Citation : 2023 Latest Caselaw 2859 ALL
Judgement Date : 27 January, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 10 Case :- CIVIL MISC REVIEW APPLICATION DEFECTIVE No. - 18 of 2023 Applicant :- State Of U.P. Thru. Collector / District Magistrate Hardoi And Others Opposite Party :- Smt. Jai Devi And Others Counsel for Applicant :- C.S.C. Hon'ble Attau Rahman Masoodi,J.
Hon'ble Om Prakash Shukla,J.
This is a review application filed on behalf of the State arising out of the judgment/order dated 17.11.2022 passed in Writ-C No. 7947 of 2022. The review application is delayed by 38 days for which the application for condonation of delay bearing no. 01 of 2023 is filed.
Cause soon in the affidavit in support of the application for condonation of delay is sufficient.
The application for condonation of delay is, accordingly, allowed.
Heard on the review application.
On a close scrutiny of the order sought to be reviewed we find no good ground for revisiting the judgment/order impugned in the review application. The application for review is accordingly rejected.
Order Date :- 27.1.2023
Mohd. Sharif
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