Uttar Pradesh Swa Vitta Poshit ... vs State Of U.P. And 4 Others
2021 Latest Caselaw 193 ALL

Citation : 2021 Latest Caselaw 193 ALL
Judgement Date : 5 January, 2021

Allahabad High Court

Uttar Pradesh Swa Vitta Poshit ... vs State Of U.P. And 4 Others on 5 January, 2021

Bench: Yashwant Varma




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - C No. - 23653 of 2020
 

 
Petitioner :- Uttar Pradesh Swa Vitta Poshit Mahavidyalaya Association And 5 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Gautam Baghel,Om Prakash Singh,Sr. Advocate ( Shri Ashok Khare)
 
Counsel for Respondent :- C.S.C.,Hritudhwaj Pratap Sahi,Laxmi Kant Tripathi
 

 
Hon'ble Yashwant Varma,J.

Heard learned counsel for parties.

It is fairly conceded on behalf of the State respondents that the impugned order would not sustain in light of the judgment rendered by a learned Judge in Association Of Minorities Educational Institutions Vs. State of U.P. And 2 Others [Writ C No.18212 of 2020] in terms of which the Government Order pursuant to which the impugned action has been taken, stands set aside.

Accordingly the writ petition shall stand allowed. The impugned order dated 09 October 2020 shall stand quashed and set aside.

Order Date :- 5.1.2021

Vivek Kr.

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Uttar Pradesh Swa Vitta Poshit ... vs State Of U.P. And 4 Others
2021 Latest Caselaw 193 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Uttar Pradesh Swa Vitta Poshit ... vs State Of U.P. And 4 Others2021 Latest Caselaw 193 ALL

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Uttar Pradesh Swa Vitta Poshit ... vs State Of U.P. And 4 Others
2021 Latest Caselaw 193 ALL