Allahabad High Court
Rameswar vs State Of U.P. & Others on 19 July, 2010
Author: Krishna Murari
Bench: Krishna Murari
Court No. - 4 Case :- WRIT - C No. - 31025 of 1995 Petitioner :- Rameswar Respondent :- State Of U.P. & Others Petitioner Counsel :- V.B.Mishra Respondent Counsel :- S.C.,Pradeep Verma Hon'ble Krishna Murari, J.
Case called out. No one has appeared on behalf of petitioner to press the writ petition. However, I have perused the record.
By means of this petition, the petitioner has challenged the order dated 14.9.1995 passed by the lower appellate court allowing the appeal and setting aside the grant of lease for excavation of minor minerals in favour of petitioner and directing the District Magistrate to issue advertisement inviting fresh application. When the matter was presented as fresh on 8.11.1995, time was allowed to the petitioner to file supplementary affidavit.
In the absence of any interim order and the lease being for limited period, apparently the petition has lost its efficacy due to efflux of time and accordingly stands dismissed.
Order Date :- 19.7.2010 Dcs