Allahabad High Court
Bhagwani Deen Yadav vs State Of U.P. And Others on 8 January, 2020
Author: Surya Prakash Kesarwani
Bench: Surya Prakash Kesarwani
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- WRIT - A No. - 20537 of 2010 Petitioner :- Bhagwani Deen Yadav Respondent :- State of U.P. and Others Counsel for Petitioner :- S. K. Yadav Counsel for Respondent :- C. S. C.,Sujeet Kumar Rai Hon'ble Surya Prakash Kesarwani,J.
List revised. Case called out.
No one appears on behalf of the petitioner to press this writ petition.
Learned standing counsel is present for the State respondents.
It appears that the writ petition has become infructuous.
Therefore, it is dismissed with liberty to the petitioner to file a recall application within 30 days, if according to him writ petition has not become infructuous.
Interim order, if any, granted earlier is vacated.
Order Date :- 8.1.2020 Arif