Allahabad High Court
M/S Modipon Limited vs State Of U.P And Others on 5 August, 2021
Author: Sunita Agarwal
Bench: Sunita Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - C No. - 15182 of 2021 Petitioner :- M/S Modipon Limited Respondent :- State Of U.P And Others Counsel for Petitioner :- Sujeet Kumar Hon'ble Mrs. Sunita Agarwal,J.
Hon'ble Mrs. Sadhna Rani (Thakur),J.
The present petition has been filed with the following reliefs:
"(i) issue a writ, order or direction in the nature of mandamus directing the respondent nos.2 and 3 to record the name of petitioner company in the revenue record as it was appearing before 18.1.2019 and further remove the boards and wall writing from the company mentioning the company as property of the State Govt.
(ii) issue a writ, order or direction of appropriate nature calling for the record of the case pending before the respondent no.1 for compliance of the order of this Hon'ble Court dated 20.2.2019 passed in Writ petition no.2656/2019 and quash the order dated 18.1.2019 passed by respondent no.1 (Annexure no.2 to the writ petition)."
After a brief submission learned counsel for the petitioner prays for and is granted permission to withdraw the present petition as he proposes to approach the competent authority/Court for seeking the prayers made herein.
In view of the above, the writ petition is dismissed as withdrawn.
Order Date :- 5.8.2021 Harshita