Allahabad High Court
Amrawati Devi And Another vs State Of U.P. Thru Collector Sultanpur ... on 16 July, 2019
Bench: Ajai Lamba, Narendra Kumar Johari
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- MISC. BENCH No. - 30036 of 2016 Petitioner :- Amrawati Devi And Another Respondent :- State Of U.P. Thru Collector Sultanpur And Others Counsel for Petitioner :- Vinod Kumar Srivastava Counsel for Respondent :- C.S.C. Hon'ble Ajai Lamba,J.
Hon'ble Narendra Kumar Johari,J.
1. Order dated 20.12.2016 reads as under:
"Heard learned counsel for the petitioners.
The issue relating to the payment of compensation appears to be disputed between the petitioners and respondent No.5 as a result whereof the respondent No.5 has lodged an F.I.R. and challenging the F.I.R. the petitioners have filed Writ Petition No.27109 (M/B) of 2016 : Amrawati and another Vs. State of U.P. and others, where an order staying their arrest has been passed on 15.11.2016.
It appears that the respondent No.5 had filed Writ Petition No. 27894 (L/A) of 2016 : Salik Ram Vs. State of U.P. and others. A copy of the order passed therein has been placed by learned Standing Counsel before the Court, which is dated 24.11.2016.
In view of this, it would be appropriate that the learned counsel for the petitioners puts the learned counsel appearing for the respondent No.5 in that writ petition to notice along with a copy of this writ petition. This writ petition shall thereafter be taken up along with the record of Writ Petition No. 27894 (L/A) of 2016 : Salik Ram Vs. State of U.P. and others day after tomorrow.
Put up day after tomorrow i.e. 22.12.2016."
2. Learned counsel for the petitioners has not appeared to prosecute the case. The case relates to the year 2016.
3. Petition is dismissed for want of prosecution.
Order Date :- 16.7.2019 Reena/Krishna