Allahabad High Court
Baiju And 75 Others vs Union Of India And 3 Others on 18 May, 2023
Author: Surya Prakash Kesarwani
Bench: Surya Prakash Kesarwani
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:109298-DB Court No. - 3 Case :- WRIT - C No. - 28529 of 2022 Petitioner :- Baiju And 75 Others Respondent :- Union Of India And 3 Others Counsel for Petitioner :- Vikram Singh Shrivastava Counsel for Respondent :- A.S.G.I.,Farough Ahmad,Karshit Nigam,Pawan Kumar Rao,Purnendu Kumar Singh Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Anish Kumar Gupta,J.
1. Heard Sri Anubhav Chandra and Sri Vikram Singh Srivastava, learned counsels for the petitioners, Sri Purnendu Kumar Singh, learned Central Government Standing Counsel for the respondent Nos.1 and 2, and Sri Karshit Nigam and Sri Pawan Kumar Rao, learned counsels for the respondent Nos.3, 4 and 5.
2. This writ petition has been filed praying for the following relief:
"(I) To issue a writ, order or direction in the nature of mandamus commanding the respondent Nos.1 and 2 to ensure release of maturity amount lying deposit with the respondent No.3 & 4 within the time frame as stipulated by this Hon'ble Court, along with interest thereupon @ 18% per annum for the delayed period."
3. All the learned counsels for the parties jointly state that the controversy involved in the present writ petition is squarely covered by the judgment and order dated 10.05.2023 passed by this court in Writ-C No.33108 of 2022 (Mahesh Kumar Agrawal and 15 others vs. State of U.P. and 5 others) and other connected writ petitions and, therefore, the present writ petition may be disposed of in terms of the said judgment.
4. In view of the statement made by learned counsels for the parties as aforenoted, the present writ petition is disposed of in terms of the judgment and order dated 10.05.2023 in Writ-C No.33108 of 2022 (Mahesh Kumar Agrawal and 15 others vs. State of U.P. and 5 others).
Order Date :- 18.5.2023 NLY