Allahabad High Court
Dwarika Prasad Agrawal And Another vs State Of U.P. And 2 Others on 31 March, 2023
Bench: Pritinker Diwaker, Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Chief Justice's Court Case :- WRIT - C No. - 9690 of 2023 Petitioner :- Dwarika Prasad Agrawal And Another Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Ankit Kumar Rai Counsel for Respondent :- C.S.C.,Dharmendra Singh Chauhan Hon'ble Pritinker Diwaker,Chief Justice Hon'ble Saumitra Dayal Singh,J.
Sri A.K. Rai, learned counsel for the petitioners, learned Standing Counsel for the State-respondents and Sri D.S. Chauhan, learned counsel for respondent nos. 2 and 3.
At the outset, it has been stated at the Bar that the controversy involved in the present case is squarely covered by a decision passed by this Court on 01.02.2023 in Writ C No. 3401 of 2023 (Sunil Kumar Yadav Vs. State of U.P. and Another).
Accordingly, present petition is also disposed of in the same terms.
Learned counsel for the petitioners also undertakes that the petitioners shall abide by final outcome of Special Leave Petition (Civil) No. 20258 of 2018 (Sri Ram Educational & Charitable Trust Vs. Vice Chairman, Muzaffarnagar Development Authority & Others).
Order Date :- 31.3.2023 RK (S.D. Singh, J) (Pritinker Diwaker, CJ)