Jakir Hussain vs State Of U.P. And 5 Others
2023 Latest Caselaw 5319 ALL

Citation : 2023 Latest Caselaw 5319 ALL
Judgement Date : 16 February, 2023

Allahabad High Court

Jakir Hussain vs State Of U.P. And 5 Others on 16 February, 2023

Bench: Sunita Agarwal, Nand Prabha Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 447 of 2023
 

 
Petitioner :- Jakir Hussain
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Jayant Prakash Singh
 
Counsel for Respondent :- C.S.C.,Saurabh Tiwari
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Hon'ble Ms. Nand Prabha Shukla,J.

Sri Saurabh Tiwari learned counsel appears for the respondent no.5.

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 challenge to the inspection report and the shifting of the polling booth station is, thus, rendered infrcutous.

The writ petition is, dismissed, accordingly.

Order Date :- 16.2.2023

Harshita