Govind Saran Lal vs State Of U.P. Thru Collector, ...
2017 Latest Caselaw 795 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- MISC. BENCH No. - 604 of 2005
 

 
Petitioner :- Govind Saran Lal
 
Respondent :- State Of U.P. Thru Collector, Faizabad & 2 Ors.
 
Counsel for Petitioner :- Onkar Nath Tiwari,Balbir Singh,R.B. Singh
 
Counsel for Respondent :- C.S.C.,R.N. Gupta
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 49999 of 2017)

This is an application for recall of the order dated 28.04.2017 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 28.04.2017 is recalled. The writ petition is restored to its original number.

Learned counsel for the petitioner has voluntarily offered to pay Rs.100/- as costs before the Registry of this Court. On receipt of the cost, the same shall be transmitted to the Oudh Bar Association for purchase of books only and the receipt thereof shall be made available to the Senior Registrar of this Court by the Association.

As this matter is up to 2005 year, list this case on 24.05.2017.

Order Date :- 17.5.2017

Pachhere/-