Dinesh Kumar Som vs State Of U.P. Thru. Prin./Addl. ...
2023 Latest Caselaw 254 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 9692 of 2022
 

 
Petitioner :- Dinesh Kumar Som
 
Respondent :- State Of U.P. Thru. Prin./Addl. Chief Secy. Deptt. Of Nagar Vikas Govt. U.P. Lko. And Others
 
Counsel for Petitioner :- Lakshmana Singh
 
Counsel for Respondent :- C.S.C.,Rakesh Kumar Chaudhary
 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Om Prakash Shukla,J.

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

It is informed that an identical controversy has already been set at rest by a Co-ordinate Bench of this Court in a bunch of writ petitions connected to Public Interest Litigation No. 878 of 2022 (Vaibhav Pandey Vs. State of U.P. and Another).

In view of undisputed position, the present writ petition is also allowed in terms of judgment and order rendered in Public Interest Litigation No. 878 of 2022 (Vaibhav Pandey Vs. State of U.P. and Another) on 27th of December, 2022.

[Om Prakash Shukla,J.] [Attau Rahman Masoodi,J.]

Order Date :- 3.1.2023

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