Pankaj Kumar Verma Lodhi vs State Of U.P. And 5 Others
2023 Latest Caselaw 5311 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 40538 of 2022
 

 
Petitioner :- Pankaj Kumar Verma Lodhi
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Pushpendra Singh,Raghvendra Singh,Wahid Jamal
 
Counsel for Respondent :- C.S.C.,Shanti Dhar Dwivedi
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Hon'ble Ms. Nand Prabha Shukla,J.

The case is called out. No one has put in appearance on behalf of the petitioner to press the writ petition.

Sri Krishna Dutta Mishra, learned Additional Chief Standing Counsel for the State-respondents and Sri Shanti Dhar Dwivedi, learned counsel for the State Election Commission are present.

As the entire exercise of election has been put to halt on account of the decision of the Division Bench of this Court vide judgment and order dated 27.12.2022 passed in Public Interest Litigation (PIL) No.878 of 2022 and the order of the Apex Court in Special Leave to Appeal (C) No(s).128 of 2023, the writ petition is rendered infructuous.

The writ petition is, accordingly, dismissed as infructuous.

Order Date :- 16.2.2023

P Kesari