Virendra Kumar vs State Of U.P. Thru. Addl. Chief ...
2021 Latest Caselaw 4504 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- MISC. SINGLE No. - 8206 of 2021
 

 
Petitioner :- Virendra Kumar
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Lko. & Ors.
 
Counsel for Petitioner :- Ram Krishna,Ram Avtar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajnish Kumar,J.

Heard Shri R.S.Yadav, Advocate holding brief of Shri Ram Krishna, learned counsel for the petitioner and Shri Upendera Singh, learned Standing Counsel.

Learned Standing Counsel submitted that in view of the judgment and order dated 15.03.2021 passed in PIL Civil No.6929 of 2021 a fresh tentative reservation order has been issued and if the petitioner has any grievance he may submit his objection and the present writ petition has rendered infructuous, which could not be disputed by learned counsel for the petitioner.

In view of above, the writ petition is dismissed as having rendered infructuous.

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

Order Date :- 23.3.2021

Banswar