Sahab Lal vs State Of U.P. And 4 Ors.
2016 Latest Caselaw 6473 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Civil Misc. Recall / Restoration Application No. 238314 of 2016.
 
In Re:
 
Case :- WRIT - B No. - 31984 of 2016
 

 
Petitioner :- Sahab Lal
 
Respondent :- State Of U.P. And 4 Ors.
 
Counsel for Petitioner :- Ashok Kumar Rai
 
Counsel for Respondent :- C.S.C.,Suresh Chandra Tripathi
 
Hon'ble Ram Surat Ram (Maurya), J.

The writ petition was dismissed vide order dated 19.07.2016. 

The petitioner has filed an application for recall the aforesaid order.

In the affidavit it has been stated that initially the writ petition was filed before Court No. 5, from where it was directed to be put up before the appropriate Bench and counsel for the petitioner could not noticed that case was taken up before this Court, as such he could not appear when the case was taken up.

The cause shown is sufficient.

The order dated 19.07.2016 is recalled.

The writ petition is restored to its original number.

Order Date :- 06.10.2016

Vinod.

Case :- WRIT - B No. - 31984 of 2016

Petitioner :- Sahab Lal

Respondent :- State Of U.P. And 4 Ors.

Counsel for Petitioner :- Ashok Kumar Rai

Counsel for Respondent :- C.S.C.,Suresh Chandra Tripathi

Hon'ble Ram Surat Ram (Maurya), J.

Heard Sri Ashok Kumar Rai, counsel for the petitioner.

The writ petition has been filed to issue of mandamus directing the respondents to demarcate the Plot Nos. 678 and 679, situated at Village - Samopur, Pargana Jafarabad, Tehsil - Sadar, District - Jaunpur in pursuance of order dated 07.05.2012, passed by the Deputy Director of Consolidation, Jaunpur.

The writ petition is disposed of with liberty to the petitioner to file an application for demarcation as delivery of possession in pursuance of order of Deputy Direction of Consolidation dated 07.05.2012, before Consolidation Officer, who had the jurisdiction in the matter, within a period of two weeks from today. In case such application is filed, then the Consolidation Officer after hearing the parties shall take appropriate action and pass suitable order in the matter within three months thereafter.

The writ petition is disposed off accodingly.

Order Date :- 06.10.2016

Vinod.