- (1.) RAJEEV Gupta, C. J. Mr. Pankaj Purohit, Advocate for the petitioner. Ms. Beena Pandey, Standing Coun sel (U. P. Govt.) for the respondent. They are heard on admission.
(2.) PETITIONER Ramji Lal filed this writ petition in the year 1999 before the High Court of Allahabad for the follow ing reliefs : "1. a writ, order or direction in the nature of certiorari quashing the order dated 8-7-1999 issued by the Board of Revenue, U. P. Lucknow (Annexure No. 9 to the writ petition ). 2. a writ, order or direction of suit able nature restraining the re spondents from taking any ac tion on the basis of the order impugned. A writ / writs And / or to pAss such other And further order As this Hon'ble Court mAy deem fit And proper in the circumstAnces of the cAse. Award costs of the petition to the petitioner. " 3. The petitioner, in substance, was seeking quashing of the order dated 08-07-1999 passed by Board of Revenue, Uttar Pradesh, Lucknow (Annexure No. 9 to the writ petition ). 4. As the petitioner, at the time of filing of the writ petition, was posted at Rudraprayag, a district in the State of Uttaranchal now, the writ petition was transferred to the High Court of Uttaranchal on the re- organisation of the State of Uttar Pradesh.
(3.) THE writ petition came to be dis missed for want of prosecution on 26-03-2001. The writ petition stands restored to its original number vide order dated 11. 12. 2006. As the writ petition was not admitted for hearing before its dis missal for want of prosecution vide or der dated 26- 03-2001, the writ petition, today, is listed for hearing on admission.;