Union Of India And 4 Others vs Banshi Dhar And Another
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Allahabad High Court

Union Of India And 4 Others vs Banshi Dhar And Another on 1 December, 2023

Author: Saumitra Dayal Singh

Bench: Saumitra Dayal Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:228061-DB
 
Court No. - 39
 

 
Case :- WRIT - A No. - 17368 of 2023
 

 
Petitioner :- Union Of India And 4 Others
 
Respondent :- Banshi Dhar And Another
 
Counsel for Petitioner :- Vinay Kumar Singh
 
Counsel for Respondent :- Manish Kumar Yadav,Lal Mani Singh
 

 
Hon'ble Saumitra Dayal Singh,J.
 

Hon'ble Shiv Shanker Prasad,J.

1. Heard Mr. Vinay Kumar Singh, learned counsel for the petitioner-Union of India, Mr. Manish Kumar Yadav and Mr. Lal Mani Singh, learned counsel for the respondent.

2. The present writ petition has been filed for the relief as below:

"(I) Issue a writ, order or direction in the nature of Certiorari quashing the judgment and order dated 12.01.2023 passed by respondent No. 2 in Original Application No. 1598 of 2016;

(II) Issue any other writ, order or direction which this Hon'ble Court may deem fit and proper in circumstances of the case.

(III) Award the cost of the petition to the petitioners."

3. By a detailed order passed today, Writ-A No. 10505 of 2023 (Union of India & 2 Others vs. Heeral Lal & Another) has been dismissed. For the reasons contained in that order, the present petition must be in the same fate. Accordingly, the present writ petition is dismissed.

(Shiv Shanker Prasad, J.) (Saumitra Dayal Singh, J.)

Order Date :- 1.12.2023

Sushil/-