M/S A.P. Traders Lko. Thru. ... vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 30253 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:71243-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 9520 of 2023
 

 
Petitioner :- M/S A.P. Traders Lko. Thru. Proprietor Kushum Yadav.
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Nagar Vikas Lko. And Another
 
Counsel for Petitioner :- Shravan Kumar Verma,Sharda Verma
 
Counsel for Respondent :- C.S.C.,Namit Sharma
 

 
Hon'ble Vivek Chaudhary,J.

Hon'ble Manish Kumar,J.

1. Heard learned Counsel for the petitioner, learned Standing Counsel for the State and Sri Namit Sharma, learned counsel representing respondent no.2.

2. A similar matter has already been disposed of vide judgment dated 19.11.2015 in W.P. No. 10743(MB) of 2015, M/s Shatkashi Construction Company v. State of U.P. and others, which is not disputed by the learned counsel for the Nagar Nigam.

3. Accordingly, this matter is also covered by the decision in the case of Tajveer Singh v. State of U.P. and others [1997 ALJ 285]. The petitioner shall also be entitled to the same benefits.

4. The writ petition is disposed of with the said directions.

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

Order Date :- 31.10.2023

Sachin