Smt. Kusum And Another vs State Of U.P. And 3 Others
2018 Latest Caselaw 4430 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 
Case :- WRIT - C No. - 31029 of 2018
 

 
Petitioner :- Smt. Kusum And Another
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Brijesh Kumar Pandey
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Recall/ Restoration Application)

None present when the matter is called in revised. The documentary evidence which was produced goes to show that the girl was major and this Court has granted them protection.

However, if the father or the applicant of this application still feels that the order granting protection is bad and the girl is minor, he can take recourse under law as permitted by law and may move the police authority also. However, there is no ground of recalling the order granting protection.

This Court has already ordered that if there is fraud action can be taken against the petitioners, hence this liberty is given. Learned Advocate for original petitioner and the person who has filed this application namely Sri Varinder Singh- Advocate are present when the matter is taken up.

Restoration application is partly allowed.

Order Date :- 19.12.2018/Mukesh

Case :- WRIT - C No. - 31029 of 2018

Petitioner :- Smt. Kusum And Another

Respondent :- State Of U.P. And 3 Others

Counsel for Petitioner :- Brijesh Kumar Pandey

Counsel for Respondent :- G.A.

Hon'ble Dr. Kaushal Jayendra Thaker,J.

(Ref: Civil Misc. Deley Condonation Application)

1. Heard.

2. Allowed.

3. Delay in filing the recall /restoration application is condoned.

Order Date :- 19.12.2018/Mukesh