Lal Bihari Yadav Vs Chairman/Sabhapati U.P. Legislative Council Vidhan Bhawan Lko & Another

Allahabad High Court, Lucknow Bench 21 Oct 2022 Writ-C No. 4493 Of 2022 (2022) 10 AHC CK 0038
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Writ-C No. 4493 Of 2022

Hon'ble Bench

Attau Rahman Masoodi, J; Om Prakash Shukla, J

Advocates

Krishan Kanhaya Pal, Pooja Pal, Gaurav Mehrotra

Final Decision

Dismissed

Acts Referred
  • Constitution Of India, 1950 - Article 12, 20, 21, 118, 143, 168, 208, 208(1), 212, 212(1), 226
  • Uttar Pradesh Legislative Council�s Procedure and conduct of Business Rules, 1956 - Rule 234, 389
  • U.P.
  • Rajya Vidhan Mandal (Neta Virodhi Ki Suvidhayan) Niyamvali, 1981 - Rule 3, 3(2)
  • Uttar Pradesh State Legislature (Members, Emoluments and Pension) Act, 1980 - Section 2(h)
  • Gujarat Assembly (Leader of Opposition) salary and allowances Act, 1979 - Section 2, 2(b)

Judgement Text

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Case Metadata
  • Ck Citation: (2022) 10 AHC CK 0038
  • Coram: Attau Rahman Masoodi, J; Om Prakash Shukla, J
  • Bench: Division Bench
  • Advocates: Krishan Kanhaya Pal, Pooja Pal, Gaurav Mehrotra
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution Of India, 1950 - Article 12, 20, 21, 118, 143, 168, 208, 208(1), 212, 212(1), 226
  • Uttar Pradesh Legislative Council�s Procedure and conduct of Business Rules, 1956 - Rule 234, 389
  • U.P.
  • Rajya Vidhan Mandal (Neta Virodhi Ki Suvidhayan) Niyamvali, 1981 - Rule 3, 3(2)
  • Uttar Pradesh State Legislature (Members, Emoluments and Pension) Act, 1980 - Section 2(h)
  • Gujarat Assembly (Leader of Opposition) salary and allowances Act, 1979 - Section 2, 2(b)
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