Chandra Prakash And 53 Others vs State Of Up And 2 Others
2024 Latest Caselaw 2902 ALL

Allahabad High Court

Chandra Prakash And 53 Others vs State Of Up And 2 Others on 1 February, 2024

Author: Saurabh Shyam Shamshery

Bench: Saurabh Shyam Shamshery

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:16828
 
Court No. - 36
 

 
Case :- WRIT - A No. - 1058 of 2024
 

 
Petitioner :- Chandra Prakash And 53 Others
 
Respondent :- State Of Up And 2 Others
 
Counsel for Petitioner :- Anil Kumar Dubey,Abhinav Mishra
 
Counsel for Respondent :- Archana Singh,C.S.C.
 

 
Hon'ble Saurabh Shyam Shamshery,J.
 

1. Sri Anil Kumar Dubey, learned counsel for petitioners at the outset submits that this writ petition may be disposed of in terms of judgment passed by this Court in Vinay Kumar Pandey and others vs. State of U.P. and others, 2024:AHC:5922.

2. Ms. Archana Singh, learned counsel for respondents submits that paragraph 15 of above referred judgment be taken note of.

3. In these circumstances, writ petition is disposed of in terms of Vinay Kumar Pandey (supra) taking note of reference made in paragraph 15 thereof.

Order Date :- 1.2.2024

N. Sinha