Ramu Maurya And Another vs State Of U.P. And 3 Others
2022 Latest Caselaw 10026 ALL

Citation : 2022 Latest Caselaw 10026 ALL
Judgement Date : 11 August, 2022

Allahabad High Court

Ramu Maurya And Another vs State Of U.P. And 3 Others on 11 August, 2022

Bench: Saurabh Shyam Shamshery




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 11791 of 2022
 

 
Petitioner :- Ramu Maurya And Another
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Birendra Pratap Yadav,Vinod Kumar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Learned counsel for parties submits that this writ petition can be disposed of in terms of judgment passed by this Court in Writ-A No. 6547 of 2022 (Smt. Archana Singh vs. State of U.P. and others), decided on 13.07.2022, which covers the present case on fact as well as on law.

2. Accordingly the writ petition is disposed of in terms of order dated 13.07.2022 passed in Writ-A No. 6547 of 2022. The impugned order dated 16.09.2020 is set aside.

Order Date :- 11.8.2022

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