Shiv Poojan Yadav vs State Election Commission (Local ...
2021 Latest Caselaw 4031 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- MISC. SINGLE No. - 7188 of 2021
 

 
Petitioner :- Shiv Poojan Yadav
 
Respondent :- State Election Commission (Local Bodies) Lko. & Ors.
 
Counsel for Petitioner :- Kripashankar Yadav
 
Counsel for Respondent :- C.S.C.,P.K. Singh 'Bisen',Rakesh Kumar Chaudhary
 

 
Hon'ble Rajnish Kumar,J.

Heard Sri K.S. Yadav, learned counsel for the petitioner, Sri Ratnesh Kant Agnihotri,learned Additional Chief Standing Counsel for the opposite party nos. 2 to 5 and 7 to 9, Ms. Shreya Chaudhary, Advocate holding brief of Sri R.K.Chaudhary, learned counsel for the opposite party no.1 and Ms. Pallavi Mishra,Advocate holding brief of Sri P.K.Singh 'Bisen', learned counsel for the opposite party no.6.

Submission of learned counsel for the petitioner is that the issue involved in the present writ petition has already been decided by this Court by means of the judgment and order dated 15.02.2021 passed in P.I.L.(Civil) No.6929 of 2021(Ajay Kumar Singh versus State of U.P. and others).

Learned counsel for the opposite parties could not dispute the same and submitted that since the reservation is to be decided afresh in the light of the direction issued by this Court therefore this writ petition has rendered infructuous.

Accordingly, the writ petition is dismissed as having rendered infructuous.

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

Order Date :- 18.3.2021

Akanksha