Krishna Hari vs State Of U.P. And 5 Others
2023 Latest Caselaw 25040 ALL

Citation : 2023 Latest Caselaw 25040 ALL
Judgement Date : 15 September, 2023

Allahabad High Court

Krishna Hari vs State Of U.P. And 5 Others on 15 September, 2023

Bench: Chandra Kumar Rai





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:178334
 
Court No. - 51
 

 
Case :- WRIT - C No. - 24613 of 2023
 

 
Petitioner :- Krishna Hari
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Vinod Kumar Shukla
 
Counsel for Respondent :- C.S.C.,Avinash Chandra Srivastava
 

 
Hon'ble Chandra Kumar Rai,J.

1. Sri Vinod Kumar Shukla, learned counsel for the petitioner states that the writ petition has become infructuous as possession has been delivered to the parties in pursuance of the judgment and decree passed in the partition suit.

2. In view of the statement made by counsel for the petitioner, the writ petition is dismissed as infructuous.

3. Sri Avinash Chandra Srivastava, counsel for the gaon sabha and the learned standing counsel for the respondents are present who have no objection to the prayer made by the learned counsel for the petitioner.

Order Date :- 15.9.2023

C.Prakash