Rajit Ram Tiwari vs State Of U.P.Thru Chief Secy. ...
2021 Latest Caselaw 4695 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- P.I.L. CIVIL No. - 8613 of 2021
 

 
Petitioner :- Rajit Ram Tiwari
 
Respondent :- State Of U.P.Thru Chief Secy. Lucknow & Ors.
 
Counsel for Petitioner :- Vidhu Bhushan,Vineeta Pandey
 
Counsel for Respondent :- C.S.C.,Rohit Tripathi
 

 
Hon'ble Ritu Raj Awasthi,J.

Hon'ble Manish Mathur,J.

Heard.

Notice on behalf of opposite party Nos.1 and 2 has been accepted by the learned Chief Standing Counsel. Mr.Rohit Tripathi, Advocate has accepted notice for opposite party No.3.

The writ petition has been filed seeking following reliefs:-

"I. Issue a writ, order or direction in the nature of mandamus, commanding and directing the opposite parties to immediately extend the part benefit of G. O. dated 11.02.2021, for the four districts (Gonda, sambhal, Moradabad and gautam Buddh Nagar) where the delimitation and realignment took place much much after in other 71 districts, in the interest of justice and general public.

II. Issue a writ, order or direction in the nature of mandamus for directing the opposite parties to consider and decide the objections, so preferred by villagers of the constituencies of pancchayats of four districts (Gonda, sambhal, Moradabad and gautam Budh Nagar) in the interest of justice and general public.

III. Issue a writ, order or direction in the nature of mandamus for directing the opposite parties to not to proceed and finalize the reservations of seats of the gram panchayats, kshetra panchayats or zila panchayats in pursuance of order dated 17.03.2021.

IV. Issue any other writ, order, or direction, which this Hon'ble Court may deem fit and proper in the circumstances of the case.

V. Award the cost of the writ petition to the petitioner."

It is the admitted case of the petitioner that the Government Order dated 11.2.2021 has been quashed by this Court vide judgment and order dated 15.3.2021 passed in P.I.L. Civil No.6929 of 2021, Ajay Kumar v. State of U.P. and others. In view of above, the relief claimed by the petitioner cannot be granted.

The writ petition is accordingly dismissed.

Order Date :- 25.3.2021

lakshman