Munna Lal vs State Election Commision And 3 ...
2021 Latest Caselaw 6349 ALL

Citation : 2021 Latest Caselaw 6349 ALL
Judgement Date : 16 June, 2021

Allahabad High Court

Munna Lal vs State Election Commision And 3 ... on 16 June, 2021

Bench: Kaushal Jayendra Thaker, Dinesh Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - C No. - 11313 of 2021
 

 
Petitioner :- Munna Lal
 
Respondent :- State Election Commision And 3 Others
 
Counsel for Petitioner :- Dinesh Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Hon'ble Dinesh Pathak,J.

Learned counsel for the petitioner could not join to the link provided to him.

We have heard learned Chief Standing Counsel who has conveyed that the petition relates to election of the Gram Panchayat, which is already over.

Hence, the petition has become infructuous.

However, as we have passed the order in absence of the learned counsel for the petitioner, the petitioner instructs his counsel within four weeks if he wants the judgment on merit, he may seek revival of this petition.

Order Date :- 16.6.2021

SK Goswami

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