Deputy Secretary A.D.A. ... vs Dr. A.K. Bansal And Another
2022 Latest Caselaw 3840 ALL

Citation : 2022 Latest Caselaw 3840 ALL
Judgement Date : 23 May, 2022

Allahabad High Court

Deputy Secretary A.D.A. ... vs Dr. A.K. Bansal And Another on 23 May, 2022

Bench: Umesh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 254 of 2001
 

 
Revisionist :- Deputy Secretary A.D.A. Allahabad And Another
 
Opposite Party :- Dr. A.K. Bansal And Another
 
Counsel for Revisionist :- B.B. Paul
 
Counsel for Opposite Party :- Govt. Advocate,Rahul Sripat
 

 
Hon'ble Umesh Kumar,J.

1. Called in revise. None appeared to press this revision and the delay condonation application. In the circumstances, I myself have perused the record.

2. This criminal revision under Section 397/401 Cr.P.C., has been filed against judgement and order dated 20.03.2001 passed by Chief Judicial Magistrate, Allahabad in Case No. 221 of 2001 under Section 26 and 28 of U.P. Urban Planning and Development Act, 1973.

3. This revision has been filed beyond time by 29 days.

4. Having gone through the record, I do not find any manifest error or otherwise illegality, procedural or otherwise, so as to justify interference in criminal revision.

5. Criminal revision as well as delay condonation application are dismissed.

6. Certify this judgment to the lower Court immediately.

Order Date :- 23.5.2022

Fhd