Omkar vs D.F.O. Barelley And Others
2021 Latest Caselaw 1572 ALL

Citation : 2021 Latest Caselaw 1572 ALL
Judgement Date : 25 January, 2021

Allahabad High Court

Omkar vs D.F.O. Barelley And Others on 25 January, 2021

Bench: Suneet Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - A No. - 12295 of 2006
 

 
Petitioner :- Omkar
 
Respondent :- D.F.O. Barelley And Others
 
Counsel for Petitioner :- Pankaj Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Suneet Kumar,J.

Correction Application No. 4 of 2021:

A bunch of writ petitions led by Writ Petition (Writ-A) No. 1472 of 2010, was heard and decided by a common judgment and order dated 05.08.2019. It is urged that applicant was already regularized vide order dated 20.12.2016, hence, the cause of action, insofar as it relates to the applicant (Writ A No. 12295 of 2006) did not survive, thus rendering the writ petition infructuous.

By the instant application, the applicant-petitioner seeks withdrawal of writ petition on having become infructuous on the date of the decision of the writ court.

Ordered accordingly.

This application stands allowed.

Order Date :- 25.1.2021

P. Sri.