Citation : 2022 Latest Caselaw 2114 ALL
Judgement Date : 5 May, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 12 Case :- CIVIL MISC REVIEW APPLICATION DEFECTIVE No. - 28 of 2022 Applicant :- Kalpana Singh And 2 Others (In Wric 3000031 Of 1994) Opposite Party :- State Of U.P. Thru. Collector,Barabanki And Another Counsel for Applicant :- Onkar Nath Tiwari,Jai Prakash Dubey Hon'ble Dinesh Kumar Singh,J.
C.M. Application No.01 of 2022
1. This application seeks condonation of delay.
2. Heard and gone through the affidavit filed in support of the application.
3. Allowed. Accordingly, the delay in filing the review application is hereby condoned.
On Memo
1. Heard.
2. There is no error of fact or law for which this Court would review judgment and order dated 04.02.2022 passed in Writ-C No.3000031 of 1994.
3. Thus, this review application is hereby dismissed, having no merit and substance.
Order Date :- 5.5.2022
MVS/-
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