Krishna Kumar Sahu vs State Of U.P. And 5 Others
2023 Latest Caselaw 380 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

Chief Justice's Court Serial No.6          HIGH COURT OF JUDICATURE AT ALLAHABAD ***    PUBLIC INTEREST LITIGATION (PIL) No. - 2452 of 2022               Krishna Kumar Sahu   .....Petitioner       Through :-   Mr. Yadavendra Dwivedi, Advocate         v/s      State of U.P. and others   .....Respondents       Through :-   Mr. A.K. Goyal, Additional Chief Standing Counsel for respondent Nos.1, 3 to 5 Mr. Abhinava Krishna Srivastava, Advocate for respondent No.6           CORAM :  HON'BLE RAJESH BINDAL, CHIEF JUSTICE     HON'BLE J.J. MUNIR, JUDGE        ORDER     1.       In view of the Division Bench judgment of Lucknow Bench of this Court in Public Interest Litigation (PIL) No.878 of 2022 titled as Vaibhav Pandey v. State of U.P. and another dated December 27, 2022, learned counsel for the petitioner submitted that nothing is required to be argued in the present petition.  2.       The petition is, accordingly, dismissed.      (J.J. Munir)        Judge       (Rajesh Bindal)  Chief Justice     Allahabad 04.01.2023 Kuldeep/Rakesh    Whether the order is speaking : No   Whether the order is reportable : Yes/No