Naimuddin vs State Of U.P. And Another
2015 Latest Caselaw 1691 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 6171 of 2005
 

 
Petitioner :- Naimuddin
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Mukhtar Alam
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Sudhir Agarwal,J.

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

2. It appears that either the cause of action no more survives or that 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 above, the writ petition is dismissed.

5. Interim order, if any, stands vacated.

Order Date :- 7.8.2015

Ashish Pd.