Smt. Vindhyavasini Pandey vs State Of U.P. ...
2021 Latest Caselaw 2462 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 6
 
Case :- MISC. SINGLE No. - 628 of 2021
 
Petitioner :- Smt. Vindhyavasini Pandey
 
Respondent :- State Of U.P. Thru.Prin.Secretary Land Revenue,Lko. & Ors.
 
Counsel for Petitioner :- Rajesh Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mrs. Sangeeta Chandra,J.

Heard the learned counsel for the parties and perused the record.

Learned counsel for the petitioner has pointed out this Court's order dated 29.01.2021, learned Standing Counsel has been directed to seek instructions. Shri J.P. Maurya, has placed before this Court the copy of instructions sent from the office of the Tehsildar, Alapur, District Ambedkar Nagar, wherein it has been stated that Smt. Vidya Devi, daughter of Laxmi Singh had filed a restoration application on 13.04.2018 on which the applicant was heard and the order dated 05.12.2017 passed in favour of the petitioner Smt. Vindhyavasini Pandey, was stayed and the matter was directed to be listed on 25.04.2018. Thereafter the case was listed on 25.04.2018, 24.08.2018, 16.11.2018, 04.02.2019 and 15.04.2019 but the then Presiding Office was busy in Administrative duties. On five other dates on which the case was listed the lawyers had abstained from work again on 13.03.2020 and 16.11.2020 the Presiding Officer was busy in Administrative duties, therefore general dates were given. The Restoration application was heard on 09.02.2021 and judgments/orders have been reserved and a date fixed for 11.02.2021 for delivery of the same. On 11.02.2021 a detailed order has been passed accepting the restoration application and setting aside the order dated 05.12.2017 restoring the mutation case to is original number. Next date fixed for arguments is 18.02.2021.

The instructions produced by the learned Standing Counsel are kept on record.

This petition has become infructuous, hence, it is disposed of.

Order Date :- 17.2.2021

PAL