Mamta vs State Of U.P. And 4 Others
2021 Latest Caselaw 9066 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- WRIT - C No. - 17270 of 2021
 

 
Petitioner :- Mamta
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Ravindra Prakash Srivastava
 
Counsel for Respondent :- C.S.C.,Pankaj Kumar Gupta
 

 
Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the petitioner and learned Standing Counsel appearing for the State respondents and Sri Pankaj Kumar Gupta, learned counsel appearing for the respondent no.4, Gram Panchayat.

Present petition has been filed with following prayer:-

"(i) issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 25.5.2021 passed by Sub Divisional Magistrate, Naugarh, District- Siddharth Nagar (Annexure-10 to the writ petition)

(ii) issue a writ, order or direction in the nature of mandamus commanding and directing the District Magistrate, Siddharth Nagar to decide the representations of petitioner and her husband, which are pending since long time within stipulated period."

In view of the judgment rendered in the case of Hari Pal vs. State of U.P. and Others (Case no. 16086 of 2020) decided along with other connected matters by Lucknow Bench of this Court vide judgment dated 24.5.2021, controversy regarding entitlement of self- help group has come to an end.

At this stage, learned counsel for petitioner submits that he may be permitted to withdraw the present petition.

Accordingly, present petition stands dismissed as withdrawn.

Order Date :- 29.7.2021

Aditya