Smt. Vijay Laxmi vs Rajya Krishi Utpadan Mandi ...
2022 Latest Caselaw 18134 ALL

Citation : 2022 Latest Caselaw 18134 ALL
Judgement Date : 21 November, 2022

Allahabad High Court

Smt. Vijay Laxmi vs Rajya Krishi Utpadan Mandi ... on 21 November, 2022

Bench: Manoj Kumar Gupta, Jayant Banerji




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 

 
Case :- WRIT - C No. - 32706 of 2021
 

 
Petitioner :- Smt. Vijay Laxmi
 
Respondent :- Rajya Krishi Utpadan Mandi Parishad And 2 Others
 
Counsel for Petitioner :- Satya Prakash Singh,Bajrang Bahadur Singh
 
Counsel for Respondent :- Rajesh Kumar Yadav,Suresh C. Dwivedi
 

 
Hon'ble Manoj Kumar Gupta,J.

Hon'ble Jayant Banerji,J.

Heard Shri S.P. Singh for the petitioner and Shri S.C. Dwivedi for the respondents.

It is admitted by counsel for the parties that the controversy in the instant writ petition stands concluded by the judgment in Writ C No. 17774 of 2013 (Kul Bhushan Virmani vs. Rajya Krishi Utpadan Mandi Parishad & Others).

In view of the admitted position, this writ petition is disposed of in terms of the direction issued in Writ C No. 17774 of 2013, subject to the condition that the petitioner had duly deposited the entire amount.

Order Date :- 21.11.2022

(Jayant Banerji, J.) (Manoj Kumar Gupta, J.)