Devta Prasad Shukla vs State Of U.P.Thru Prin.Secy. Revenue ...
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Allahabad High Court

Devta Prasad Shukla vs State Of U.P.Thru Prin.Secy. Revenue ... on 27 May, 2024

Author: Abdul Moin

Bench: Abdul Moin

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:40418
 
Court No. - 6
 

 
Case :- WRIT - A No. - 32487 of 2019
 

 
Petitioner :- Devta Prasad Shukla
 
Respondent :- State Of U.P.Thru Prin.Secy. Revenue Deptt. Lko And Ors.
 
Counsel for Petitioner :- Anil Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.
 

Heard learned counsel for the petitioner and Sri Sandeep Sharma, learned Standing Counsel appearing for the respondents.

There is consensus at the bar that the matter in issue is squarely covered by the judgment of this Court passed in Writ-A No. 1367 of 2022 in re:Deependra Prakash Tiwari vs. State Of U.P. & Others, decided on 22.04.2024, a copy of which is Annexure-RA-1 to the rejoinder affidavit.

Considering the aforesaid consensus, the present petition is allowed in light of the aforesaid judgment passed in the case ofDeependra Prakash Tiwari (supra).

It is provided that the petitioner shall also be entitled for the benefit of the judgment of this Court passed in the case of Deependra Prakash Tiwari (supra).

Order Date :- 27.5.2024

Shravan