Saryu Prasad vs State Of U.P. Thru Secretary ...
2014 Latest Caselaw 4583 ALL

Citation : 2014 Latest Caselaw 4583 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Saryu Prasad vs State Of U.P. Thru Secretary ... on 20 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 4582 of 2003
 

 
Petitioner :- Saryu Prasad
 
Respondent :- State Of U.P. Thru Secretary Forest And 5 Ors
 
Counsel for Petitioner :- S.P. Singh
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.Cas

Case called out. None responds for the petitioner to press this writ petition.

Heard learned Standing Counsel and perused the record.

The petitioner who has been refused for licence by the Forest department. Being aggrieved thereof, instant writ petition has been filed.

Learned Standing Counsel filed affidavit in which it has been stated that licence has been granted. As such the writ petition has rendered infructuous.

Accordingly, the writ petition is dismissed as infructuous.

Order Date :- 20.8.2014

Muk

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