M/S D.N.T. Bricks Field vs State Of U.P. Through Special ...
2011 Latest Caselaw 1190 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- MISC. SINGLE No. - 1248 of 2011
 

 
Petitioner :- M/S D.N.T. Bricks Field
 
Respondent :- State Of U.P. Through Special Secy.Lucknow And Ors.
 
Petitioner Counsel :- Rajeev Singh
 
Respondent Counsel :- C.S.C.,Shiv Ji Shukla,Sudhir Kr.Pandey
 

 
Hon'ble Ritu Raj Awasthi,J.

Heard learned counsel for the petitioner as well as learned standing counsel and Mr. Sudhir Kumar Pandey for respondent no.4.

The writ petition was filed challening the order dated 17.02.2011 passed by the opposite party no.1 in Appeal No. 17 of 2010.

Learned counsel for the petitioner submits that during the pendency of this writ petition the petitioner has been granted a fresh No Objection Certificate with respect to establishment of brick kiln.

It is informed that against the said NOC, the respondent no.4 has filed a writ petition no. 2986 (MB) of 2011 challenging the issuance of the NOC which is still pending.

This fact is not disputed by the learned counsel for the opposite party no.4.

In view of above, it appears that this writ petition has become infructuous.

It is accordingly dismissed as infructuous.

Order Date :- 19.4.2011

Adhir