Parsi Panchayat Surat vs State Of U.P. Thru Secy. And ...
2023 Latest Caselaw 253 ALL

Citation : 2023 Latest Caselaw 253 ALL
Judgement Date : 3 January, 2023

Allahabad High Court

Parsi Panchayat Surat vs State Of U.P. Thru Secy. And ... on 3 January, 2023

Bench: Suneet Kumar, Rajendra Kumar-Iv




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- WRIT - C No. - 1305 of 2012
 

 
Petitioner :- Parsi Panchayat Surat
 
Respondent :- State Of U.P. Thru Secy. And Another
 
Counsel for Petitioner :- S.D. Kautilya
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Suneet Kumar,J.

Hon'ble Rajendra Kumar-IV,J.

Case called out. No one appeared on behalf of the petitioner to press the petition.

Learned counsel appearing for the State submits that the writ petition is squarely covered by the decision rendered by this Court in (Parsi Panchayat, Surat through its General Attorney & Executor v. State of U.P. and another) decided on 31.10.2019, therefore, it may be decided in terms of the afore-noted judgment.

In view thereof, writ petition is, accordingly, dismissed in terms of decision of this Court rendered in Parsi Panchayat (supra).

Interim order, if any, stands vacated.

Order Date :- 3.1.2023

Mukesh Kr.