Allahabad High Court
Radhey Shyam Yadav vs State Of U.P. Thru. Its Prin. Secy. ... on 4 July, 2022
Author: Abdul Moin
Bench: Abdul Moin
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 7 Case :- MATTERS UNDER ARTICLE 227 No. - 2097 of 2022 Petitioner :- Radhey Shyam Yadav Respondent :- State Of U.P. Thru. Its Prin. Secy. Revenue Lko. And Others Counsel for Petitioner :- Mohammad Aslam Beg,Aditya Narayan Yadav Counsel for Respondent :- C.S.C. Hon'ble Abdul Moin,J.
Heard learned counsel for the petitioner and learned Standing counsel appearing for the State-respondents.
Learned counsel for the petitioner after arguing at some length prays that he has already filed an application for correction in the earlier writ petition namely Misc. Single No. 27273 of 2021 Inre; Radhey Shyam Yadav Vs. State of U.P and Ors, as such the instant petition be dismissed as not pressed with liberty to pursue the said application.
Accordingly, the writ petition is dismissed with the aforesaid liberty.
Order Date :- 4.7.2022 Pachhere/-