Shiv Narayan Tiwari vs State Of U.P. And 2 Others
2022 Latest Caselaw 19578 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 17546 of 2022
 

 
Petitioner :- Shiv Narayan Tiwari
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Onkar Nath
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

Heard Shri Brijesh Kumar, learned counsel for the petitioner.

Contention of learned counsel for the petitioner is that the petitioner is entitled to the benefit of the judgment of the Hon'ble Supreme Court in the case of Prem Singh v. State of U.P. & Ors.; Civil Appeal No.6798 of 2019 decided on 02.02.2019 and the subsequent judgment of this Court in the case of State of U.P. & Ors. v. Bhanu Pratap Sharma; Special Appeal No.97 of 2021 decided on 9.6.2021. The petitioner has moved a representation for grant of the said benefits, which has not been decided as yet.

In view thereof, the present petition is disposed off permitting the petitioner to file a fresh representation before respondent no.3 who shall consider and decide the same in accordance with law within a period of three months.

Order Date :- 2.12.2022

nishant