Rajbahadur vs Mukhya Rajasva Adhikari Basti And ...
2012 Latest Caselaw 589 ALL

Citation : 2012 Latest Caselaw 589 ALL
Judgement Date : 20 April, 2012

Allahabad High Court

Rajbahadur vs Mukhya Rajasva Adhikari Basti And ... on 20 April, 2012

Bench: Prakash Krishna




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- WRIT - B No. - 626 of 2005
 

 
Petitioner :- Rajbahadur
 
Respondent :- Mukhya Rajasva Adhikari Basti And Others
 
Petitioner Counsel :- Pradeep Kumar,Umanath Pandey
 
Respondent Counsel :- C.S.C.,Dr. V.K. Rai,Govind Saran,Sankatha Rai,V.K. Rai
 

 
Hon'ble Prakash Krishna,J.

Ref: Civil Misc. Restoration Application No. 263010 of 2011

Heard the learned counsel for the parties.

Cause shown is sufficient.

The order dated 01.09.2011 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.

Restored.