Deepak Kumar vs State Election Commission(Local ...
2021 Latest Caselaw 4326 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- MISC. SINGLE No. - 6687 of 2021
 

 
Petitioner :- Deepak Kumar
 
Respondent :- State Election Commission(Local Bodies),Lucknow & Ors. O
 
Counsel for Petitioner :- Vidya Bhushan Pandey,Alok Kumar Vishwakarma
 
Counsel for Respondent :- C.S.C.,Rohit Tripathi
 

 
Hon'ble Rajnish Kumar,J.

Heard Sri V.B. Pandey, learned counsel for the petitioner, Sri Vivek Manishi Shukla, learned Standing Counsel and Sri Zulfiqar Naqvi,Advocate holding brief of Sri Rohit Tripathi, learned counsel for the State Election Commission.

Learned Standing Counsel, on the basis of instructions, submitted that in pursuance to 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),a fresh tentative list of reservation has been issued and if the petitioner has any grievance, he may avail appropriate remedy against the same as available under law. Therefore this writ petition has rendered infructuous and the same may be dismissed as such, which could not be disputed by learned counsel for the petitioner.

In view of above, the writ petition is dismissed as having rendered infructuous with liberty to the petitioner to avail appropriate remedy as available under law against the fresh reservation, if aggrieved.

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

Order Date :- 22.3.2021

Akanksha