Citation : 2013 Latest Caselaw 2505 ALL
Judgement Date : 21 May, 2013
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 19 Case :- WRIT - A No. - 5536 of 1994 Petitioner :- Jagdish Prasad Tyagi Respondent :- Presiding Officer And Another Petitioner Counsel :- Deo Raj Respondent Counsel :- D.K.S.Rathore,Sc Hon'ble Pradeep Kumar Singh Baghel,J.
List is revised. Learned counsel for the petitioner is not present.
Perused the record.
The petitioner has challenged the order dated 25.7.1981 and 28.10.1993. Neither any counter affidavit has been filed nor any attempt has been made by the petitioner to get the matter listed or disposed of at an early date.
It appears that the petitioner has lost interest in pursuing the matter or writ petition has become infructuous by the efflux of time.
The writ petition is dismissed with liberty to file a recall application in case cause of action still survives.
Order Date :- 21.5.2013
Gss
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