Allahabad High Court
Bindeswari Prasad vs State Of U.P.Through Its Secy. Deptt. Of ... on 13 January, 2023
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 17 Case :- WRIT - A No. - 3963 of 2011 Petitioner :- Bindeswari Prasad Respondent :- State Of U.P.Through Its Secy. Deptt. Of Panchayat U.P. Counsel for Petitioner :- Sunil Kumar Mishra Counsel for Respondent :- C.S.C.,G.K.Dwivedi,Rajan Singh Hon'ble Pankaj Bhatia,J.
It is informed at the bar that the appointment of the petitioner was cancelled and subsequently he had died, as such, the matter is rendered infructuous.
Accordingly, the writ petition is dismissed as having become infructuous.
Order Date :- 13.1.2023 VNP/-