Lilawati vs State Of U.P. And 3 Ors.
2014 Latest Caselaw 4128 ALL

Citation : 2014 Latest Caselaw 4128 ALL
Judgement Date : 7 August, 2014

Allahabad High Court

Lilawati vs State Of U.P. And 3 Ors. on 7 August, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 
Case :- WRIT - B No. - 39620 of 2014
 
Petitioner :- Lilawati
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- O.P. Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Anjani Kumar Mishra,J.

Heard Sri OP Singh, learned counsel for the petitioner and learned standing counsel for the State-Respondents.

This writ petition has been filed seeking a writ of mandamus directing Consolidation Officer, Taharbarpur, Azamgarh (Respondent no. 2) to decide the Case No. 126/251 of 2013 under section 12 of the UP Consolidation of Holdings Act within a stipulated period.

This matter had come up before the Court on 2.8.2014, on which date the counsel for the petitioner had been directed to file a complete order sheet of the case said to be pending under section 12 before respondent no. 2.

Today when the case was taken up, the counsel for the petitioner states that the copy of the order sheet has not been made available till date and therefore the same has not been filed.

Under the circumstances, the counsel for the petitioner is permitted to withdraw this writ petition and file a fresh writ petition as and when the complete order sheet is available.

With the aforesaid direction, the writ petition is dismissed as withdrawn.

Order Date :- 7.8.2014

SKS