Allahabad High Court
Bamdev Ji Maharaj Sampanna Mata Devi ... vs State Of U.P. Thru A.D.M. Faizabad &* 3 ... on 4 February, 2010
Author: Anil Kumar
Bench: Anil Kumar
Court No. - 11 Case :- MISC. SINGLE No. - 2753 of 2006 Petitioner :- Bamdev Ji Maharaj Sampanna Mata Devi Urmila Devi Viranman Ma Respondent :- State Of U.P. Thru A.D.M. Faizabad &* 3 Ors. Petitioner Counsel :- Parmeshwar Dutt Tiwari,Ajai Kishore Singh,Akhilanand Singh,Rakesh Kumar Srivastava Respondent Counsel :- C.S.C.,V.K. Mishra Hon'ble Anil Kumar,J.
Case has been called out in the revised list.
None is present on behalf of the petitioners. Under these circumstances, the Court has no option but to dismiss the writ petition for want of prosecution. Writ petition is accordingly dismissed for want of prosecution. Interim order, if any, stands vacated. Order Date :- 4.2.2010 Pramod