Kedar Ram vs State Of U.P. And 4 Others
2024 Latest Caselaw 36823 ALL

Allahabad High Court

Kedar Ram vs State Of U.P. And 4 Others on 8 November, 2024

Author: Neeraj Tiwari

Bench: Neeraj Tiwari

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:175788
 
Court No. - 7
 

 
Case :- WRIT - A No. - 1830 of 2022
 

 
Petitioner :- Kedar Ram
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Onkar Nath
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Neeraj Tiwari,J.
 

1. Heard learned counsel for petitioner and Sri P.K. Shahi, learned Additional Chief Standing Counsel for State-respondents.

2. Present petition has been filed seeking following reliefs:-

"(i) to issue a writ, order or direction in the nature of certiorari quashing the order dated 2.11.2020 passed by respondent no. 5."

3. Learned counsel for petitioner submitted that present controversy is squarely covered with the judgment of this Court passed in Writ-A No. 2228 of 2022; Neutral Citation No. - 2023:AHC:169758 (Jaj Prasad vs. State of U.P. and 4 others) decided on 23.08.2023, therefore, this petition may also be allowed on same terms.

4. Learned Additional Chief Standing Counsel could not dispute the aforesaid facts.

5. Therefore, under such facts of the case, impugned order dated 02.11.2020 is hereby quashed.

6. Accordingly, writ petition is allowed in terms of order dated 23.08.2023 passed in Writ-A No. 2228 of 2022.

Order Date :- 8.11.2024

Sartaj