Ram Sahay vs State Of U.P. Thru. Prin. Secy. ...
2021 Latest Caselaw 3998 ALL

Citation : 2021 Latest Caselaw 3998 ALL
Judgement Date : 18 March, 2021

Allahabad High Court

Ram Sahay vs State Of U.P. Thru. Prin. Secy. ... on 18 March, 2021

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- MISC. SINGLE No. - 7366 of 2021
 

 
Petitioner :- Ram Sahay
 
Respondent :- State Of U.P. Thru. Prin. Secy. Panchayati Raj Lko. & Ors.
 
Counsel for Petitioner :- Banwari Lal Maurya
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Heard.

Learned counsel for petitioner says that in view of the recent judgment of the Division Bench rendered in Writ Petition No. 6929(PIL) of 2021 this writ petition has become infructuous.

Accordingly, the writ petition is dismissed as infructuous.

Order Date :- 18.3.2021

R.K.P.

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