Radhey Shyam And Another vs State Of U.P. And 5 Others
2023 Latest Caselaw 5783 ALL

Citation : 2023 Latest Caselaw 5783 ALL
Judgement Date : 21 February, 2023

Allahabad High Court

Radhey Shyam And Another vs State Of U.P. And 5 Others on 21 February, 2023

Bench: Sunita Agarwal, Nand Prabha Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 40159 of 2022
 

 
Petitioner :- Radhey Shyam And Another
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Vishesh Rajvanshi
 
Counsel for Respondent :- CSC,Kaushlesh Pratap Singh,Vivek Dhaka
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Hon'ble Ms. Nand Prabha Shukla,J.

Sri Kaushlesh Pratap Singh, 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.