Rajesh Kumar Trivedi v. State Of U.P. & 2 Others

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