Sunil Kumar Singh & Anr. vs State Of U.P. Thru Collector, ...
2014 Latest Caselaw 4938 ALL

Citation : 2014 Latest Caselaw 4938 ALL
Judgement Date : 25 August, 2014

Allahabad High Court

Sunil Kumar Singh & Anr. vs State Of U.P. Thru Collector, ... on 25 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 977 of 2004
 

 
Petitioner :- Sunil Kumar Singh & Anr.
 
Respondent :- State Of U.P. Thru Collector, Hardoi & 3 Ors.
 
Counsel for Petitioner :- Rajendra Prasad
 
Counsel for Respondent :- C.S.C.,R.N. Gupta
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Learned counsel for the petitioners submits that by efflux of time the writ petition has rendered infructuous.

Accordingly, the writ petition is dismissed as infructuous.

Order Date :- 25.8.2014

Muk

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