Ram Pratap Yadav vs State Of U.P. Thru Secy. And 4 ...
2013 Latest Caselaw 6217 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 43681 of 2013
 

 
Petitioner :- Ram Pratap Yadav
 
Respondent :- State Of U.P. Thru Secy. And 4 Others
 
Counsel for Petitioner :- Dashrath Prasad,Shyam Sunder Yadav
 
Counsel for Respondent :- C.S.C.,Diwakar Singh
 

 
Hon'ble Satya Poot Mehrotra,J.

Hon'ble Anjani Kumar Mishra,J.

       Pursuant to the Order dated 17th September, 2013, the case has been put up today as a fresh case.

        Learned Standing Counsel appearing for the respondent Nos. 1 to 4 states that instructions, as mentioned in the Order dated 12th August, 2013, have been received by him in the matter, and as per the instructions, the allotment of Fair Price Shop in favour of Tribhuvan Nath Pal has since been cancelled, and therefore, the present Writ  Petition has become infructuous.

        Sri Dashrath Prasad, learned counsel for the petitioner prays that the case  may be directed to be put up as fresh on 31st October, 2013, so as to enable him to obtain instructions in regard to the above.

        The case is accordingly directed to be put up as fresh on 31st October, 2013.

Order Date :- 1.10.2013

Priyanka