Rajesh Kumar vs State Of U.P. And 4 Others
2021 Latest Caselaw 3138 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Reserved on 17/18.02.2021 
 
Delivered on 04.03.2021
 
In Chamber
 
Case :- SPECIAL APPEAL DEFECTIVE No. - 864 of 2020
 
Appellant :- Rajesh Kumar
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Appellant :- Som Veer
 
Counsel for Respondent :- Akhilesh Chandra Srivastava
 
With
 
Case :- SPECIAL APPEAL DEFECTIVE No. - 65 of 2021
 

 
Appellant :- Seema Chauhan And 11 Others
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Appellant :- Arti Raje
 
Counsel for Respondent :- C.S.C.,Avneesh Tripathi,Bhupendra Kumar Yadav,Vikram Bahadur Singh,Vivek Kumar Rai
 
With
 
Case :- SPECIAL APPEAL DEFECTIVE No. - 69 of 2021
 

 
Appellant :- Ramendra Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Appellant :- Sanjay Kumar Dubey
 
Counsel for Respondent :- C.S.C.,Akhilesh Chandra Srivastava
 
With
 
Case :- SPECIAL APPEAL DEFECTIVE No. - 73 of 2021 
 

 
Appellant :- Laxmi Dubey And 13 Others 
 
Respondent :- State Of U.P. And 8 Others 
 
Counsel for Appellant :- Arti Raje 
 
Counsel for Respondent :- C.S.C.,Bhupendra Kumar Yadav,Vikram Bahadur Singh,Vivek Kumar Rai 
 
With
 
Case :- SPECIAL APPEAL DEFECTIVE No. - 77 of 2021
 

 
Appellant :- Upendra Kumar Kumar And 4 Others
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Appellant :- Arti Raje
 
Counsel for Respondent :- C.S.C.,Vivek Kumar Rai
 
and
 
Case :- SPECIAL APPEAL DEFECTIVE No. - 98 of 2021
 
Appellant :- Smt. Rajwati
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Appellant :- Ashish Kumar Gupta
 
Counsel for Respondent :- C.S.C.,Vivek Kumar Rai
 

 
Hon'ble Munishwar Nath Bhandari,J.

Hon'ble Rohit Ranjan Agarwal,J.

Order on Exemption Application No. 2 of 2020

The application seeking exemption from filing certified copy of the order of the High Court is allowed.

The defect stands cured.

Order on application for Leave to Appeal

Leave granted.

Order on memo of Appeals

These appeals are arising out of judgment dated 29.4.2020 whereby a bunch of writ petitions was decided. The appeals were preferred in a batch of appeals led by Kiran Lata Singh vs. State of U.P. and others, Special Appeal No.326 of 2020 and was decided by the judgment dated 26.2.2021. These appeals were preferred subsequently.

The prayer of counsel for the parties is to govern these appeals by the judgment dated 26.02.2021 passed in the case of Kiran Lata Singh (supra), where the issue raised in these appeal has been considered and decided by this Court.

Taking into consideration the facts given above, these appeals are directed to be governed by the judgment dated 26.02.2021 passed in the case of Kiran Lata Singh (supra) and accordingly, these appeals are disposed of in terms of the judgment in the earlier batch of appeals dated 26.02.2021.

Order Date :- 4.3.2021

Ashish Pd.