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    Jugul Kishore @ Jugendra Singh And 9 Others v. State Of U.P. And 4 Others

    Neutral Citation No. - 2024:AHC:134222

    Court No. - 2

    Case :- WRIT - C No. - 29911 of 2019

    Petitioner :- Jugul Kishore @ Jugendra Singh And 9 Others Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Ashish Rai,Om Prakash Rai Counsel for Respondent :- C.S.C.,Pranjal Mehrotra

    Hon'ble Piyush Agrawal,J.

    1. Heard learned counsel for the petitioners and learned ACSC for the State.

    2. By means of present petition, the petitioners are assailing the order dated 27.6.2018 passed by respondent no. 1.

    3. Learned counsel for the petitioners submits that identical controversy as raised in the present writ petition has already been decided by this Court in Writ-C No.13821 of 2018 (Chandra Pal Singh and Others Vs. State of U.P. and Others).

    4. The aforesaid fact has not been disputed by the learned ACSC appearing for the respondents.

    5. Since, the controversy involved in the present writ petition has already been decided by this Court in the case of Chandra Pal Singh (supra) by judgement and order dated 21.03.2024, therefore, present writ petition is also allowed in terms of the order passed in Chandra Pal Singh (supra).

    Order Date :- 21.8.2024 Rahul Dwivedi/-

      1. 2024-08-21T17:32:15+0530
      2. High Court of Judicature at Allahabad

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    Jugul Kishore @ Jugendra Singh And 9 Others v. State Of U.P. And 4 Others
    (Aug 21, 2024)