Dharmendra Singh {Objection ... vs State Of U.P. Thru Principal ...
2014 Latest Caselaw 6763 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 
C.M. Application No. 92733 of 2014
 
In
 

 
Case :- MISC. BENCH No. - 4825 of 2004
 

 
Petitioner :- Dharmendra Singh {Objection Filed}
 
Respondent :- State Of U.P. Thru Principal Secreatry (Transport) & 5 Ors
 
Counsel for Petitioner :- Dipak Seth,C.B Pandey,M N Iqbal
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the applicant and learned A.G.A.

This application has been filed with a prayer to recall the order dated 25.08.2014 and to restore this petition to its original number.

Vide order dated 25.08.2014, this petition has been disposed of as enfructuous in non presence of the counsel for the petitioner, therefore, the order dated 25.08.2014 is hereby recalled and petition is restored to its original number.

Accordingly this application is allowed.

Order Date :- 22.9.2014

RPD/Recall Appl.

Case :- MISC. BENCH No. - 4825 of 2004

Petitioner :- Dharmendra Singh {Objection Filed}

Respondent :- State Of U.P. Thru Principal Secreatry (Transport) & 5 Ors

Counsel for Petitioner :- Dipak Seth,C.B Pandey,M N Iqbal

Counsel for Respondent :- C.S.C

Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

This petition has been restored to its original number by recalling the order dated 25.8.2014.

Heard learned counsel for the applicant and learned A.G.A.

This petition has been filed by the petitioner Dharmendra Singh with a prayer that suitable direction may be issued including a writ in the nature of mandamus commanding the  opposite party No. 4  not to grant extension on the route of the petitioner from Morna to Muzaffarnagar during the pendency of revision Nos. 115 of 1993, 21 of 2004 and 24 of 2004 pending before the State Transport Appellate Tribunal, U.P. Lucknow.

This petition is listed under the head of infractuous cases.

Considering the facts and circumstance of the case, it is directed that in case the revision Nos. 115 of 1993, 21 of 2004 and 24 of 2004 are pending, the same shall be heard and disposed of expeditiously within four months from today. The certified copy of this order shall be filed by the petitioner within 15 days from today  before the Transport Appellate Tribunal.

The interim order dated 13.10.2004 is hereby modified to the extent that in case the petitioner files certified copy of this order before State Transport Appellate Tribunal in Criminal Revision No. 115 of 1993, 21 of 2004 and 24 of 2004 within 15 days from today, the interim order granted by this court shall be extended till the disposal of above mentioned revisions, in case the above mentioned revisions have been decided, the interim order is vacated.

Accordingly this petition is disposed of.

Order Date :- 22.9.2014

RPD/W.P.