Union Of India And 4 Others vs Ram Sakal Yadav And Another
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Allahabad High Court

Union Of India And 4 Others vs Ram Sakal Yadav 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. - 17902 of 2023
 

 
Petitioner :- Union Of India And 4 Others
 
Respondent :- Ram Sakal Yadav And Another
 
Counsel for Petitioner :- Akhilesh Kumar Mishra,Sr. Advocate
 

 
Hon'ble Saumitra Dayal Singh,J.
 

Hon'ble Shiv Shanker Prasad,J.

1. Heard Mr. Akhilesh Kumar Mishra, learned counsel for the petitioner-Union of India and Mr. S.K. Kushwaha, 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 3.11.2022 passed by respondent No. 2 in Original Application No. 330/00028 of 2020.

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

(III) Award the cost of the writ 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/-