Vijay Laxmi vs State Of U.P. Thru. Addl. Chief ...
2023 Latest Caselaw 11308 ALL

Citation : 2023 Latest Caselaw 11308 ALL
Judgement Date : 17 April, 2023

Allahabad High Court

Vijay Laxmi vs State Of U.P. Thru. Addl. Chief ... on 17 April, 2023

Bench: Pankaj Bhatia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- WRIT - A No. - 2560 of 2023
 

 
Petitioner :- Vijay Laxmi
 
Respondent :- State Of U.P. Thru. Addl. Chief Deptt. Panchayati Raj Lko. And 7 Others
 
Counsel for Petitioner :- Mukesh Kumar Tewari
 
Counsel for Respondent :- C.S.C.,Mohan Singh
 

 
Hon'ble Pankaj Bhatia,J.

The Counsel for the petitioner states that the matter is rendered infructuous in view of the judgment of this Court passed in Writ-A No.2108 of 2023 (Soni vs State of U.P. and others).

Accordingly, the writ petition is dismissed as having become infructuous.

Order Date :- 17.4.2023

akverma

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