Allahabad High Court
Jagdamba Prasad Pandey vs State Of U.P. And Others on 26 February, 2020
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - A No. - 68203 of 2005 Petitioner :- Jagdamba Prasad Pandey Respondent :- State of U.P. and Others Counsel for Petitioner :- Anita Tripathi Counsel for Respondent :- C.S.C.,Hemant Kumar,O.P. Singh Hon'ble Sudhir Agarwal,J.
1. Called in revise. None appeared to press this writ petition. Learned Standing Counsel for respondents 1, 3 and 5 and Sri Hemant Kumar, learned counsel for opposite party 2 are present.
2. It appears that either the cause of action no more survives or that petitioner has 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 petitioner is absent.
3. Dismissed. Interim order, if any, stands vacated.
Order Date :- 26.2.2020 KA