Pharjana Khatoon vs State Of U.P. And 5 Others
2023 Latest Caselaw 27514 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:192883
 
Court No. - 10
 

 
Case :- WRIT - C No. - 34365 of 2023
 

 
Petitioner :- Pharjana Khatoon
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Kauntey Singh
 
Counsel for Respondent :- C.S.C.,Bharat Pratap Singh
 

 
Hon'ble Kshitij Shailendra,J.

1. Heard Shri Kauntey Singh, learned counsel for the petitioner and learned Standing Counsel for respondent Nos. 1 to 5 and Shri Bharat Pratap Singh, learned counsel for respondent No. 6.

2. The petitioner claims parity with the petitioners of bunch of writ petitions, which was decided by a detailed judgment of this Court dated 06.07.2023 passed in various writ petitions connected with Writ C No. 9773 of 2023 (Sakshi And 77 Others vs State Of U.P. And 32 Others).

3. I have perused the record of the writ petition and also judgment dated 06.07.2023 passed in Writ C No. 9773 of 2023 (Sakshi And 77 Others vs State Of U.P. And 32 Others).

4. In view of the facts noted in paragraph Nos. 23 and 26 of the writ petition coupled with the fact that the petitioner for the first time made her claim in September, 2023 taking advantage of the judgment of this Court and there being nothing on record that any representation was moved earlier, the Court is not inclined to grant same protection as prayed.

5. Accordingly, the writ petition is dismissed.

Order Date :- 6.10.2023

Sazia