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