Allahabad High Court
State Of U.P. Thru Prin.Secy. Lok Nirman ... vs Mohd. Laiq on 22 July, 2019
Bench: Govind Mathur, Chandra Dhari Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Chief Justice's Court Case :- SPECIAL APPEAL No. - 403 of 2007 Appellant :- State Of U.P. Thru Prin.Secy. Lok Nirman & 3 Ors. Respondent :- Mohd. Laiq Counsel for Appellant :- Standing Counsel Counsel for Respondent :- M.A. Siddiqui Hon'ble Govind Mathur,Chief Justice Hon'ble Chandra Dhari Singh,J.
By the order dated 31st August, 2006, learned single Bench disposed of Writ Petition No.7435 (S/S) of 2006 in light of the judgment given in the case of Prabhu Narain Sharma and others Vs. State of U.P. and others passed in Writ Petition No.5505 (S/S) of 1999.
The judgment rendered in the case of Prabhu Narain Sharma's case (supra) has already been considered and set aside by a Division Bench of this Court in Special Appeal No.64 of 2006 vide judgment dated 23rd July, 2010.
In view of the fact that the basic judgment itself has already been set aside. The order passed is a consequence thereto also required to be dealt with in the same terms.
Accordingly, the appeal is allowed. The order dated 31st August, 2006 passed by learned single Bench is set aside.
Order Date :- 22.7.2019 Bhaskar (Chandra Dhari Singh, J.) (Govind Mathur, C.J.)