Smt. Maya Devi v. State Of U.P. Thru Chief Secy. And Others

Court No. - 38

Case :- WRIT - C No. - 64055 of 2012

Petitioner :- Smt. Maya Devi Respondent :- State Of U.P. Thru Chief Secy. And Others Counsel for Petitioner :- Satyendra Narayan Singh,B.P. Mishra,Sujeet Kumar Counsel for Respondent :- C.S.C.

Hon'ble Ran Vijai Singh,J. Hon'ble Mukhtar Ahmad,J.

List has been revised. None appears on behalf of the petitioner.

Heard learned Standing Counsel appearing on behalf of the State.

In substance the petitioner appears to be aggrieved by non- disposal of her representation made before Rastriya Mahila Ayog, New Delhi.

In this writ petition the petitioner has prayed that miscreants whose names have been mentioned in the representation dated 19.11.2012 be restrained from interfering in her possession over the temple and the alternate prayer has also been made for her protection.

The writ petition was filed in the year 2012. Today no one appears to press this petition. It appears to us that grievance of the petitioner has already been redressed and the petitioner has lost her interest in pursuing the writ petition.

The writ petition is disposed of with the observation made above.

Order Date :- 3.1.2018 Fhd.

Neutral Citation No. - 2018:AHC:1273-DB