Smt. Pushpa Sahu vs Lucknow Development Authority ...
2014 Latest Caselaw 4641 ALL

Citation : 2014 Latest Caselaw 4641 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Smt. Pushpa Sahu vs Lucknow Development Authority ... on 20 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?
 
Court No. - 24
 

 
Case :- MISC. BENCH No. - 4408 of 2003
 

 
Petitioner :- Smt. Pushpa Sahu
 
Respondent :- Lucknow Development Authority Thru Vice President & Anr.
 
Counsel for Petitioner :- Vishal Singh
 
Counsel for Respondent :- Umesh Chandra
 

 
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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