Allahabad High Court
Jai Prakash Narain Singh And Others vs State Of U.P. And Others on 16 October, 2019
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - A No. - 22653 of 2004 Petitioner :- Jai Prakash Narain Singh And Others Respondent :- State Of U.P. And Others Counsel for Petitioner :- Krishna Ji Khare Counsel for Respondent :- C.S.C. Hon'ble Sudhir Agarwal,J.
1. Called in revise. None appeared on behalf of the petitioners 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 petitioners have 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 petitioners is absent.
3. Dismissed. Interim order, if any stands vacated.
Order Date :- 16.10.2019 Ashish Pd.