Allahabad High Court
Bhan Chand Yadav vs Union Of India And Others on 25 February, 2020
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - A No. - 74929 of 2005 Petitioner :- Bhan Chand Yadav Respondent :- Union Of India And Others Counsel for Petitioner :- Praeep Singh Counsel for Respondent :- K.C. Sinha A.S.G.I.,D.S.Shukla Hon'ble Sudhir Agarwal,J.
1. Called in revise. None appeared to press this writ petition. Learned Standing Counsel is present for respondents.
2. It appears that either the cause of action no more survives or that petitioner has lost interest in this matter or it has otherwise become infructuous and, probably for this reason, none is interested to have decided this matter on merits and that is why, counsel for petitioner is absent.
3. Dismissed. Interim order, if any, stands vacated.
Order Date :- 25.2.2020 KA