Smt. Madhubala And Another vs State Of U.P. And 4 Others
2022 Latest Caselaw 1941 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 1154 of 2022
 

 
Petitioner :- Smt. Madhubala And Another
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Ajay Kumar Pandey
 
Counsel for Respondent :- C.S.C.,Siddharth Singhal
 

 
Hon'ble Mrs. Manju Rani Chauhan,J.

None appears in the revised call on behalf of the petitioners, learned Standing Counsel for the State-respondents and Mr. Siddharth Singhal, learned counsel for the respondent no. 4.

The learned Standing Counsel for the State-respondents and Mr. Siddharth Singhal, learned counsel for the respondent no. 4 submits that the facts and legal issues involved in the present writ petition are more or less identical to that of Writ-A No. 257 of 2022 (Sarita Sharma & 47 Others Vs. State of U.P. & 3 Others), which has been dismissed by this Court vide judgment and order dated 22nd April, 2022.

For the reasons recorded in the judgment and order of this Court dated 22nd April, 2022, this writ petition is also dismissed.

(Manju Rani Chauhan, J.)

Order Date :- 4.5.2022

Sushil/-