REGENT COMPUTRONICS PVT. LTD.

MEHRUNNISSA Appellant

V/S

STATE OF U.P. Respondents

Referred Judgements :-

UMESH BAIJAL AND OTHERS V. STATE OF U.P. [REFERRED TO]
SHAILA TAHIR V. STATE OF U.P..' [REFERRED TO]
BACHHITTAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
UNION OF INDIA VS. H C GOEL [REFERRED TO]
JYOTI BASU VS. DEBI GHOSAL [REFERRED TO]
MOHANLAL TRIPATHI VS. DISTRICT MAGISTRATE RAI BAREILLY [REFERRED TO]
RAM BETI VS. DISTRICT PANCHAYAT RAJ ADHIKARI [REFERRED TO]
TARLOCHAN DEV SHARMA VS. STATE OF PUNJAB [REFERRED TO]
INDIAN NATIONAL CONGRESS I VS. INSTITUTE OF SOCIAL WELFARE [REFERRED TO]
RAVI YASHWANT BHOIR VS. DISTRICT COLLECTOR, RAIGAD [REFERRED TO]
SANJEEV AGRAWAL VS. STATE OF U P [REFERRED TO]
SHAMA ALI VS. STATE OF U P [REFERRED TO]
PARAS JAIN VS. STATE OF U.P. AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Though the writ petition, out of which this reference to a Full Bench has arisen, has outlived its purpose and the cause of action therein does not survive, the question referred is one of general public importance and is, in our opinion, still required to be answered.

(2.) Since no one appeared for the writ petitioner, we requested Mr. Samir Sharma, learned Senior Advocate on January 23, 2023 to assist the Court as Amicus Curiae. Mr. M.C. Chaturvedi, Additional Advocate General appeared on behalf of the State.

(3.) The Division Bench, in this writ petition, finding itself in disagreement with the principles of law laid down regarding the scope and extent of inquiry to be undertaken under Sec. 48(2-A) of the Uttar Pradesh Municipalities Act, 1916 in Dr. Shamim Ahmad v. State of U.P. and another, 2005 (1) AWC 963, has referred the following question for consideration by a Larger Bench:

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MEHRUNNISSA Vs. STATE OF U.P.

Referred Judgements :-

JUDGEMENT

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