Kamta Prasad vs Deputy Director Of ...
2019 Latest Caselaw 929 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- CONSOLIDATION No. - 3706 of 1980
 

 
Petitioner :- Kamta Prasad
 
Respondent :- Deputy Director Of Consolidation, Bahraich And 2 Others
 
Counsel for Petitioner :- A.S.Chaudhary
 
Counsel for Respondent :- C.S.C,D.R.Sinha,R.N.Gupta
 

 
Hon'ble Salil Kumar Rai,J.

Order on C.M. Application No. 37288 of 2018, C.M. Application No. 37290 of 2018 and C.M. Application No. 37294 of 2018

In view of the office report dated 1.3.2019, service of notice on the proposed opposite party nos. 2/1 to 2/5 is deemed sufficient.

The delay in filing the substitution application has been explained in the affidavit.

The explanation is found sufficient.

The delay in filing the substitution application is condoned and the delay condonation application is allowed.

Substitution application is also allowed.

The abatement of the writ petition is also set-aside.

The counsel for the petitioner is directed to carry out appropriate substitution in relation to opposite party no. 2 within a week as stated in the prayer clause of the application.

Order Date :- 11.3.2019

Satyam

Case :- CONSOLIDATION No. - 3706 of 1980

Petitioner :- Kamta Prasad

Respondent :- Deputy Director Of Consolidation, Bahraich And 2 Others

Counsel for Petitioner :- A.S.Chaudhary

Counsel for Respondent :- C.S.C,D.R.Sinha,R.N.Gupta

Hon'ble Salil Kumar Rai,J.

Order on C.M. Application No. 68161 of 2013, C.M. Application No. 68163 of 2013 and C.M. Application No. 68165 of 2013

The delay in filing the substitution application has been explained in the affidavit.

The explanation is found sufficient.

The delay in filing the substitution application is condoned and the delay condonation application is allowed.

Substitution application is also allowed.

The abatement of the writ petition is also set-aside.

The counsel for the petitioner is directed to carry out appropriate substitution in relation to petitioner no.1/2 within a week as stated in the prayer clause of the application.

Order Date :- 11.3.2019

Satyam

Case :- CONSOLIDATION No. - 3706 of 1980

Petitioner :- Kamta Prasad

Respondent :- Deputy Director Of Consolidation, Bahraich And 2 Others

Counsel for Petitioner :- A.S.Chaudhary

Counsel for Respondent :- C.S.C,D.R.Sinha,R.N.Gupta

Hon'ble Salil Kumar Rai,J.

List for final hearing after one week.

Order Date :- 11.3.2019

Satyam