Jai Hind vs State Of U.P. And 5 Others
2023 Latest Caselaw 26894 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:188984
 

 
Court No. - 1
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 7780 of 2023
 

 
Petitioner :- Jai Hind
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Kamalesh Kumar Nishad,Dr. Aditya Kesari,Ravindra Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Jayant Banerji,J.

A preliminary objection has been raised by the learned Standing Counsel, Sri Shyam Sunder that the order impugned is actually a judgment and order passed in Original Suit No. 1009 of 2016 that has been passed by the Civil Judge ( J.D.), Bansgaon, Gorakhpur in the case of Smt. Bahona Devi and others Vs. State of U.P. and another. It is further stated that pursuant to the aforesaid judgment and order, a decree has also been prepared on 9.2.2023.

At this stage, without making any argument/submission, learned counsel for the petitioner, Sri Kamlesh Kumar Nishad states that he may be permitted to withdraw this petition.

This petition is, accordingly, dismissed as withdrawn. However, since no argument has been advanced by the learned counsel for the petitioner in this regard, no cost is being imposed.

Order Date :- 3.10.2023

sfa/

(Jayant Banerji, J)