Shailesh Singh vs State Of U.P. And 3 Others
2023 Latest Caselaw 22062 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:164025
 
Court No. - 48
 

 
Case :- WRIT - B No. - 2873 of 2023
 

 
Petitioner :- Shailesh Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Kailash Nath Singh
 
Counsel for Respondent :- CSC
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. By means of this writ petition, petitioner has sought that Deputy Director of Consolidation, Jaunpur, respondent no.2 be directed to decide the Restoration Application dated 25.11.2022 filed by the petitioner in Revision No.1751+162 (Chandra Bahadur Vs. Saroja and Others) in respect of Village Khajura, Post Office-Gulalpur, Pargana, Anguli,Tehsil-Shahganj, District-Jaunpur.

2. This writ petition is disposed of with direction to the Deputy Director of Consolidation, Jaunpur, respondent no.2, that he shall take endeavour to decide the aforesaid restoration application expeditiously, in accordance with law, if there is no legal impediment, taking note of the judgment passed by Full Bench of this Court in Smt. Shivraji & Ors. Vs. Deputy Director of Consolidation, Allahabad & Ors, (1997) 88 RD 562.

Order Date :- 16.8.2023

SB