- (1.) HAVING regard to the submissions made, this intra court appeal is taken up for final disposal at this stage itself.
(2.) THE special appeal is directed against the order dated 19.08.2014, whereby,the learned Single Judge dismissed the writ petition bearing No. 3018 (S/S) of 2000 for nobody being present; and with the observations that having gone through the pleadings, no case worth interference was found by the Court. The impugned order, in its entirety, reads as under: 1.Called in revised. None appeared to press this writ petition on behalf of the petitioner. 2.It appears that either the cause of action no more survives or the 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.
(3.) HOWEVER , I myself 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. In view of the above, the writ petition is dismissed.;