Subedar Yadav vs State Of U.P. And 5 Others
2021 Latest Caselaw 6431 ALL

Citation : 2021 Latest Caselaw 6431 ALL
Judgement Date : 18 June, 2021

Allahabad High Court

Subedar Yadav vs State Of U.P. And 5 Others on 18 June, 2021

Bench: Kaushal Jayendra Thaker, Dinesh Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - C No. - 11511 of 2021
 

 
Petitioner :- Subedar Yadav
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Yashpal Yadav,Sunil Kumar Yadav
 
Counsel for Respondent :- C.S.C.,Ten Singh
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Hon'ble Dinesh Pathak,J.

Learned counsel for the petitioner could neither connect to the link given to him nor picking up his phone.

It is said by learned Standing Counsel for the State that the matter pertains to election of Gram Sabha. According to Standing Counsel, elections are already over and this petition, therefore, can be said to have become infructuous.

This petition is, accordingly, dismissed as infructuous.

However, if the petitioner gives instruction to his counsel that he wants a judgment on merits, this petition may be revived after intimation to the counsel for the other side.

Order Date :- 18.6.2021

Shiraz