Ram Raghuvir (In Writ-C 1001936 Of ... vs District Magistrate, Hardoi And ...
2022 Latest Caselaw 3388 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 12
 

 
Case :- CIVIL MISC REVIEW APPLICATION DEFECTIVE No. - 37 of 2022
 

 
Applicant :- Ram Raghuvir (In Writ-C 1001936 Of 1999)
 
Opposite Party :- District Magistrate, Hardoi And Others
 
Counsel for Applicant :- Sarvesh Kumar Shukla
 
Counsel for Opposite Party :- Dilip Kumar Pandey
 

 
Hon'ble Dinesh Kumar Singh,J.

(Application No.2 of 2022)

1. The application seeks condonation of delay in filing the review application.

2. Heard.

3. Allowed.

4. Condoned.

(Order on Memo)

1. This review application has been filed under Chapter V Rule 12 of the Allahabad High Court Rules seeking review of the judgment and order dated 16.03.2022 passed by this Court in Writ C No.1001936 of 2019.

2. This Court after considering the facts and circumstances of the case as well as relevant provisions and also considering the submissions on behalf of the petitioners as well as State passed the order in question whereby the writ petition has been dismissed. There is no error apparent on the face of record either on law or facts which would warrant to review the judgment and order in question.

3. This Court finds review application without any merit and substance and, therefore, present review application is hereby dismissed.

(Dinesh Kumar Singh, J.)

Order Date :- 18.5.2022

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