Allahabad High Court
Rajendra Das Chela Late Mahant Nand Ram ... vs State Of U.P.Thr.Spl.Secy.Shahri Avam ... on 9 November, 2022
Bench: Rajesh Bindal, Chief Justice, Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH Chief Justice's Court Serial No. 311 HIGH COURT OF JUDICATURE AT ALLAHABAD (LUCKNOW) WRIT - C No. - 9442 of 2012 With Public Interest Litigation (PIL) No. 1346 of 2013 Rajendra Das .....Petitioner v/s State of U.P. and others .....Respondents Through :- Mr. S.B. Pandey, Deputy Solicitor General of India with Mr. Raj Kumar Singh, Advocate for Union of India. CORAM : HON'BLE RAJESH BINDAL, CHIEF JUSTICE HON'BLE JASPREET SINGH, JUDGE ORDER 1. The issue raised in the present petitions is pending consideration before this Court in Public Interest Litigation No. 1200 of 2013, hence we do not wish to keep the present petitions pending as the same can be addressed in the aforesaid petition already filed in public interest and pending in this Court. 2. The petitions are disposed of. (Jaspreet Singh) Judge (Rajesh Bindal) Chief Justice Lucknow 09.11.2022 Manish/Shiraz Whether the order is speaking : No Whether the order is reportable : Yes/No