Allahabad High Court
Narendra Kumar And Others vs D.D.C. Bulandshahar And Others on 7 January, 2020
Author: Jayant Banerji
Bench: Jayant Banerji
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - B No. - 19503 of 2002 Petitioner :- Narendra Kumar And Others Respondent :- D.D.C. Bulandshahar And Others Counsel for Petitioner :- Surendra Pratap Singh,Satendra Pratap Singh Counsel for Respondent :- C.S.C,V.K. Singh,Vinod Sinha Hon'ble Jayant Banerji,J.
List has been revised.
No one appears to press the writ petition.
This writ petition has arisen out of the Revision No. 1149 under Section 48 of the Uttar Pradesh Consolidation of Holdings Act pertaining to village Mudi Bakapur, Pargana Siyana Baran District Bulandshahr.
This case is dismissed for want of prosecution.
Interim order, if any, stands vacated.
Office is directed to communicate this order to the court below within a week.
Order Date :- 7.1.2020 Ishan (Jayant Banerji, J.)