Allahabad High Court
Gargi Devi Gupta vs State Of U P And 5 Others on 3 September, 2021
Bench: Kaushal Jayendra Thaker, Subhash Chand
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 37 Case :- WRIT - A No. - 11228 of 2021 Petitioner :- Gargi Devi Gupta Respondent :- State Of U P And 5 Others Counsel for Petitioner :- Satendra Kumar Upadhyay,Anupama Parashar Counsel for Respondent :- C.S.C. Hon'ble Dr. Kaushal Jayendra Thaker,J.
Hon'ble Subhash Chand,J.
The counsel for the appellant wants to withdraw this petition.
The learned counsel for the respondents has no objection.
Recently in Writ-A No. 6793 of 2021 (Pradeep Kumar Misra Vs. State Of U.P. And 3 Others), similar issue had rise where in operative paragraph we have held as follows:-
"There are many disputed questions of fact, which cannot be dealt in exercise of power under writ jurisdiction. No such party has been made a party to the petition, who is plying his vehicle without permit. However, we direct the authorities concerned as directed by the Bench of this Court in Writ A No. 23769 of 2013 and Writ A No. 32983 of 2017 that the respondents shall look into the these issues and solve the difficulties of people and the petitioner in case it is found that anyone is plying his vehicle without permit and /or without proper authority of law."
The said observation will enure for the benefit of this petitioner also.
With these observations, petitioner is permitted to withdraw the petition.
The appeal stands disposed of as withdrawn.
Order Date :- 3.9.2021 PS