Ram Gopal & Others vs State Of U.P. & Another
2015 Latest Caselaw 1711 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 1230 of 2006
 

 
Petitioner :- Ram Gopal & Others
 
Respondent :- State Of U.P. & Another
 
Counsel for Petitioner :- Anil Kumar Sharma
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Sudhir Agarwal,J.

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

2. It appears that either the cause of action no more survives or that petitioners have 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 petitioners is absent.

3. However, I myself have gone through the pleadings, grounds as also reliefs sought and find that petitioners are 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.