Prabhu Narain Tiwari And 2 Others vs State Of U.P. And 3 Others
2022 Latest Caselaw 18191 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 1281 of 2013
 

 
Revisionist :- Prabhu Narain Tiwari And 2 Others
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Revisionist :- S.K. Shukla,Sanjay Kumar Dwivedi
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Om Prakash Tripathi,J.

List revised. None present on behalf of the revisionists.

Learned A.G.A. is present.

This criminal revision has been preferred against the judgment and order dated 11.04.2013 passed by Sub Divisional Magistrate, Tahsil Pindara, District Varanasi in Case No.21/12, under Section 133 Cr.P.C. (State vs. Lal Chand Tiwari) by which revisionist has been directed to remove the encroachment from the way.

Perused the impugned order by which, there appears no illegality or material irregularity or manifest error in the impugned order. Matter is 9 years old. It appears that due to efflux of time, revisionists have lost interest in the matter and do not want to pursue the matter further.

In view of the above, this criminal revision is accordingly, dismissed.

Inform court concerned.

Order Date :- 21.11.2022

Monika