SANJAY SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) The instant writ petition has been filed praying for issuance of writ of certiorari quashing the notice dtd. 19/8/2021 issued by respondent No.4 against the petitioner demanding a sum of Rs.1,00,067.00 as royalty alleged to be payable by the petitioner under the contract dtd. 26/11/2012.

(2.) It is evident from the facts stated in the writ petition and the instructions furnished to learned Standing Counsel that the petitioner had submitted a detailed reply in response to the impugned notice and thereafter the Authority had passed a fresh order on 25/9/2021 taking into consideration the reply submitted by the petitioner. The said order dtd. 25/9/2021 has not been challenged by the petitioner in the instant writ petition. Consequently, we are of the opinion that no effective relief can be granted.

(3.) Accordingly, the instant writ petition is disposed of with liberty reserved in favour of the petitioner to challenge the order dtd. 25/9/2021.