Allahabad High Court
Mohd. Islam vs The State Of Uttar Pradesh And Another on 15 March, 2023
Bench: Pritinker Diwaker, Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 29 Case :- WRIT - C No. - 7634 of 2023 Petitioner :- Mohd. Islam Respondent :- The State Of Uttar Pradesh And Another Counsel for Petitioner :- Vijay Kumar Mishra,Mina Singh Counsel for Respondent :- C.S.C.,Pawan Kumar Singh Hon'ble Pritinker Diwaker,Acting Chief Justice Hon'ble Saumitra Dayal Singh,J.
Sri Vijay Kumar Mishra, learned counsel for the petitioner and Sri A.K. Roy, learned standing counsel for the State-respondents and Sri A.N. Dubey, learned counsel for respondent no. 2.
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 passed 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 petitioner also undertakes that the petitioner 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 :- 15.3.2023 SK (S.D. Singh,J.) (Pritinker Diwaker,ACJ.)