Ganga Prasad And Another vs State Of U.P. And 6 Others
2023 Latest Caselaw 24615 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:177000
 
Court No. - 48
 

 
Case :- WRIT - B No. - 3167 of 2023
 

 
Petitioner :- Ganga Prasad And Another
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Sheetala Prasad Pandey
 
Counsel for Respondent :- C.S.C,Pankaj Kumar Gupta
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. This is unfortunate that Bar Council of Uttar Pradesh as well as High Court Bar Association, Allahabad have extended their call for abstention from judicial work which is continuing for 9 to 10 days, therefore, the advocates are not appearing before this Court. This is hampering the due process of administration of justice.

2. I have perused the contents of writ petition with assistance of learned Standing Counsel for State.

3. In the present case, the Appellate Authority has fixed a date to hear the appeal on limitation as well as on merit by an order dated 14.09.2022. The said order was challenged in revision petition which has been dismissed.

4. Since the matter still has to be decided on limitation as well as on merit, therefore, there is no ground to interfere with the impugned order.

5. Accordingly, prayer made in this writ petition is rejected.

6. However, this writ petition is disposed of with a direction to Appellate Authority to decide the application for condonation of delay as well as appeal on merit, if required, in terms of Division Bench judgment of this Court in Ram Prakash vs. D.D.C., Hardoi and others, 2022 (2) AWC 1345 expeditiously, if there is no legal impediment.

Order Date :- 12.9.2023

Nirmal Sinha