Jitendra Yadav vs State Of U.P.Thru Addl.Chief ...
2021 Latest Caselaw 4025 ALL

Citation : 2021 Latest Caselaw 4025 ALL
Judgement Date : 18 March, 2021

Allahabad High Court

Jitendra Yadav vs State Of U.P.Thru Addl.Chief ... on 18 March, 2021

Bench: Ritu Raj Awasthi, Manish Mathur




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- P.I.L. CIVIL No. - 7398 of 2021
 

 
Petitioner :- Jitendra Yadav
 
Respondent :- State Of U.P.Thru Addl.Chief Secy.Panchayat Raj Lko & Ors.
 
Counsel for Petitioner :- Surendra Singh Yadav
 
Counsel for Respondent :- C.S.C.,Rakesh Kumar Chaudhary
 

 
Hon'ble Ritu Raj Awasthi,J.

Hon'ble Manish Mathur,J.

Heard.

Notice on behalf of respondent No. 1 and 3 has been received by learned Additional Chief Standing Counsel.

Learned counsel for petitioner submits that in view of the judgment of this court dated 15.3.2021 passed in writ petition No. 6929 P.I.L. (Civil) of 2021 this writ petition has become infructuous.

The writ petition is accordingly dismissed as infructuous.

Order Date :- 18.3.2021

prabhat

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