Court No. - 34
Case :- WRIT - C No. - 27310 of 2015
Petitioner :- Rajesh Kumar Trivedi
Respondent :- State Of U.P. & 2 Others
Counsel for Petitioner :- Rinki Gupta
Counsel for Respondent :- C.S.C.,Baleshwar Chaturvedi
Hon'ble Sudhir Agarwal,J.
Hon'ble Shashi Kant,J.
1. Called in revise. None appeared on behalf of petitioner. However,
we ourselves have perused the record.
2. By means of the present writ petition, petitioner has sought the
following reliefs:
“(a) Issue a writ order or direction in the nature of certiorari
calling for record and quash the entire recovery amount and
recovery proceeding initiated by Tehsildar Magistrate
Akbarpur Kanpur Dehat dated 4.3.2015.
(b) Issue a writ order or direction in the nature of mandamus
commanding the respondent not to take any coercive measures
against the petitioner in pursuance of recovery citation dated
4.3.2015.”
3. However, we ourselves have gone through the pleadings,
grounds as also reliefs sought and find that petitioner is not able
to make out a case so as to justify interference of this Court by
granting reliefs, as prayed for.
4. Moreover, it appears that either the cause of action no more
survives or that petitioner has lost interest in this matter or it has
otherwise become infructuous and, probably for this reason,
none is interested to have decided this matter on merits and that
is why, counsel for petitioner is absent.
5. Dismissed. Interim order, if any, stands vacated.
Order Date :- 3.1.2018
AK
Neutral Citation No. - 2018:AHC:3117-DB