Kapil Paswan vs State Of U.P. And 4 Others
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Allahabad High Court

Kapil Paswan vs State Of U.P. And 4 Others on 30 May, 2024

Author: Mahesh Chandra Tripathi

Bench: Mahesh Chandra Tripathi

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:99168-DB
 
Court No. - 2
 

 
Case :- WRIT - C No. - 18972 of 2024
 

 
Petitioner :- Kapil Paswan
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Navin Kumar
 
Counsel for Respondent :- C.S.C.,Kaushalendra Nath Singh
 

 
Hon'ble Mahesh Chandra Tripathi,J.
 

Hon'ble Anish Kumar Gupta,J.

1. Heard learned counsel for the petitioner; Sri Devesh Vikram, learned Additional Chief Standing Counsel for the State-respondent no. 1 and Sri Kaushalendra Nath Singh, learned counsel for the respondent nos. 2 to 5/NOIDA.

2. The present writ petition has been filed seeking following relief:-

"(a) Issue a writ or direction in the nature of certiorari to quash the order dated 29.2.2024 in application no. 950 of 2023.

(b) Issue a writ or direction in the nature of mandamus directing to respondent no. 2, 4 and 5 to provide similar benefit on the ground of parity to the petitioner as provided to street vendors namely Madan Prasad, Tusar Gupta, Rajeev Bhateja etc."

3. Learned counsel for the petitioner in support of his submissions has placed reliance upon the judgment passed by this Court in Ratan Yadav V/s. State of U.P. and 3 Others (Writ-C No. 16906 of 2024, dt. 20.5.2024) and as such it is sought to be contended that the present matter is squarely covered by the aforesaid judgment and the similar treatment may also be extended to the petitioner.

4. The above said argument of learned counsel for the petitioner is not being disputed by learned Additional Chief Standing Counsel as well as counsel for the NOIDA.

5. The writ petition is accordingly disposed of in terms of Ratan Yadav (supra).

Order Date :- 30.5.2024

A.K.Srivastava