Union Of India And 2 Others vs Hari Nath Tiwari And Another
2022 Latest Caselaw 22576 ALL

Citation : 2022 Latest Caselaw 22576 ALL
Judgement Date : 22 December, 2022

Allahabad High Court

Union Of India And 2 Others vs Hari Nath Tiwari And Another on 22 December, 2022

Bench: Surya Prakash Kesarwani, Mohd. Azhar Idrisi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT - A No. - 21076 of 2022
 

 
Petitioner :- Union Of India And 2 Others
 
Respondent :- Hari Nath Tiwari And Another
 
Counsel for Petitioner :- Sudarshan Singh
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Mohd. Azhar Husain Idrisi,J.

Learned counsel for the petitioner fairly states that the controversy involved in the present writ petition is squarely covered by judgment dated 15.12.2022, passed in WRIT - A No. - 14527 of 2022 (Union Of India and 3 Others Vs. Shiv Balak And 2 Others).

In view of the aforesaid, following the judgment in the case of Union Of India and 3 Others Vs. Shiv Balak And 2 Others (supra) this writ petition is also dismissed.

Order Date :- 22.12.2022/vkg

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