Sangeeta Chandra, J. - (1.) Heard the learned counsel for the petitioner who is present in the Court. Learned counsel for the respondent is not present.
(2.) Learned counsel for the petitioner has pointed out from the order sheet that repeatedly time has been granted for filing counter affidavit to the respondents.
(3.) On 9.1.2018, this Court had granted one month and no more time. Thereafter also the matter has been listed at-least thrice, but till date no counter affidavit has been filed. The writ petition remained pending. In the meantime, Sri S.D. Kautilya has started representing the respondent no. 2- Nagar Nigam, Allahabad / Prayagraj. He was also given time, but he has failed to assist this Court by filing counter affidavit or appearing. Hence, as per the order passed earlier by this Court, this case is being proceeded ex-parte against the respondent.;