Pratap Narain And 3 Ors. vs State Of U.P.Thru.Secy.Revenue ...
2014 Latest Caselaw 4701 ALL

Citation : 2014 Latest Caselaw 4701 ALL
Judgement Date : 21 August, 2014

Allahabad High Court

Pratap Narain And 3 Ors. vs State Of U.P.Thru.Secy.Revenue ... on 21 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

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Court No. - 24
 

 
Case :- MISC. BENCH No. - 6060 of 2004
 

 
Petitioner :- Pratap Narain And 3 Ors.
 
Respondent :- State Of U.P.Thru.Secy.Revenue U.P. Civil Seccretariate Lko.
 
Counsel for Petitioner :- Ram Lakhan Vishwakarma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out.

None responds for the petitioners to press this writ petition.

By means of instant writ petition the petitioners have prayed for direction in the nature of mandamus commanding the respondents to release the amount of compensation with compound interest in favour of the petitioner forthwith.

Learned Standing Counsel has filed counter affidavit in which in paragraph 4 it has been stated that the amount of compensation has been paid to the petitioners and nothing is due on the department, as such the writ petition has rendered infructuous.

Accordingly the writ petition is dismissed as infructuous.

Order Date :- 21.8.2014

Muk