Jamuna Prasad Kesharwani vs State Of U.P. And 4 Others
2023 Latest Caselaw 5605 ALL

Citation : 2023 Latest Caselaw 5605 ALL
Judgement Date : 20 February, 2023

Allahabad High Court

Jamuna Prasad Kesharwani vs State Of U.P. And 4 Others on 20 February, 2023

Bench: Sunita Agarwal, Nand Prabha Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 38798 of 2022
 

 
Petitioner :- Jamuna Prasad Kesharwani
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Pradeep Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Hon'ble Ms. Nand Prabha Shukla,J.

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 :- 20.2.2023

Harshita

Download the LatestLaws.com Mobile App