Rajiv vs Smt. Rampyari And 25 Others
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Allahabad High Court

Rajiv vs Smt. Rampyari And 25 Others on 25 March, 2026

Author: Yogendra Kumar Srivastava

Bench: Yogendra Kumar Srivastava

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:61645
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 3761 of 2026   
 
   Rajiv    
 
  .....Petitioner(s)   
 
 Versus  
 
   Smt. Rampyari And 25 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Apoorva Bhatt, Arpit Agarwal   
 
  
 
Counsel for Respondent(s)   
 
:   
 
Gaurav Tripathi   
 
     
 
 Court No. - 35
 
   
 
 HON'BLE DR. YOGENDRA KUMAR SRIVASTAVA, J.      

Sri Akash Gupta, learned Advocate holding brief of Sri Arpit Agarwal, learned counsel for the petitioner seeks withdrawal of the petition with liberty to file a fresh petition with better particulars.

Sri Gaurav Tripathi, learned counsel appearing for the respondents has no objection.

The petition is dismissed with liberty as prayed.

Office to return the certified copy(ies) of the order(s) to the counsel for the petitioner after retaining photostat copy(ies) thereof.

(Dr. Yogendra Kumar Srivastava,J.)

March 25, 2026

Arun K. Singh