Akhilesh Yadav And 2 Others vs State Of U.P. And 4 Others
2023 Latest Caselaw 135 ALL

Citation : 2023 Latest Caselaw 135 ALL
Judgement Date : 2 January, 2023

Allahabad High Court

Akhilesh Yadav And 2 Others vs State Of U.P. And 4 Others on 2 January, 2023

Bench: Neeraj Tiwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 20826 of 2022
 

 
Petitioner :- Akhilesh Yadav And 2 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Pradyumna Kumar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Neeraj Tiwari,J.

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

Learned counsel for the petitioner argues that the issue raised in the present writ petition is squarely covered by the decision of this Court passed in Writ-A No. 2524 of 2020 (Dharam Raj Vs. State of U.P. and Another), decided on 24.11.2022.

As the issue raised is similar, the present petition is disposed off on the same terms and conditions as contained in the judgment dated 24.11.2022. The directions issued therein shall apply to the case of the petitioner also.

Order Date :- 2.1.2023

Sartaj