Neeraj Tyagi vs State Of U.P. And 2 Others
2021 Latest Caselaw 6434 ALL

Citation : 2021 Latest Caselaw 6434 ALL
Judgement Date : 18 June, 2021

Allahabad High Court

Neeraj Tyagi vs State Of U.P. And 2 Others on 18 June, 2021

Bench: Kaushal Jayendra Thaker, Dinesh Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - C No. - 9752 of 2021
 

 
Petitioner :- Neeraj Tyagi
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Uma Nath Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Hon'ble Dinesh Pathak,J.

Learned counsel for the petitioner conveyed that the petition has become infructuous as the petition pertains to election of Gram Sabha and the elections are already over.

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

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