Navratan Lal Srivastava vs State Of U.P. And 2 Others
2021 Latest Caselaw 10618 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - C No. - 16996 of 2021
 

 
Petitioner :- Navratan Lal Srivastava
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Santoosh Kumar Dwivedi
 
Counsel for Respondent :- C.S.C.,Shashi Prakash Rai
 

 
Hon'ble Ajay Bhanot,J.

Matter is taken up in the revised call. None appears on behalf of the petitioner to press the writ petition. Name of the counsel for the petitioner is shown in the cause list. Shri Shashi Prakash Rai, learned counsel for the respondent no. 3 is present.

Learned Standing Counsel points out that this is a second writ petition on the same cause of action. The first writ petition on the same cause of action was decided by judgment and order dated 25.03.2021 rendered by this Court in Writ C No. 10167 of 2021, Navratan Lal Srivastava Vs. State of U.P. and others.

The second writ petition on the same cause of action is not maintainable. The writ petition is dismissed.

Order Date :- 18.8.2021

Dhananjai