Smt Suman Khaneja vs State Of U.P. Thru Secretary (Avas ...
2014 Latest Caselaw 4711 ALL

Citation : 2014 Latest Caselaw 4711 ALL
Judgement Date : 21 August, 2014

Allahabad High Court

Smt Suman Khaneja vs State Of U.P. Thru Secretary (Avas ... on 21 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 6175 of 2004
 

 
Petitioner :- Smt Suman Khaneja
 
Respondent :- State Of U.P. Thru Secretary (Avas Anubhag ) & 4 Ors
 
Counsel for Petitioner :- Mukesh Saxena,G.D Singh
 
Counsel for Respondent :- C.S.C,Mahesh Chandra
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out. None responds for the petitioner to press this petition. Miss. Alpana Srivastava holding brief of Mr. Mahesh Chandra for respondents is present.

The writ petition is quite old and pertains to the year 2004. However, she submits that by efflux of time, the writ petition has rendered infructuous.

Accordingly, the writ petition is dismissed as infructuous.

Order Date :- 21.8.2014

Muk

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