Sunil Kumar Jain vs State Of U.P. Thru' Principal ...
2014 Latest Caselaw 6441 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - C No. - 2877 of 2011
 

 
Petitioner :- Sunil Kumar Jain
 
Respondent :- State Of U.P. Thru' Principal Secry. And Others
 
Counsel for Petitioner :- S.M. Iqbal Hasan,S.K.S. Rizvi
 
Counsel for Respondent :- C.S.C.,A.K.Pandey,S.N.Pandey
 

 
Hon'ble Sudhir Agarwal,J.

1. Called in revised. None appeared to press this writ petition on behalf of the petitioner.

2. It appears that either the cause of action no more survives or the petitioner has lost interest in this matter or it has otherwise become infructuous and, probably for this reason, none is interested to have decided this matter on merits and that is why, counsel for petitioner is absent.

3. However, I myself have gone through the pleadings, grounds as also reliefs sought and find that petitioner is not able to make out a case so as to justify interference of this Court by granting reliefs, as prayed for.

4. In view of the above, the writ petition is dismissed.

5. Interim order, if any, stands vacated.

Order Date :- 12.9.2014

PS