Allahabad High Court
C/M Adarsh Inter College Mahau Hathras vs State Of U.P. And Others on 18 December, 2020
Author: Shekhar Kumar Yadav
Bench: Shekhar Kumar Yadav
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 75 Case :- WRIT - A No. - 1693 of 2007 Petitioner :- C/M Adarsh Inter College Mahau Hathras Respondent :- State of U.P. and Others Counsel for Petitioner :- Vinod Kumar Singh Counsel for Respondent :- C.S.C.,Govind Saran,Ram Nath Hon'ble Shekhar Kumar Yadav,J.
Case called out in revised list. None appeared on behalf of petitioner to press this writ petition. Learned Standing Counsel is present for respondents.
From perusal of the record, it appears that either the cause of action no more survives or the 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.
Accordingly, this writ petition is dismissed as infructuous as well as for want of prosecution.
Interim order, if any, stands vacated.
In case the cause of action still survives, the petitioner will be at liberty to move a recall application within 30 days from today.
Order Date :- 18.12.2020 Ajeet