaj Srivastava
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties.

Public Interest Litigation filed for the purposes of electricity of Meerut being included in the list of smart city has already been dismissed by a Division Bench of this Court being writ petition i.e. PIL No. 51333 of 2015 decided on 9.5.2015.

This petition has been filed practically for the same relief and it may not be entertained by this Court.

The writ petition is dismissed.

Order Date :- 18.9.2015

Ashish Pd.

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