Subhash Gautam And 2 Others vs State Of U.P. And 4 Others
2021 Latest Caselaw 6445 ALL

Citation : 2021 Latest Caselaw 6445 ALL
Judgement Date : 18 June, 2021

Allahabad High Court

Subhash Gautam And 2 Others vs State Of U.P. And 4 Others on 18 June, 2021

Bench: Kaushal Jayendra Thaker, Dinesh Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - C No. - 11500 of 2021
 

 
Petitioner :- Subhash Gautam And 2 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Krishnakant Gupta,Rajendra Kumar Ojha
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Hon'ble Dinesh Pathak,J.

Learned counsel for the petitioners 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 petitioners give instruction to their counsel that they want 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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