Allahabad High Court
C/M St Andrews College And 2 Others vs State Of U.P. And Another on 25 July, 2019
Author: Ajay Bhanot
Bench: Ajay Bhanot
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 7 Case :- WRIT - C No. - 18669 of 2019 Petitioner :- C/M St Andrews College And 2 Others Respondent :- State Of U.P. And Another Counsel for Petitioner :- Hritudhwaj Pratap Sahi,Samarath Singh,Sankalp Narain,Shri V.K. Singh (Senior Advocate) Counsel for Respondent :- C.S.C. Hon'ble Ajay Bhanot,J.
Learned Standing Counsel on the basis of instructions submits that the renewal of the society was made on 10.10.2015 for a period of five years, commencing from the date of renewal.
The cause of action on which the writ petition was founded is premature, since the renewal granted in the year 2015 will expire in the year 2020.
The writ petition is dismissed.
Order Date :- 25.7.2019 Pravin