Ashish Kapoor And 5 Others vs Union Of India And 3 Others
2023 Latest Caselaw 15863 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:110404-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 16929 of 2023
 

 
Petitioner :- Ashish Kapoor And 5 Others
 
Respondent :- Union Of India And 3 Others
 
Counsel for Petitioner :- Nand Lal Pandey,Suyash Pandey
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Anish Kumar Gupta,J.

1. Heard Shri Nand Lal Pandey, learned counsel for the petitioners, Shri Krishna Agrawal, learned Central Government Standing Counsel for the respondents.

2. This writ petition has been filed praying for the following relief;

"i. Issue a writ order or direction, in the nature of Mandamus commanding the Respondent Nos. 3 and 4 to permit the petitioners to perform the work of Tourist Guide and operate in the premises of ancient monument situated in the domain of the Respondent Nos.3 and 4 in the State of U.P. by counter signing the license which has been issued to the petitioners, during the pendency of the present writ petition."

3. Shri Nand Lal Pandey, learned counsel for the petitioner and Shri Krishna Agrawal, learned Central Government Standing Counsel for the respondents states that the controversy involved in the present writ petition is squarely covered by a Division Bench judgment of this Court dated 17.02.2023 passed in Writ C No.39747 of 2022 (Zainif Siddiqui and 121 others Vs. Union of India and 5 Others), and therefore the present writ petition may also be disposed of in terms of the aforesaid judgment.

4. In view of the joint statements made by the learned counsel for the parties, this writ petition is also disposed of in terms of the aforesaid judgment passed in Writ C No.39747 of 2022 (Zainif Siddiqui and 121 others Vs. Union of India and 5 Others).

Order Date :- 19.5.2023

SFH