Punwasi vs State Of U.P. And 3 Others
2023 Latest Caselaw 23288 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:171389
 
Court No. - 52
 

 
Case :- WRIT - C No. - 26568 of 2023
 

 
Petitioner :- Punwasi
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Baijant Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Srivastava,J.

1. Heard Sri Baijant Kumar Mishra, learned counsel for petitioner and learned Standing counsel for State respondents.

2. Present petition has been filed seeking following reliefs:

"1. Issue a writ order or direction in the nature of mandamus direct the respondent no. 3 to decide the Case no. 4584 of 2017, Computer Case no. T2017054465044584 (Gram Sabha Vs. Brinda Sharma) under Section 67 U.P.Revenue Code, 2006, pending the Court of Tehsildar, Tehsil Kasya, District Kushinagar within stipulated period."

3. Today when the matter has been taken up, learned Standing counsel came up with the specific instructions which is taken on record through which it has been transpired that the aforesaid proceedings bearing case no. T2017054465044584 is fixed for 28.08.2023 for delivery of judgment and as such no cause of action further survives for petitioner to pursue the instant petition.

4. In view of the aforementioned facts and circumstances, the writ petition stands disposed of.

Order Date :- 24.8.2023

Shaswat