M/S SHIVA TIMBER BROKER, VILLAGE LADHORA SANDILA HARDOI Vs. STATE OF U.P. THROUGH PRINCIPAL SECY.FOREST LUCKNOW AND ORS.

JUDGEMENT

(1.) IN all the writ petitions, an identical dispute is involved. Hence, all the writ petitions are disposed of by this consolidated order for the sake of convenience.

(2.) IN spite of names printed in the supplementary cause list, none appeared on behalf of the petitioners, even in the revised call. However, Sri H. P. Srivastava, learned Additional Chief Standing Counsel submits that notification dated 04.06.2011, pertaining to enhancement of transit fee is under challenge in all the writ petitions.

(3.) HENCE , in view of above settled proposition of law, we are of the view that no fruitful purpose would be served in keeping the writ petitions pending.