Jai Veer Singh And 5 Others vs State Of U.P. And 2 Others
2021 Latest Caselaw 8786 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 6222 of 2018
 

 
Petitioner :- Jai Veer Singh And 5 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Mukesh Kumar
 
Counsel for Respondent :- G.A.,Anirudh Kumar Upadhyay,Kushmondeya Shahi,Raj Bahadur Verma,Roopesh Kumar Nigam
 

 
Hon'ble J.J. Munir,J.

Ref: Criminal Misc. Modification Application No.9 of 2021

By this application, respondent no.2 to Matter under Article 227 No.6222 of 2018, Jai Veer Singh and 5 others vs. State of U.P. and 2 others, decided on 09.12.2020, seeks modification of my judgment and order aforesaid to the extent that it directs restoration of possession to the petitioners, if not already made, in compliance with the interim orders.

Upon perusal of the record and the present application, this Court is of opinion that no good ground is made out to modify my judgment or orders passed on merits after hearing parties.

This application is, accordingly, rejected.

Order Date :- 27.7.2021

Anoop