Allahabad High Court
Ajai Kumar Upza Act vs State Of U.P. Thru Secy. Revenue And 3 ... on 17 September, 2025
Author: Irshad Ali
Bench: Irshad Ali
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
HIGH COURT OF JUDICATURE AT ALLAHABAD
LUCKNOW
WRIT - C No. - 1003433 of 2005
Ajai Kumar Upza Act
.....Petitioner(s)
Versus
State Of U.P. Thru Secy. Revenue And 3 Ors.
.....Respondent(s)
Counsel for Petitioner(s)
:
Avadhesh Kumar, Gopesh Tripathi, Manish Soni
Counsel for Respondent(s)
:
C.S.C., R.N. Gupta
Court No. - 3
HON'BLE IRSHAD ALI, J.
1. List has been revised.
2. None has put in appearance on behalf of the petitioner to press this petition.
3. Learned Standing Counsel is present.
4. Accordingly, this writ petition is dismissed for want of prosecution.5. Interim order, if any, stands vacated.
(Irshad Ali,J.) September 17, 2025 GK Sinha