[Gnga Dhar Gupta vs The Chief Controlling Revenue ...
2011 Latest Caselaw 2108 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 
Civil Misc. Restoration Application No. 153908 of 2011
 
In
 
Case :- WRIT - C No. - 30009 of 1996
 

 
Petitioner :- [Gnga Dhar Gupta
 
Respondent :- The Chief Controlling Revenue Authority & Others
 
Petitioner Counsel :- M.K. Gupta
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Sibghat Ullah Khan,J.

Heard learned counsel.

Cause shown is sufficient. Delay in filing restoration application is condoned. Restoration application is allowed. Order dated 01.02.2011dismissing the writ petition in default is set aside. Writ petition is restored.

Order Date :- 27.5.2011

vks

.

Case :- WRIT - C No. - 30009 of 1996

Petitioner :- [Gnga Dhar Gupta

Respondent :- The Chief Controlling Revenue Authority & Others

Petitioner Counsel :- M.K. Gupta

Respondent Counsel :- C.S.C.

Hon'ble Sibghat Ullah Khan,J.

Restored.

For order see order of date passed on the restoration application.

Order Date :- 27.5.2011

vks

.

.

Case :- WRIT - C No. - 30009 of 1996

Petitioner :- [Gnga Dhar Gupta

Respondent :- The Chief Controlling Revenue Authority & Others

Petitioner Counsel :- M.K. Gupta

Respondent Counsel :- C.S.C.

Hon'ble Sibghat Ullah Khan,J.

Writ petition is restored.

List along with writ petition no. 39037 of 1996.

Order Date :- 27.5.2011

vks