Shivam Pandey vs State Of U.P. And 2 Others
2023 Latest Caselaw 6240 ALL

Citation : 2023 Latest Caselaw 6240 ALL
Judgement Date : 27 February, 2023

Allahabad High Court

Shivam Pandey vs State Of U.P. And 2 Others on 27 February, 2023

Bench: Sunita Agarwal, Manjive Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 54 of 2023
 

 
Petitioner :- Shivam Pandey
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Dhananjay Pratap Singh
 
Counsel for Respondent :- C.S.C.,Avnish Kumar Shukla,Vibhu Rai
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Hon'ble Manjive Shukla,J.

Heard Sri Dhananjay Pratap Singh, learned counsel for the petitioner, learned Standing Counsel for the State and Sri Dhananjay Rai, learned Advocate holding brief of Sri Vibhu Rai, learned counsel for respondent no.3.

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 :- 27.2.2023

A.N. Mishra