Pramod Kumar And Another vs State Of U.P. And 8 Others
2023 Latest Caselaw 19037 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:148233
 
Court No. - 48
 

 
Case :- WRIT - B No. - 1270 of 2023
 

 
Petitioner :- Pramod Kumar And Another
 
Respondent :- State Of U.P. And 8 Others
 
Counsel for Petitioner :- Narayan Dutt Shukla,Rituvendra Singh Nagvanshi,Sr. Advocate
 
Counsel for Respondent :- C.S.C.,Kaushal Kishore Mani
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Learned counsel for petitioners, after arguing for some time, on instruction, submits that this writ petition be disposed of with liberty to petitioners to approach the Deputy Director of Consolidation, Moradabad (Now District Sambhal) by filing restoration application for recall of impugned order dated 24.03.2003 on the ground that notice was not served upon them. He further submits that authority concerned may also be directed to consider application for condonation of delay sympathetically.

2. Considering above submission, the writ petition is disposed of with liberty as prayed for as well as with observation that application for condonation of delay be considered in the light of judgment passed by Supreme Court in Esha Bhattacharjee vs Managing Committee of Raghunathpur Nafar Academy and others, (2013) 12 SCC 649. Authority concerned is directed to decide application, so filed by petitioners, expeditiously, preferably within a period of three months from the date of filing of application, if there is no legal impediment.

Order Date :- 25.7.2023

AK