Kanhaiya Lal And Others vs Ist Addl. Sess.Judge And Others
2012 Latest Caselaw 728 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 25058 of 1994
 

 
Petitioner :- Kanhaiya Lal And Others
 
Respondent :- Ist Addl. Sess.Judge And Others
 
Petitioner Counsel :- B.D. Shukla
 
Respondent Counsel :- A.G.A.,Shashi Kant
 

 
Hon'ble Sudhir Agarwal,J.

Petitioner was issued notice to engage another counsel pursuant to Court's order dated 5.11.2009. Office report dated 23.4.12 shows that notice sent by registered post has neither been received back nor acknowledgement is received. Service is deemed sufficient.

List revised. None appeared on behalf of the petitioner. However, I have perused the record.

Writ petition is directed against the order dated 29.9.1993 (annexure - 7) passed by the City Magistrate, Kanpur Nagar, confirming the order dated 1.9.90 and directing the petitioners to vacate the house and hand over possession to the land-lord,  and the order dated 21.7.1994 Ist Addl. Sessions Judge, Kanpur Nagar, rejecting the petitioners' criminal revision.  

Having gone through the impugned order as also the pleadings and grounds taken in writ petition, I find no ground to interfere as there is no error apparent on the face of the impugned order warranting interference.

The writ petition is, therefore, dismissed.

Any interim order, if any, stands vacated.

Order Date :- 24.4.2012

sks-grade iv