Allahabad High Court
Ramesh Kumar Srivastava vs Secy. Raibareilly Devp. Authority R D A ... on 7 March, 2024
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- WRIT - C No. - 10305 of 2010 Petitioner :- Ramesh Kumar Srivastava Respondent :- Secy. Raibareilly Devp. Authority R D A Rai Barelly And Counsel for Petitioner :- Ajay Sharma,V.B.Singh Counsel for Respondent :- C.S.C.,A.K.Chaturvedi Hon'ble Vivek Chaudhary,J.
Hon'ble Om Prakash Shukla,J.
1. Case is called out in the revised list.
2. No one is present on behalf of petitioner to press the writ petition.
3. Learned Standing Counsel for the State is present.
4. Hence, the writ petition is dismissed for want of prosecution.
5. Interim order, if any, stands vacated.
Order Date :- 7.3.2024 Arti/-
[Om Prakash Shukla,J.] [Vivek Chaudhary,J.]