Ram Niwas Tiwari vs Collector And Others
2018 Latest Caselaw 584 ALL

Citation : 2018 Latest Caselaw 584 ALL
Judgement Date : 16 May, 2018

Allahabad High Court

Ram Niwas Tiwari vs Collector And Others on 16 May, 2018

Bench: Vivek Chaudhary




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- MISC. SINGLE No. - 1526 of 2001
 

 
Petitioner :- Ram Niwas Tiwari
 
Respondent :- Collector And Others
 
Counsel for Petitioner :- Vinay Rathore,Shyam Mohan
 
Counsel for Respondent :- C.S.C.,Brijesh Verma,Deep Shikha
 

 
Hon'ble Vivek Chaudhary,J.

Case is called out in revised list. No one is present on behalf of petitioner to press this writ petition.

Perused the record. It appears that the writ petition has become infructuous by efflux of time.

Consigned to record.

In case petitioner feels that the matter survives, liberty is granted to him to move application for recall of order within a month.

Order Date :- 16.5.2018

AKS

(Vivek Chaudhary,J.)

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