Subhawati Devi vs State Of U.P. And Another
2023 Latest Caselaw 5785 ALL

Citation : 2023 Latest Caselaw 5785 ALL
Judgement Date : 21 February, 2023

Allahabad High Court

Subhawati Devi vs State Of U.P. And Another on 21 February, 2023

Bench: Sunita Agarwal, Nand Prabha Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 40095 of 2022
 

 
Petitioner :- Subhawati Devi
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- S.P.K. Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Hon'ble Ms. Nand Prabha Shukla,J.

Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

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

P Kesari

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