Kamlesh Devi vs State Of U.P.
2015 Latest Caselaw 5472 ALL

Citation : 2015 Latest Caselaw 5472 ALL
Judgement Date : 15 December, 2015

Allahabad High Court

Kamlesh Devi vs State Of U.P. on 15 December, 2015

Bench: Arun Tandon, Harsh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 65750 of 2008
 

 
Petitioner :- Kamlesh Devi
 
Respondent :- State Of U.P.
 
Counsel for Petitioner :- Chhaya Gupta,Sujeet Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

Heard learned counsel for the parties.

Under the order impugned dated 18.10.2008, the office of Assistant Basic Shiksha Adhikari, Amroha, J.P. Nagar has informed the Headmaster of the primary institution at Chamrau to stop constructions work of the primary school at Chakrasi because the plan for primary school Chakrasi has been cancelled.

The writ petition is pending since 2008. No interim order has been granted.

In view of the aforesaid, we see no reason to retain the present petition any further. If the petitioner has any surviving interest, she may approach respondent no.2, Director, Basic Education Department.

The writ petition is disposed of.

Order Date :- 15.12.2015

Ashish Pd.