Devender Singh vs State Of U.P. Thru' Collector & ...
2014 Latest Caselaw 9521 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 
Recall/Restoration Application No. 237013 of 2010
 
in
 

 
Case :- WRIT - C No. - 7646 of 2003
 

 
Petitioner :- Devender Singh
 
Respondent :- State Of U.P. Thru' Collector & Another
 
Counsel for Petitioner :- Ayub Khan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties.

Cause shown is sufficient.

The recall/restoration application is allowed.

Order dated 13.05.2010 is recalled and the writ petition is restored to its original number.

Order Date :- 3.12.2014

Monika

Case :- WRIT - C No. - 7646 of 2003

Petitioner :- Devender Singh

Respondent :- State Of U.P. Thru' Collector & Another

Counsel for Petitioner :- Ayub Khan

Counsel for Respondent :- C.S.C.

Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Order dated 13.05.2010 is recalled, writ petition is restored to its original number.

For order see order of date passed on the Recall/Restoration Application No. 237013 of 2010.

Order Date :- 3.12.2014

Monika

Delay Condonation Application No. 237014 of 2010

in

Recall/Restoration Application No. 237013 of 2010

in

Case :- WRIT - C No. - 7646 of 2003

Petitioner :- Devender Singh

Respondent :- State Of U.P. Thru' Collector & Another

Counsel for Petitioner :- Ayub Khan

Counsel for Respondent :- C.S.C.

Hon'ble Rajes Kumar,J.

Hon'ble Shashi Kant,J.

Heard.

Application is allowed.

Delay in filing the restoration/recall application is condoned.

Order Date :- 3.12.2014

Monika