Beche Lal S/O Chutkai vs State Of U.P. Thru Secy. Fisheries
2014 Latest Caselaw 6112 ALL

Citation : 2014 Latest Caselaw 6112 ALL
Judgement Date : 8 September, 2014

Allahabad High Court

Beche Lal S/O Chutkai vs State Of U.P. Thru Secy. Fisheries on 8 September, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 9978 of 2008
 

 
Petitioner :- Beche Lal S/O Chutkai
 
Respondent :- State Of U.P. Thru Secy. Fisheries
 
Counsel for Petitioner :- Prashant Singh Atal
 
Counsel for Respondent :- C.S.C.,Rakesh Kumar
 

 
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 :- 8.9.2014

Muk

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