Byas vs State Of U.P. And 2 Others
2023 Latest Caselaw 24192 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:175546
 
Court No. - 48
 

 
Case :- WRIT - B No. - 3132 of 2023
 

 
Petitioner :- Byas
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Sushant Srivastava,Prashant Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

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

2. Prayer of petitioner to decide Restoration Application No. 445/ 2020530544000022 of 2020 in Revision No. 198/1306 of 1984 (Horil vs. Bharath (Dead) through its legal heirs), under Section 48 of U.P. Consolidation of Holdings Act, 1953 pending before Deputy Director of Consolidation, Kushinagar 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 :- 6.9.2023

AK