Allahabad High Court
Bhajan Ram And 110 Others vs The Chief Secretary State Of U.P. And 3 ... on 30 September, 2020
Bench: Manoj Kumar Gupta, Yogendra Kumar Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- WRIT - C No. - 14741 of 2020 Petitioner :- Bhajan Ram And 110 Others Respondent :- The Chief Secretary State Of U.P. And 3 Others Counsel for Petitioner :- Ram Dayal Tiwari,M.D. Singh Shekhar (Senior Adv.) Counsel for Respondent :- C.S.C. Hon'ble Manoj Kumar Gupta,J.
Hon'ble Dr. Yogendra Kumar Srivastava,J.
Sri M.D.Singh Shekhar, learned Senior Counsel assisted by Sri R.D.Tiwari, counsel for the petitioners states that in view of the subsequent development, he does not wish to press the instant writ petition at this stage. He also submitted that if any cause of action arises in future, liberty be reserved in favour of the petitioner to file a fresh petition.
Prayer made is allowed.
The petition is dismissed as withdrawn with liberty aforesaid.
Accordingly, civil misc. withdrawal application also stands allowed.
Order Date :- 30.9.2020 Pratima (Dr.Y.K.Srivastava,J.) (Manoj Kumar Gupta, J.)