Durgesh Kumar Singh vs State Of U.P. And 3 Others
2023 Latest Caselaw 35169 ALL

Allahabad High Court

Durgesh Kumar Singh vs State Of U.P. And 3 Others on 14 December, 2023

Author: Yogendra Kumar Srivastava

Bench: Yogendra Kumar Srivastava

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:236920
 
Court No. - 7
 

 
Case :- WRIT - A No. - 19443 of 2023
 

 
Petitioner :- Durgesh Kumar Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Deo Dayal,Nand Lal Yadav
 
Counsel for Respondent :- CSC,Archana Singh
 

 
Hon'ble Dr. Yogendra Kumar Srivastava,J.
 

Sri Shishir Tiwari, learned Standing Counsel appearing for the State respondents and Sri Shreyas Pratap Singh, learned Advocate holding brief of Ms. Archana Singh, learned counsel representing the respondent Nos. 2 and 4, have pointed out that as per the petitioner's own showing, he had approached this Court earlier by filing a writ petition, seeking similar reliefs and the said writ petition was dismissed by means of a judgement dated 16.11.2021, which stood affirmed by a judgment dated 17.05.2022 passed in Special Appeal, and accordingly submits that the present writ petition being a second writ petition for the same cause of action, would not be entertainable.

Sri Ram Singh, learned Advocate holding brief of Sri Deo Dayal, learned counsel for the petitioner, has not disputed the aforesaid factual position and makes a prayer that this petition may be dismissed as not pressed.

The petition stands dismissed accordingly.

Order Date :- 14.12.2023

Arun K. Singh

[Dr. Y. K. Srivastava, J.]