Sumitra Devi vs State Of U.P. And 5 Others
2021 Latest Caselaw 1030 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 
Case :- SPECIAL APPEAL DEFECTIVE No. - 1319 of 2020
 
Appellant :- Sumitra Devi
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Appellant :- Vineet Kumar Singh,Hari Narain Singh (Senior Adv.),Ramakant Dubey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Munishwar Nath Bhandari,J.

Hon'ble Rohit Ranjan Agarwal,J.

Order on Exemption Application

The application seeking exemption from filing certified copies of the order of the High Court is allowed.

The defect stands cured.

Let a regular number be given to this appeal.

Order on Memo of Appeal

By this appeal, a challenge is made to the judgment dated 02.12.2020.

The writ petition was filed to challenge the order by which the power of Pradhan was ceased. It is either administrative or financial power. The writ petition was disposed of vide order dated 02.12.2020. It has come to the knowledge of the Court that terms of the appellant came to end on 13.01.2021, thus, after expiry of the terms of Pradhan, the issue raised in the writ petition or in this appeal becomes academic.

In view of above, we dispose of the appeal after keeping legal issue open for debate in future if the contingency so arises, it is rendered infructuous in view of expiry of term of Pradhan on 13.01.2021.

The administrator has now been appointed and accordingly the appeal is rendered infructuous however with the observation made above.

Order Date :- 18.1.2021

V.S.Singh