Neutral Citation No. - 2024:AHC:134206
Court No. - 2
Case :- WRIT - C No. - 46641 of 2017
Petitioner :- Jitendra Kumar And 2 Others
Respondent :- State Of U.P. And 3 Others
Counsel for Petitioner :- Om Prakash Rai
Counsel for Respondent :- C.S.C.
Counsel for Respondent :- C.S.C.
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
23.6.2017 passed by respondent no. 3 in Case No. D -201711280255/2017, under
Section 33/47 A of Stamp Act.
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/-