Gram Sabha, Village Kashipur, ... vs State Of U.P. Throu Secy. Basic ...
2014 Latest Caselaw 6179 ALL

Citation : 2014 Latest Caselaw 6179 ALL
Judgement Date : 8 September, 2014

Allahabad High Court

Gram Sabha, Village Kashipur, ... vs State Of U.P. Throu Secy. Basic ... on 8 September, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?
 
Court No. - 24
 

 
Case :- MISC. BENCH No. - 8915 of 2008
 

 
Petitioner :- Gram Sabha, Village Kashipur, Through Pradhan
 
Respondent :- State Of U.P. Throu Secy. Basic Shiksha
 
Counsel for Petitioner :- R.N. Gupta
 
Counsel for Respondent :- C.S.C.,S.C. Kashish,Vishal Verma
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out. None responds for the petitioner to press this petition. Shri S.C. Kashish, learned counsel for opposite parties no. 5 and 6 is present. 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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