M/S Shubham Agency Through Its Proprietor Durga Prasad Jaiswal vs. State Of U.P. And 5 Others

Heard learned counsel for the petitioner, learned Standing Counsel for the respondents No.1 & 2 and Sri Rishu Mishra, learned counsel for the respondents No.3 to 6. 2. By means of the present writ petition, the petitioner has prayed for the following reliefs: "(i). Issue a writ, order or direction in the nature of mandamus commanding the Superintending Engineer, Vidyut Vitran Mandal Deoria Purvanchal Vidyut Vitran Nigam Limited, Deoria to pay Rs.6,00,000/- + GST to the petitioner forthwith. (ii). Issue a writ, order or direction in the nature of mandamus commanding the respondent authorities to decide the representation dated 29.08.2023 (Annexure No.3 to the writ petition). (iii). Issue any other writ, order or direction which this Hon'ble Court may deem fit and proper under the circumstances of the case."

It is stated that the petitioner has submitted several representation to the respondent No.6 to consider its grievances but the respondent No.6 is not paying any heed to it.

Learned counsel for the respondents submits that no useful purpose would be served in keeping the writ petition pending and appropriate direction may be issued to the respondent No.6 to consider the grievance of the petitioner.

Considering the facts and circumstances of the case and without adverting into the merits of the case, the writ petition is disposed off permitting the Versus Counsel for Petitioner(s) : Ajay Kumar Tripathi, Arvind Srivastava Counsel for Respondent(s) : C.S.C., Rishu Mishra M/S Shubham Agency Through Its Proprietor Durga Prasad Jaiswal .....Petitioner(s) State Of U.P. And 5 Others .....Respondent(s)