Barati Khan vs Deputy Director Of Consolidation ...
2015 Latest Caselaw 111 ALL

Citation : 2015 Latest Caselaw 111 ALL
Judgement Date : 24 April, 2015

Allahabad High Court

Barati Khan vs Deputy Director Of Consolidation ... on 24 April, 2015

Bench: Aditya Nath Mittal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- CONSOLIDATION No. - 46 of 1999
 

 
Petitioner :- Barati Khan
 
Respondent :- Deputy Director Of Consolidation Bahraich.
 
Counsel for Petitioner :- Shree Chand Misra
 
Counsel for Respondent :- Chief Standing Counsel
 

 
Hon'ble Aditya Nath Mittal,J.

List has been revised. None appears for the petitioner.

The petition has been listed under the heading 'likely to be infructuous'.

Any objection has not been filed.

It appears that by efflux of time, the petition has become infructuous.

The writ petition is dismissed as infructuous.

Interim order, if any, stands vacated.

Order Date :- 24.4.2015

VNP/-

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