Mishri Lal S/O Mohan Lal Yadav vs State Of U.P. Thru Prin. Secy. ...
2017 Latest Caselaw 1107 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 
Case :- MISC. BENCH No. - 7932 of 2008
 
Petitioner :- Mishri Lal S/O Mohan Lal Yadav
 
Respondent :- State Of U.P. Thru Prin. Secy. Housing & 3 Ors.
 
Counsel for Petitioner :- R.C. Tewari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 51846 of 2017)

This is an application for recall of the order dated 13.04.2017 and for restoration of the writ petition.

Learned Standing Counsel has no objection to the prayer of the learned counsel for the petitioner. 

Heard learned Counsel for the parties and perused the affidavit filed in support of recall application. Cause shown in the affidavit is found satisfactory. 

On due consideration, application is allowed.

The order dated 13.04.2017 is recalled. The writ petition is restored to its original number.

Order Date :- 24.5.2017

Pachhere/-

Case :- MISC. BENCH No. - 7932 of 2008

Petitioner :- Mishri Lal S/O Mohan Lal Yadav

Respondent :- State Of U.P. Thru Prin. Secy. Housing & 3 Ors.

Counsel for Petitioner :- R.C. Tewari

Counsel for Respondent :- C.S.C.

Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. By means of order dated 05.09.2008, learned counsel for the petitioner was asked to establish the petitioner's claim at least prima facie before the Court and even today learned counsel for the petitioner failed to establish his claim for maintaining the present writ petition.

2. Learned counsel for the petitioner submitted that he may be permitted not to press the said writ petition.

3. Accordingly, petition is dismissed as withdrawn.

Order Date :- 24.5.2017

Pachhere/-