Allahabad High Court
Shiv Mangal Tiwari vs Deputy Director Of Consolidation ... on 19 July, 2023
Author: Rajnish Kumar
Bench: Rajnish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 6 Case :- WRIT - B No. - 5335 of 1989 Petitioner :- Shiv Mangal Tiwari Respondent :- Deputy Director Of Consolidation Faizabad And 3 Others Counsel for Petitioner :- Udai Bhan Pandey Counsel for Respondent :- C.S.C.,Piyush Chandra,R.S.Pandey Hon'ble Rajnish Kumar,J.
None appeared on behalf of the petitioner to press this petition nor there is any request to adjourn or pass over the case and despite time granted on a cost of Rs.200/- on 06.04.2014 for filinng rejoinder affidavit, the same has not been filed till date. Therefore, it appears that the petitioner is not interested in pursuing the case.
The case is of the year 1989.
Dismissed accordingly.
Interim order, if any, stands vacated.
...................................................................(Rajnish Kumar, J.) Order Date :- 19.7.2023 Haseen U.