Allahabad High Court
Ravindra Nath Awasthi vs The Board Of Revenue U.P.Lko.Throu. Its ... on 11 January, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 20 Case :- WRIT - A No. - 2000002 of 2012 Petitioner :- Ravindra Nath Awasthi Respondent :- The Board Of Revenue U.P.Lko.Throu. Its Secy. And Ors . Counsel for Petitioner :- S.B.Pandey Counsel for Respondent :- C.S.C.,Ashok Shukla,Rajnish Kumar Hon'ble Brij Raj Singh,J.
Case called out. No one is present on behalf of the Petitioner to press this writ petition.
However, Shri Raj Kumar Upadhyaya, learned Counsel for the respondents is present.
Perused the record. It appears that the writ petition has become infructuous by efflux of time.
It is dismissed as infructuous. Consigned to record.
The Petitioner may move appropriate application for recall, in case cause of action survives.
Order Date :- 11.1.2023 Pks