Yogendra Kumar Srivastava vs State Of U.P. And 4 Others
2024 Latest Caselaw 21686 ALL

Allahabad High Court

Yogendra Kumar Srivastava vs State Of U.P. And 4 Others on 2 July, 2024

Author: Mahesh Chandra Tripathi

Bench: Mahesh Chandra Tripathi

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:107224-DB
 
Court No. - 29
 

 
Case :- SPECIAL APPEAL No. - 139 of 2019
 

 
Appellant :- Yogendra Kumar Srivastava
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Appellant :- Ramesh Chandra Dwivedi
 
Counsel for Respondent :- C.S.C.,Raj Mohan Yadav
 

 
Hon'ble Mahesh Chandra Tripathi,J.
 

Hon'ble Prashant Kumar,J.

1. List has been revised. None appears to press the appeal.

2. It appears that either the cause of action no more survives or appellant has lost interest in this matter or it has otherwise become infructuous and, probably for this reason, none is interested to have decided this matter on merits. After perusing the impugned judgment and order, we notice that the same has been rendered by the learned Single Judge with cogent and justifiable reasons. In an Intra-Court Special Appeal, no interference is usually warranted unless palpable infirmities or perversities are noticed on a plain reading of the impugned judgment and order. In the facts and circumstances of the instant case, on a plain reading of the impugned judgment and order, we do not notice any such palpable infirmity or perversity. As such, we are not inclined to interfere with the impugned judgment and order.

3. In view of above, the special appeal sans merit and is, accordingly, dismissed.

Order Date :- 2.7.2024

A.K.Srivastava