Allahabad High Court
Gambhir Singh vs State Of U.P. & Others on 28 January, 2010
Author: V.K. Shukla
Bench: V.K. Shukla
Court No. - 21 Case :- WRIT - C No. - 3099 of 2010 Petitioner :- Gambhir Singh Respondent :- State Of U.P. & Others Petitioner Counsel :- Salil Kumar Rai Respondent Counsel :- C.S.C. Hon'ble V.K. Shukla,J.
On 25.1.2010 when the matter had been taken up before this court, precise contention which had been raised from the side of the petitioner has been that there is no order of suspension and inspite of the same by misreading the order by the District Magistrate, directives have been issued for depositing fire arm licence in question.
Qua this aspect of the matter this court asked the learned Standing Counsel to obtain necessary instruction in the matter.
Today when the matter has been taken up, order dated 23.1.2010 passed by the Additional District Magistrate (F & R) has been produced and therein notice, which had been issued to the petitioner has been recalled. Once this is factual scenario that notice which have been issued, had been recalled, then no further cause of action survive.
Consequently, on order dated 23.1.2010 being produced, present writ petition rendered infructuous. and same is accordingly dismissed as infructuous.
Order Date :- 28.1.2010 T.S.