Kartar Prasad vs Deputy Director Of Consolidation ...

Citation : 2015 Latest Caselaw 108 ALL
Judgement Date : 24 April, 2015

Allahabad High Court
Kartar Prasad vs Deputy Director Of Consolidation ... on 24 April, 2015
Bench: Aditya Nath Mittal



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CONSOLIDATION No. - 39 of 1999
 

 
Petitioner :- Kartar Prasad
 
Respondent :- Deputy Director Of Consolidation Bahraich
 
Counsel for Petitioner :- J.S.Misra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Aditya Nath Mittal,J.

List has been revised. None appears for the petitioner. 

The petition has been listed under the heading 'likely to be infructuous'.

Any objection has not been filed.

It appears that by efflux of time, the petition has become infructuous.  

The  writ petition is dismissed as infructuous.

Interim order, if any, stands vacated. 

Order Date :- 24.4.2015 VNP/-