Shobh Nath vs State Of U.P. And 3 Others
2021 Latest Caselaw 1281 ALL

Citation : 2021 Latest Caselaw 1281 ALL
Judgement Date : 20 January, 2021

Allahabad High Court

Shobh Nath vs State Of U.P. And 3 Others on 20 January, 2021

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 30891 of 2017
 

 
Petitioner :- Shobh Nath
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Kalp Nath,Kusum Lata Varma,Ram Sagar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ashwani Kumar Mishra,J.

Controversy raised in the present petition has already been adjudicated by this Court in Writ Petition No.4272 of 2016 vide judgment dated 28.01.2020. This Court has relied upon the judgment of the Supreme Court in the case of Sabha Shanker Dube vs. Divisional Forest Officer & Others, delivered in Civil Appeal No. 10956 of 2018 on 14.11.2018, to hold that order impugned is illegal. Same order is under challenge in this petition also.

For the reasons recorded in the judgment dated 28.01.2020, this writ petition also succeeds and is allowed on same terms. Order impugned dated 02.04.2017 is quashed.

Order Date :- 20.1.2021

Ashok Kr.