Ajay Kumar Yadav vs State Of U.P. And 3 Others
2021 Latest Caselaw 6932 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- WRIT - A No. - 5806 of 2021
 

 
Petitioner :- Ajay Kumar Yadav
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Vishwanath Mishra,Vinay Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard Sri Vishwanath Mishra, learned counsel for the petitioner through Video Conferencing and Sri Shri Prakash Singh, learned Standing Counsel for the State.

At the very outset learned counsel for the petitioner very fairly placed before this Court the judgment rendered in Writ A No.26813 of 2018 (Ajay Prakash Mishra and 216 others vs. State of U.P. and 3 others) wherein this Court vide judgment dated 21.6.2021 had decided similar controversy involved in the present writ petition.

Sri Mishra states that the prayer made in the writ petition had already been considered and decided in the case of Ajay Prakash Mishra and 216 others (supra) which fact is not disputed by learned Standing Counsel.

In view of the above, the writ petition is decided in terms of the judgment in Ajay Prakash Mishra and 216 others (supra).

The writ petition stands disposed of.

Order Date :- 1.7.2021

Kushal