Mohd. Sajid vs State Of U.P. And 6 Others
2023 Latest Caselaw 5778 ALL

Citation : 2023 Latest Caselaw 5778 ALL
Judgement Date : 21 February, 2023

Allahabad High Court

Mohd. Sajid vs State Of U.P. And 6 Others on 21 February, 2023

Bench: Sunita Agarwal, Nand Prabha Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 40400 of 2022
 

 
Petitioner :- Mohd. Sajid
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Ram Mohan,Juhi Srivastava
 
Counsel for Respondent :- C.S.C.,Manu Saxena,Tarun Agrawal
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Hon'ble Ms. Nand Prabha Shukla,J.

Sri Shashwat Gupta, learned Advocate holding brief of Sri Tarun Agrawal, learned counsel for the State Election Commission and learned Standing Counsel for the State-respondents 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 dismissed, accordingly.

Order Date :- 21.2.2023

S.K.