Rajkiya Wahan Chalak Mahasangh ... vs State Of U.P.Thru.Secy.Lok ...
2014 Latest Caselaw 4849 ALL

Citation : 2014 Latest Caselaw 4849 ALL
Judgement Date : 22 August, 2014

Allahabad High Court

Rajkiya Wahan Chalak Mahasangh ... vs State Of U.P.Thru.Secy.Lok ... on 22 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?
 
Court No. - 24
 

 
Case :- MISC. BENCH No. - 6406 of 2004
 

 
Petitioner :- Rajkiya Wahan Chalak Mahasangh Thru. Its. Secy.Siya Pal
 
Respondent :- State Of U.P.Thru.Secy.Lok Nirman Vibhag U.P.Shasan Lko.
 
Counsel for Petitioner :- Rama Kant Jayswal
 
Counsel for Respondent :- C.S.C
 

 
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 2004. 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 :- 22.8.2014

Muk

Download the LatestLaws.com Mobile App