Allahabad High Court
Shiv Shankar Lal Kesari vs Mukhya Lekha Pariksha Adhikari Sahkari ... on 4 January, 2023
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - A No. - 73793 of 2005 Petitioner :- Shiv Shankar Lal Kesari Respondent :- Mukhya Lekha Pariksha Adhikari Sahkari Samitiyan A.P. And Ors. Counsel for Petitioner :- Rajeev Sharma,Ajay Mishra Counsel for Respondent :- C.S.C. Hon'ble Prakash Padia,J.
List has been revised but nobody is present on behalf of the petitioner whereas, learned Standing counsel for the State is present.
The matter is old one and it relates to the year 2005.
It appears from perusal of the record, it is clear that either the writ petition has become infructuous by lapse of time or the parties have lost their interest to proceed with the matter.
Accordingly, the present writ petition is dismissed for want of prosecution.
Interim order, if any, stands discharged.
Since nobody is present on behalf of the petitioner, it is open to the petitioner to file application for recall of this order within two months in case matter still survives.
Order Date :- 4.1.2023 S.K.