Zameer Abbas vs State Of U.P. And 4 Others
2024 Latest Caselaw 36313 ALL

Allahabad High Court

Zameer Abbas vs State Of U.P. And 4 Others on 5 November, 2024

Author: Saurabh Shyam Shamshery

Bench: Saurabh Shyam Shamshery

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:172588
 
Court No. - 49
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 1281 of 2023
 

 
Petitioner :- Zameer Abbas
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Ved Prakash Mishra
 
Counsel for Respondent :- Arun Kumar Pandey
 

 
Hon'ble Saurabh Shyam Shamshery,J.
 

1. None appeared on behalf of petitioner.

2. Learned Standing Counsel appearing for State-Respondents, submits that the controversy involved in present public interest litigation is squarely covered by the judgment passed by this in Ambika Yadav vs. State of U.P. and others, Neutral Citation No. - 2024:AHC:168876, therefore, it may be disposed of in terms of aforesaid judgment.

3. This public interest litigation is accordingly disposed of in terms of judgment passed by this Court in Ambika Yadav (supra).

Order Date :- 5.11.2024

AK