Gulfam And Another vs State Of U.P. Thru Secy. And 5 ...
2013 Latest Caselaw 3874 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - C No. - 18790 of 2013
 

 
Petitioner :- Gulfam And Another
 
Respondent :- State Of U.P. Thru Secy. And 5 Others
 
Counsel for Petitioner :- Raj Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Civil Misc. Delay Condonation Application.

Heard learned counsel for the parties.

Cause shown is sufficient. The application is allowed. The delay in filing the review application is condoned.

Order Date :- 9.7.2013

OP

'

Hon'ble Rajes Kumar,J.

This application has been filed by the father of petitioner no. 2 for recalling of the order dated 8.4.2013. It is stated that petitioner no. 2 is a minor and is not eligible to marry with petitioner no. 1. He further submitted that despite the applicant approached the S.H.O. concerned and Superintendent of Police, no action has been taken.

It appears that the applicant has sent the application by Speed Post and has not personally met with Superintendent of police and Senior Superintendent of Police, Shamli.

In the facts and circumstances, I do not see any reason to recall the order except directing the Superintendent of police and Senior Superintendent of Police, Shamli that in case if the applicant approaches, the necessary action be taken in accordance to law in the light of the direction given in the order dated 8.4.2013 in Writ Petition No. 18790 of 2013.

With the aforesaid direction, the application stands disposed of.

Order Date :- 9.7.2013

OP