Allahabad High Court
The State Of U.P. And 5 Others vs Neeraj Kumar Pandey on 9 December, 2022
Author: Manoj Misra
Bench: Manoj Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 29 Case :- SPECIAL APPEAL DEFECTIVE No. - 580 of 2022 Appellant :- The State Of U.P. And 5 Others Respondent :- Neeraj Kumar Pandey Counsel for Appellant :- Tej Bhanu Pandey Counsel for Respondent :- Atipriya Gautam Hon'ble Manoj Misra,J.
Hon'ble Vikas Budhwar,J.
This appeal has been filed against the judgment and order of the learned Single Judge dated 26.05.2022 in Writ-A No.8151 of 2022.
The appeal is reported to be beyond time by 153 days. There is a delay condonation application to condone the delay.
Sri Vinod Kumar holding brief of Atipriya Gautam, learned counsel for the Respondent, submits that appeal is against the direction issued by the learned Single Judge requiring the competent authority to consider the claim of the petitioner in respect of opening the sealed cover within a period of two months. It has been submitted that pursuant to the direction, the sealed cover was opened and the claim of the writ petitioner (Respondent herein) was rejected by order dated September 30, 2022, therefore, since the direction issued by the learned Single Judge has already been complied with and a fresh order has been passed, this appeal is rendered infructuous.
In support of the above submission, copy of the order dated September 30, 2022 has been placed before us.
Sri Ramanand Pandey, as well as Sri T.B. Pandey, who have appeared for the State, could not dispute the aforesaid fact.
In view of the above, we find that this appeal has become infructuous and the same is, therefore, consigned to record.
Order Date :- 9.12.2022 N.S.Rathour