Ram Prakash Rao vs State Of U.P. And 2 Others
2022 Latest Caselaw 6508 ALL

Citation : 2022 Latest Caselaw 6508 ALL
Judgement Date : 11 July, 2022

Allahabad High Court

Ram Prakash Rao vs State Of U.P. And 2 Others on 11 July, 2022

Bench: Surya Prakash Kesarwani, Jayant Banerji




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 3
 

 
Case :- WRIT TAX No. - 927 of 2022
 

 
Petitioner :- Ram Prakash Rao
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Balendra Deo Misra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Jayant Banerji,J.

Sri Balendra Deo Misra, learned counsel for the petitioner and Sri B.P. Singh Kachhawah, learned standing counsel for the State-respondents jointly submit that the controversy is covered by judgment passed today by this Court in WRIT TAX No. - 918 of 2022 (Rohit Singh vs. State Of U.P. And 3 Others) and, therefore, the writ petition may also be disposed off in terms of the said judgment.

In view of the aforesaid, this writ petition is disposed off in terms of the aforesaid judgment in the case of Rohit Singh (supra).

Order Date :- 11.7.2022

NLY

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