Ram Avtar vs State Of U.P. And 5 Others
2023 Latest Caselaw 1343 ALL

Citation : 2023 Latest Caselaw 1343 ALL
Judgement Date : 12 January, 2023

Allahabad High Court

Ram Avtar vs State Of U.P. And 5 Others on 12 January, 2023

Bench: Neeraj Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 6004 of 2019
 

 
Petitioner :- Ram Avtar
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Rajesh Tripathi,Man Bahadur Singh,Raghvendra Pratap Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Neeraj Tiwari,J.

Second supplementary affidavit filed today be taken on record.

Heard learned counsel for petitioner and learned standing counsel for State-respondents.

Learned counsel for petitioner submitted that present controversy is squarely covered with the judgment of this Court passed in Special Appeal No. 1136 of 2018 decided on 10.04.2020, therefore, this petition may also be allowed of on same terms.

Learned standing counsel could not dispute the aforesaid facts.

Therefore, under such facts of the case, impugned order dated 25.12.2018 is quashed.

Writ petition is allowed in terms of order dated 10.04.2020 passed in Special Appeal No. 1136 of 2018.

Order Date :- 12.1.2023

Sartaj