Sheo Prasad & 25 Ors. vs State Of U.P. Thru Prin. Secy. ...
2014 Latest Caselaw 4667 ALL

Citation : 2014 Latest Caselaw 4667 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Sheo Prasad & 25 Ors. vs State Of U.P. Thru Prin. 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. - 4152 of 2003
 

 
Petitioner :- Sheo Prasad & 25 Ors.
 
Respondent :- State Of U.P. Thru Prin. Secy. Forest & 4 Ors.
 
Counsel for Petitioner :- M.M. Ahmad
 
Counsel for Respondent :- C.S.C.,R.N. Gupta
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out.

None responds for the petitioners to press this writ petition.

The writ petition is quite old and pertains to year 2003.

Accordingly, the writ petition is dismissed for want of prosecution.

Interim order, if any, stands vacated.

Order Date :- 20.8.2014

Muk

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