Mahesh Prasad Singh vs State Of U.P. And 3 Others
2015 Latest Caselaw 2778 ALL

Citation : 2015 Latest Caselaw 2778 ALL
Judgement Date : 29 September, 2015

Allahabad High Court

Mahesh Prasad Singh vs State Of U.P. And 3 Others on 29 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 55146 of 2015
 

 
Petitioner :- Mahesh Prasad Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rakesh Prasad,D.S. Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties.

This writ petition has been filed for a writ of mandamus commanding the respondents to correct / amend the voter list of the Gram Panchayat, Kurhara, Block and Tehsil Koraon, District Allahabad.

The controversy raised by means of the present writ petition stands settled under the judgment and order of this Court dated 14.09.2015 passed in Civil Misc. Writ Petition No. 52509 of 2015 (Prabhu Nath Mishra vs. State of U.P. And 4 Others).

The present writ petition is also disposed of for the same reasons and with same directions.

Order Date :- 29.9.2015

Ashish Pd.