Pushpa Wati vs The Commissioner Faizabad And 2 ...
2022 Latest Caselaw 4825 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- SPECIAL APPEAL No. - 272 of 2022
 

 
Appellant :- Pushpa Wati
 
Respondent :- The Commissioner Faizabad And 2 Others
 
Counsel for Appellant :- Bhaskar Misra,Rahul Pandey,Satyendra Kumar Tiwari
 
Counsel for Respondent :- C.S.C.,Arun Kumar Pandey,Satyendra Kumar Tiwari
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Hon'ble Subhash Vidyarthi,J.

Heard learned counsel for the appellant as well as learned State Counsel.

At the very outset we may observe that this special appeal challenging the judgment and order dated 11.05.2022 passed by learned Single Judge in Writ-C No.5592 of 2018 is not maintainable in view of the law laid down by Full Bench of this Court in the case of Sheet Gupta Vs. State of U.P. and others; 2010 (1) ADJ 1 (F.B.).

The special appeal is thus dismissed as being not maintainable. However, it will be open to the appellant to take recourse to any other legal remedy which may be available to her under the law.

.

(Subhash Vidyarthi, J.) (Devendra Kumar Upadhyaya, J.)

Order Date :- 31.5.2022

Ram.