Dharm Singh vs State Of U.P. Through Collector ...
2018 Latest Caselaw 2079 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 
Case :- WRIT - C No. - 30687 of 1998
 
Petitioner :- Dharm Singh
 
Respondent :- State Of U.P. Through Collector Hamirpur And Ors
 
Counsel for Petitioner :- R.K. Kakkar,R.S.Chauhan
 
Counsel for Respondent :- C.S.C.,Bhuwaneshwar Prasad
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Ref: Civil Misc. Restoration Application No.7 of 2018

Called in revised. None present except learned Chief Standing Counsel. 

For the reasons disclosed in the affidavit filed in support of the restoration application, cause shown constitutes sufficient cause, consequently, restoration application is allowed. Order dated 12.7.2018, dismissing  the writ petition  is recalled and the writ petition is restored to its original number.

Order Date :- 21.8.2018/Mukesh

Case :- WRIT - C No. - 30687 of 1998

Petitioner :- Dharm Singh

Respondent :- State Of U.P. Through Collector Hamirpur And Ors

Counsel for Petitioner :- R.K. Kakkar,R.S.Chauhan

Counsel for Respondent :- C.S.C.,Bhuwaneshwar Prasad

Hon'ble Dr. Kaushal Jayendra Thaker,J.

Writ petition is restored to its original number.

For order see order of date passed on Civil Misc. Restoration Application No.7 of 2018.

List on 12th September, 2018 before the Court taking up such matter.

Order Date :- 21.8.2018/Mukesh