Smt. Lokesh vs State Of U.P. And Others
2014 Latest Caselaw 5572 ALL

Citation : 2014 Latest Caselaw 5572 ALL
Judgement Date : 2 September, 2014

Allahabad High Court

Smt. Lokesh vs State Of U.P. And Others on 2 September, 2014

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - A No. - 66592 of 2008
 

 
Petitioner :- Smt. Lokesh
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- S.N. Pandey,Havaldar Verma
 
Counsel for Respondent :- C.S.C.,A.K. Verma,D.P. Singh,Prem Babu Verma
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

In view of the judgment passed in connected writ petition No. 10466 of 2009, there is no need to pass any orders in this writ petition.

Learned counsel for the petitioner states that this writ petition has become infructuous.

Accordingly the writ petition is dismissed as infructuous. However, till the decision is taken by the District Magistrate, the status quo as on today shall be maintained.

Order Date :- 2.9.2014

SKS

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