Allahabad High Court
State Of U.P. Thru Prin.Secy. Lok Nirman ... vs Rakesh Kumar Saxena And 4 Ors. S/S ... on 16 November, 2022
Bench: Devendra Kumar Upadhyaya, Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- SPECIAL APPEAL No. - 825 of 2006 Appellant :- State Of U.P. Thru Prin.Secy. Lok Nirman And 2 Ors. Respondent :- Rakesh Kumar Saxena And 4 Ors. S/S 3217/2006 Counsel for Appellant :- Standing Counsel Counsel for Respondent :- A.M. Tripathi Hon'ble Devendra Kumar Upadhyaya,J.
Hon'ble Saurabh Lavania,J.
(C.M.Application No.40178 of 2006) Having regard to the averments made in the application seeking condonation of delay, the application is allowed and the delay in filing the special appeal is condoned.
(Order on memo of Appeal) This special appeal filed under Chapter VIII Rule-5 of the Rules of the Court filed by the State challenges the judgment and order dated 05.05.2006, passed by the learned Single Judge in Writ Petition No.3217 (S/S) of 2006, Rakesh Kumar Saxena and others vs. State of U.P. and others. The said judgment was challenged by the State in a bunch of special appeals, leading special appeal being Special Appeal No.64 of 2006, State of U.P. and others vs. Prabhu Narain Sharma which has been allowed by means of the judgment of the Division Bench dated 23.7.2010 whereby the judgment of the learned Single Judge had been set aside.
Accordingly this special appeal is disposed of in terms of the judgment passed by Division Bench of this Court on 23.7.2010 in Special Appeal No. 64 of 2006, State of Uttar Pradesh and others vs. Prabhu Narain Sharma and others.
Order Date :- 16.11.2022 Sanjay