Badloo vs D.J.,Kanpur Dehat & Others
2012 Latest Caselaw 902 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 18532 of 1995
 

 
Petitioner :- Badloo
 
Respondent :- D.J.,Kanpur Dehat & Others
 
Petitioner Counsel :- Manu Saxena
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Sudhir Agarwal,J.

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

Writ petition is directed against the orders dated 18.4.95 (annexure - 1) passed by respondent no. 1, in revision no. 84 of 1994,  whereby the order under revision is set aside and the  executing court is directed to proceed with the proceedings initiated on the application of the applicant and in the light of the order dated 17.4.1994.  

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 impugned order warranting interference. Writ petition is, accordingly, dismissed.

Interim order, if any, stands vacated.

Order Date :- 25.4.2012

sks-grade iv