Vishwanath Tewari vs U.P. Pollution Control Board ...
2015 Latest Caselaw 4748 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 6731 of 2001
 

 
Petitioner :- Vishwanath Tewari
 
Respondent :- U.P. Pollution Control Board Through Its Chairman,Picup
 
Counsel for Petitioner :- J.N.Mathur,Ashok Kr.Verma,Devendra Mohan Shukla,K.M. Dubey
 
Counsel for Respondent :- Kamlesh Singh,Shashi Prakash Singh,Sudeep Kumar
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M.Application No. 9649 0f 2006)

Sri Devendra Mohan Shukla, learned Counsel for the petitioner raised an objection against the recall application moved by U.P. Pollution Control Board on the ground that the order in question has been passed after appreciating the pleadings of the opposite parties, therefore, only review application is maintainable.

Sri Ashok Kumar Verma, learned Counsel for the applicant submitted that present application may disposed of with liberty to file review application.

Appreciating the submission of the learned Counsel for the parties, application is rejected.

It is open for the opposite parties to file review application, if so advised.

Order Date :- 27.11.2015

Arvind