G.M. Ganga Pollution Control Unit U.P. Jal Nigam v. Dharmendra Pal Singh

Court No. - 2

Case :- WRIT - C No. - 56198 of 2012

Petitioner :- G.M. Ganga Pollution Control Unit U.P. Jal Nigam Respondent :- Dharmendra Pal Singh Counsel for Petitioner :- Vimlesh Kr. Rai Counsel for Respondent :- Mani Shanker,K.C.Sinha,S.C.

Hon'ble Neeraj Tiwari,J.

It has been mentioned in the Court notice that learned counsels are requested to mark as "S" against those Writ-C cases of daily cause list, which are still surviving. Remaining Writ-C cases against which "S" has not been marked, shall be taken up at 3.30 P.M. and appropriate order shall be passed in 1st call.

Case has been called out. Counsel for both sides are not present and also "S" has not been marked against the present case. Learned Standing Counsel is present.

However, matter is pertaining to the year 2012, therefore, I have gone through the records. It appears that by efflux of time, writ petition has become infructuous and petitioner does not want to contest the same.

Accordingly, writ petition is dismissed.

Interim order, if any, stands vacated.

However, if anything still survives, it is open for the petitioner to move recall application.

Order Date :- 7.4.2023 Sartaj