Omkar Yadav And 49 Others vs State Of U.P. And 4 Others
2023 Latest Caselaw 26462 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:186987
 
Court No. - 37
 

 
Case :- WRIT - A No. - 10419 of 2022
 

 
Petitioner :- Omkar Yadav And 49 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Alok Mishra
 
Counsel for Respondent :- C.S.C.
 
AND
 
Case :- WRIT - A No. - 10396 of 2022
 

 
Petitioner :- Dhirendra Rai And 193 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Alok Mishra
 
Counsel for Respondent :- C.S.C.
 
AND
 
Case :- WRIT - A No. - 16041 of 2022
 

 
Petitioner :- Sohanpal And 72 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Alok Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.

1. Heard Shri Alok Mishra, learned counsel for the petitioners and Shri Brijendra Mani, learned Standing Counsel appearing for the State-respondents.

2. It is admitted at Bar that the matter is squarely covered by the judgment of this Court passed in Writ-A No.5867 of 2023 (Abhilash Kumar Mishra and others vs. State of UP Thru.Add. Chief Secy. Deptt.Of Home and 3 others) decided on 22.8.2023.

3. Considering the aforesaid, it is provided that the petitioner shall be entitled for the benefit granted in the case of Abhilash Kumar Mishra (supra).

4. Accordingly, the writ petition is allowed.

Order Date :- 26.9.2023/LN Tripathi