Kirti Kiran Dev vs State Of U.P. And 3 Others
2022 Latest Caselaw 7959 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 17269 of 2021
 

 
Petitioner :- Kirti Kiran Dev
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Aniruddh Tiwari,Ravi Pandey
 
Counsel for Respondent :- C.S.C.,Archana Singh
 

 
Hon'ble Vivek Varma,J.

Heard counsel for the petitioner, learned Standing Counsel for respondent nos. 1 and 2 and Ms. Archana Singh, counsel for the respondent no.3 & 4.

The petitioner has approached this court praying for grant of relief as per judgment passed in Special Appeal (Defective) No. 343 of 2021 (Abhishek Srivastava and 14 others vs. State of U.P. and others).

In the aforesaid judgment special appeal court has clearly held that the benefit of the judgment shall only be given to the appellant and the writ petitioner if they are short of one mark and not to others. Petitioner has not claimed that he was either the petitioner or appellant in the special appeal aforesaid. Therefore, in view of the aforesaid Division Bench judgment no relief can be granted to the petitioner.

The petition is accordingly, dismissed.

Order Date :- 25.7.2022

S.S.