Allahabad High Court
Munna Pandey Advocate And Another vs The State Of U.P.Throu.Prin. Secy. ... on 15 November, 2019
Bench: Ritu Raj Awasthi, Rakesh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- MISC. BENCH No. - 3984 of 2012 Petitioner :- Munna Pandey Advocate And Another Respondent :- The State Of U.P.Throu.Prin. Secy. Urban & Planning & Anr. Counsel for Petitioner :- J.P.Pandey,Pankaj Pathak Counsel for Respondent :- C.S.C.,Ajaay Kumar Singh,U.N.Misra Hon'ble Ritu Raj Awasthi,J.
Hon'ble Rakesh Srivastava,J.
Mr. Pankaj Pathak, learned counsel for petitioners submits that the petitioners have entered into compromise with the opposite parties, as such, the writ petition has become infructuous. It may be dismissed as infructuous.
Learned Standing Counsel is present for the State whereas Mr. Ajay Kumar Singh, learned counsel is present for the Lucknow Development Authority.
The writ petition is accordingly dismissed as infructuous.
[Rakesh Srivastava, J.] [Ritu Raj Awasthi, J.] Order Date :- 15.11.2019 Santosh/-