Smt. Shobha Yadav vs State Of U.P. Thru Secy. ...
2014 Latest Caselaw 4582 ALL

Citation : 2014 Latest Caselaw 4582 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Smt. Shobha Yadav vs State Of U.P. Thru Secy. ... on 20 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?
 
Court No. - 24
 

 
Case :- MISC. BENCH No. - 4423 of 2003
 

 
Petitioner :- Smt. Shobha Yadav
 
Respondent :- State Of U.P. Thru Secy. Panchayati Raj & 3 Ors.
 
Counsel for Petitioner :- Prem Parakash,H.S. Tiwari,K.K. Srivastava
 
Counsel for Respondent :- C.S.C.,I.P.Singh
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out. None responds for the petitioner to press this petition. The writ petition is quite old and pertains to the year 2003. However, learned Standing Counsel submits that by efflux of time, the writ petition has rendered infructuous.

Accordingly, the writ petition is dismissed as infructuous.

Order Date :- 20.8.2014

Muk

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