Smt. Virma Devi vs State Of U.P. And 4 Others
2023 Latest Caselaw 20314 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:154130
 
Court No. - 48
 

 
Case :- WRIT - B No. - 2165 of 2023
 

 
Petitioner :- Smt. Virma Devi
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Shubham Prakash Gupta,Mukesh Chandra Gupta
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Heard learned counsel for petitioner and learned Standing Counsel for State.

2. Prayer of petitioner to decide restoration application Reference No. 21 of 2018 (State of U.P. vs. Virma Devi and others) under Section 48(3) of U.P. Consolidation of Holdings Act, 1953 against order dated 27.03.2018 pending before Deputy Director of Consolidation, Agra is considered and allowed and this writ petition is disposed of with a direction that concerned Authority will take all endeavour to decide the above referred case after hearing rival parties, expeditiously, if there is no legal impediment, taking note of judgment passed by Full Bench of this Court in Smt. Sivraji and others vs. Dy. Director of Consolidation, Allahabad and others, 1997 SCC OnLine All 505.

Order Date :- 2.8.2023

AK