Avadh Raj Singh (In Wric 857 Of 2022 ... vs State Of U.P. Thru. Its Principal ...
2023 Latest Caselaw 20764 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:51642-DB
 
Court No. - 2
 

 
Case :- CIVIL MISC REVIEW APPLICATION DEFECTIVE No. - 50 of 2022
 

 
Applicant :- Avadh Raj Singh (In Wric 857 Of 2022 )
 
Opposite Party :- State Of U.P. Thru. Its Principal Secretary Revenue Deptt. Civil Secretariat Lucknow And Ors
 
Counsel for Applicant :- Awadhesh Kumar Tiwari
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Narendra Kumar Johari,J.

This review application along with delay condonation application has been filed against the judgment and order dated 14.2.2022 passed in Writ -C No. 857 of 2022 (Avadh Raj Singh Vs. State of U.P. and others).

This Court has carefully gone through the impugned order passed by this court we do not find that the review petition raises any question as an error apparent on the face of the record or non consideration of any material facts remaining unnoticed.

Delay condonation application in absence of any just cause stated in the affidavit filed in support thereof is rejected and consequently the review application as well.

Order Date :- 4.8.2023

Anuj Singh