Dheeraj Kumar Rai And 24 Others vs State Of U.P. And 6 Others
2021 Latest Caselaw 6436 ALL

Citation : 2021 Latest Caselaw 6436 ALL
Judgement Date : 18 June, 2021

Allahabad High Court

Dheeraj Kumar Rai And 24 Others vs State Of U.P. And 6 Others on 18 June, 2021

Bench: Kaushal Jayendra Thaker, Dinesh Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - C No. - 9736 of 2021
 

 
Petitioner :- Dheeraj Kumar Rai And 24 Others
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Santosh Kumar
 
Counsel for Respondent :- C.S.C.,Tarun Agrawal
 

 
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 stated at the Bar by learned counsel for State Election Commission that the petition has become infructuous as the elections are already over.

Learned Standing Counsel for the State also states the same.

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