Allahabad High Court
Pakhandi vs D.D.C. And Others on 10 January, 2014
Author: Anjani Kumar Mishra
Bench: Anjani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 18 Case :- WRIT - B No. - 55284 of 2008 Petitioner :- Pakhandi Respondent :- D.D.C. And Others Counsel for Petitioner :- Lallan Verma,Suresh Chandra Verma Counsel for Respondent :- C.S.C.,Arvind Kr. Singh Hon'ble Anjani Kumar Mishra,J.
An application has been filed on behalf of the respondent No. 2 stating therein that the sole petitioner died in the Month of April, 2012. No substitution application has been filed and therefore the writ petition has abated.
Copy of this application be served upon Shri Lallan Verma, Advocate, who represented the petitioner. No counter affidavit has been filed.
Under the circumstances, the writ petition has abated due to non filing of any substitution application within the statutory period. The Writ petition is dismissed as such.
Order Date :- 10.1.2014 Priyanka