Om Prakash Kumar vs Union Of India And 2 Others
2023 Latest Caselaw 26863 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:189170
 
Court No. - 34
 

 
Case :- WRIT - A No. - 13535 of 2023
 

 
Petitioner :- Om Prakash Kumar
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- Laloo Yadav,Kiran Rani
 
Counsel for Respondent :- A.S.G.I.,Ajay Kumar Gautam
 

 
Hon'ble Ajit Kumar,J.

Heard learned counsel for the petitioner and Sri Ajay Kumar Gautam, learned counsel for the respondents.

A counter affidavit has been filed today by Sri Ajay Kumar Gautam, learned counsel for the respondents which are taken on record.

In the counter affidavit nothing has been stated as to whether petitioner was accorded any opportunity of hearing in the matter by providing him necessary requisite documents regarding technical reports obtained in the matter and hence in my considered view the case stands covered by the judgment of this Court in the case of Ran Vijay Singh and 34 others v. Union of India and others passed in Writ - A No.- 2813 of 2017 decided on 16th April, 2018.

Accordingly, this petition stands disposed of in terms of the aforesaid judgment and respondents are directed to follow the said judgment in the present case as well.

Order Date :- 3.10.2023

Atmesh