Allahabad High Court
Deep Chand vs Additional Commissioner Gorakhpur ... on 20 March, 2023
Author: Yogendra Kumar Srivastava
Bench: Yogendra Kumar Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 51 Case :- WRIT - C No. - 4148 of 2023 Petitioner :- Deep Chand Respondent :- Additional Commissioner Gorakhpur Mandal And 6 Others Counsel for Petitioner :- Arun Kumar Verma Counsel for Respondent :- C.S.C. Hon'ble Dr. Yogendra Kumar Srivastava,J.
Heard Sri Arun Kumar Verma, learned counsel for the petitioner and Sri Anand Bhaskar Srivastava, learned Standing Counsel appearing for the State respondents.
The present petition has been filed seeking a direction to respondent no.1/Additional Commissioner Gorakhpur Division, Gorakhpur to decide the Revision No. C20120500001890 (Tilak Vs. Ram Narayan), within a stipulated time period.
Pursuant to the previous order dated 27.102.2023, a report has been received from the respondent No. 1/Additional Commissioner (Judicial) IInd, Gorakhpur Division, Gorakhpur, wherein it is indicated that the revision has been finally decided in terms of the order dated 18.03.2023. A copy of the said order has also been appended along with the report.
Having regard to the aforestated stand taken by the concerned respondent, counsel for the petitioner states that no cause of action survives and that the petitioner does not wish to pursue the matter any further.
The petition stands disposed of accordingly.
Order Date :- 20.3.2023 Arun K. Singh [Dr. Y.K. Srivastava, J.]