Smt. Vishnu Devi @ Janaka vs State Of U.P. Thru Principal ...
2014 Latest Caselaw 6081 ALL

Citation : 2014 Latest Caselaw 6081 ALL
Judgement Date : 6 September, 2014

Allahabad High Court

Smt. Vishnu Devi @ Janaka vs State Of U.P. Thru Principal ... on 6 September, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?
 
Court No. - 24
 

 
Case :- MISC. BENCH No. - 11403 of 2008
 

 
Petitioner :- Smt. Vishnu Devi @ Janaka
 
Respondent :- State Of U.P. Thru Principal Secretary Revenue & Others
 
Counsel for Petitioner :- R.L. Verma
 
Counsel for Respondent :- C.S.C.,B.L. Verma,Jyotinjay Verma
 

 
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 2008. 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 :- 6.9.2014

Muk

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