Nawab vs State Of U.P. Thru. Prin. Secy. ...
2021 Latest Caselaw 4029 ALL

Citation : 2021 Latest Caselaw 4029 ALL
Judgement Date : 18 March, 2021

Allahabad High Court

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

Bench: Rajnish Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- MISC. SINGLE No. - 7434 of 2021
 

 
Petitioner :- Nawab
 
Respondent :- State Of U.P. Thru. Prin. Secy. Panchayati Raj & Ors.
 
Counsel for Petitioner :- Jalaj Kumar Gupta
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajnish Kumar,J.

Shri Jalaj Kumar Gupta, learned counsel for the petitioner submitted that in view of judgment and order dated 15.03.2021 passed by this court in PIL Civil No.6229 of 2021; Ajay Kumar Versus State of U.P.and others no cause of action survives. Therefore, the writ petition may be dismissed as not pressed with liberty to file a fresh in case cause of action arises.

In view of above writ petition is dismissed as not pressed with the liberty as aforesaid.

......................................... (Rajnish Kumar,J.)

Order Date :- 18.3.2021

Banswar

Download the LatestLaws.com Mobile App