LAWS(ALL)-2023-2-170

GOPA BAHADUR Vs. STATE OF U. P.

Decided On February 17, 2023
Gopa Bahadur Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Heard Shri Ashok Khare, learned Senior Advocate assisted by Shri Kamlesh Kumar Yadav and Shri Chandan Sharma, lerned counsel appearing for the respondent Nos. 2 and 3 and learned Standing Counsel for the State-respondent.

(2.) Petitioner by the instant writ petition, inter alia, seeks the following relief:

(3.) It is not in dispute that petitioner had earlier approached this Court by filing a writ petition being Writ - A No. 2650 of 2022 (Smt. Gopa Bahadur Vs. High Court of Judicature at Allahabad and Another). The aforesaid writ petition came to be dismissed vide order dtd. 4/4/2022.