Badalu vs Distt Judge
2012 Latest Caselaw 903 ALL

Citation : 2012 Latest Caselaw 903 ALL
Judgement Date : 25 April, 2012

Allahabad High Court

Badalu vs Distt Judge on 25 April, 2012

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 15488 of 1994
 

 
Petitioner :- Badalu
 
Respondent :- Distt Judge
 
Petitioner Counsel :- Ajit Kumar,Ak Srivastava,M Saxena
 
Respondent Counsel :- Sc
 

 
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 27.4.94 (annexure - VII) passed by Civil Judge, Kanpur Dehat in Execution Case No. 4 of 1992, and the order dated 30.4.1994 (annexure - VIII) passed by the District Judge, Kanpur Dehat in Revision No. Misc. 82/7 of 94.

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

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