Allahabad High Court
Padri Kripal Kisan Seva Sahkari Samiti ... vs Union Of India Min. Of Agriculture ... on 11 May, 2022
Author: Devendra Kumar Upadhyaya
Bench: Devendra Kumar Upadhyaya
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- WRIT - C No. - 7422 of 2016 Petitioner :- Padri Kripal Kisan Seva Sahkari Samiti Thru. Its Chairman Respondent :- Union Of India Min. Of Agriculture G.O.I. Thru. Its Secy. Counsel for Petitioner :- Anand Pal Singh Counsel for Respondent :- C.S.C.,A.S.G.,Ajai Kr Singh,N.C.Mehrotra Hon'ble Devendra Kumar Upadhyaya,J.
Hon'ble Subhash Vidyarthi,J.
Case called out.
List has been revised.
No one responds on behalf of the petitioner; neither is there any prayer for adjournment of the case.
On the other hand, Sri N.C. Mehrotra, learned counsel representing the Mandi Parishad is present and states that by efflux of time, the writ petition has been rendered infructuous.
Accordingly, the writ petition is dismissed as having been rendered infructuous.
Interim order, if any, stands vacated.
Order Date :- 11.5.2022 Sanjay