Smt.Savita Devi vs The D.I.O.S.And Others
2016 Latest Caselaw 5989 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 7611 of 2000
 

 
Petitioner :- Smt.Savita Devi
 
Respondent :- The D.I.O.S.And Others
 
Counsel for Petitioner :- Harindra Prasad
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

List is revised.

No one appears for the petitioner to press this writ petition though learned counsel for the respondent is present.

This case is lying dormant for last several years. The record shows that no serious effort has been made by the petitioner to get the case heard.

I have perused the records. From the record it transpires that either the cause of action does not survive or the petitioner has lost interest in pursuing the matter.

In view of the above, no useful purpose would be served in keeping this writ petition pending. Accordingly, writ petition is dismissed as infructuous with liberty to the petitioner to move a recall application in case cause of action still survives or the dismissal of the writ petition causes any prejudice to her interest.

No order as to costs.

Order Date :- 20.9.2016

AU