Mahfooz Ali (In Wric No. 1001550 Of ... vs State Of U.P. Thru. Deputy ...
2022 Latest Caselaw 4811 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- CIVIL MISC REVIEW APPLICATION DEFECTIVE No. - 52 of 2022
 

 
Applicant :- Mahfooz Ali (In Wric No. 1001550 Of 2013)
 
Opposite Party :- State Of U.P. Thru. Deputy Commissioner Devipatan Mandal Gonda And 2 Others
 
Counsel for Applicant :- Hari Om Pandey,Alok Tripathi,Ashutosh Kumar Singh
 

 
Hon'ble Pankaj Bhatia,J.

Order on C.M. Application No.1 of 2022:

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

Cause shown is sufficient.

Delay in filing the review application is condoned.

The application is accordingly allowed.

Order on review application:.

The review application has been filed seeking review of the order dated 23.03.2022.

Learned counsel for the review applicant argues that the applicant was allotted the shop in question by a resolution passed by the Gram Panchayat. Allotment order is on record at Page No.143, which makes it clear that the allotment of the applicant was subject to the final outcome of the cases pending in the competent authority.

While allowing the writ petition the Court had set aside the cancellation of the fair price shop license of the petitioner therein.

In view of the fact that the allotment of the applicant was subject to the outcome of the litigation by a competent authority, no right much less a vested right accrued in favour of the applicant.

The review applicant has no right to seek review of the judgment passed by this Court. In the light thereof, the present review application is rejected/dismissed.

Order Date :- 31.5.2022

nishant