OM PRAKASH SRIVASTAVA Vs. STATE OF U. P.

JUDGEMENT

(1.) Order dated June 23, 2020 passed by learned Single Judge has been impugned by filing the present intra-court appeal.

(2.) Sole argument raised by learned counsel for the appellant is that the writ petition was filed by the respondents concealing material facts regarding number of cases filed by respondent no. 5-the writ petitioner claiming the same relief which had travelled upto the Hon'ble Supreme Court. Some of the writ petitions filed subsequently were dismissed by this Court, the details thereof furnished by learned counsel for the appellant are as under:-

(3.) Learned counsel for the respondent no. 5 tried to explain the facts stated in the writ petition. However, the only detail furnished therein is regarding civil suit filed by present appellant in the year 2008. Only copy of the order passed by the trial court has been annexed and no any other order passed in the aforesaid civil suit.