Allahabad High Court
Jagdish & 14 Ors. P.I.L. vs State Of U.P. Thru Secy. Revenue & 9 Ors. on 10 May, 2010
Bench: Amitava Lala, Shabihul Hasnain
Chief Justice's Court Case :- MISC. BENCH No. - 1818 of 2004 Petitioner :- Jagdish & 14 Ors. P.I.L. Respondent :- State Of U.P. Thru Secy. Revenue & 9 Ors. Petitioner Counsel :- Sharad Kr. Srivastava,Suresh Chandra Shukla Respondent Counsel :- C.S.C.,R.N. Gupta Hon'ble Amitava Lala,Acting Chief Justice Hon'ble Shabihul Hasnain,J.
None appeared to press the writ petition in spite of repeated calls. It seems that the writ petition has become infructuous by the passage of time, as such the petitioner has lost interest.
Therefore, the writ petition is dismissed as infructuous without imposing any cost.
Interim order, if any, stands vacated.
Order Date :- 10.5.2010 MAA