Suneet Kumar And 4 Others vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 29744 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:70144-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 9393 of 2023
 

 
Petitioner :- Suneet Kumar And 4 Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Lko. And 4 Others
 
Counsel for Petitioner :- Abhishek Srivastava,Shweta Srivastava,Vikas Verma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Hon'ble Manish Kumar,J.

1. Heard learned counsel for parties.

2. Petitioners have approached this Court claiming that they have been dispossessed on the basis of a common judgment and order dated 8.6.2004 passed by this Court in Writ Petition No.2628 (MB) of 2004 "Hari Prasad Tiwari vs. State of U.P. and others" and Writ Petition No.2658 (MB) of 2004 "Deva Shanker Shukla vs. State of U.P. and others".

3. In the given circumstances, petitioners have a remedy of filing a review application in the aforesaid cases, where they can claim that fraud is committed by private respondents.

4. With the aforesaid liberty, present writ petition is consigned to record.

[Manish Kumar,J.] [Vivek Chaudhary,J.]

Order Date :- 27.10.2023

Sachin