Ram Naresh vs Dy. Director Of Consolidation ...
2012 Latest Caselaw 571 ALL

Citation : 2012 Latest Caselaw 571 ALL
Judgement Date : 20 April, 2012

Allahabad High Court

Ram Naresh vs Dy. Director Of Consolidation ... on 20 April, 2012

Bench: Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- WRIT - B No. - 31551 of 2011
 

 
Petitioner :- Ram Naresh
 
Respondent :- Dy. Director Of Consolidation Bareilly And Others
 
Petitioner Counsel :- S.D. Dwivedi,Navin Singh
 
Respondent Counsel :- C.S.C.,Pranat Chaudhary
 
Hon'ble Prakash Krishna,J.

Ref: Civil Misc. Restoration Application No. 226961 of 2011

Heard the learned counsel for the parties.

Learned counsel for the respondent has no serious objection if in the interest of justice, the writ petition is restored to its original number.

Cause shown is sufficient.

The order dated 1.8.2011 dismissing the writ petition in default is recalled.

The writ petition is restored to its original number.

List before appropriate Bench, in the next cause list.

(Prakash Krishna,J)

Order Date :- 20.4.2012

MK/

Hon'ble Prakash Krishna,J.

Order on writ petition.