JANKI PRASAD MAHESHWARI S/O GHANSHYAM MAHESHWARI Vs. STATE OF U.P. THRU. PRINCIPAL SECRETARY NAGAR VIKAS AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and the learned Counsel for the U.P. Jal Nigam.

(2.) LEARNED Counsel for the petitioner submits that the controversy in question has already been settled by a Division Bench of this Court by means of judgment and order dated 2.8.2010 rendered in Special Appeal No. 1140 of 2010 (Allahabad) Sri Ram Yadav v. State of U.P. thr. Sec. Nagar Vikas Ltd. and Ors. which reads as under:

(3.) WITH the above observations, the petition is disposed of finally.