Rajendra And Another vs State Of U.P. And 2 Others
2023 Latest Caselaw 26656 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:187418
 
Court No. - 48
 

 
Case :- WRIT - B No. - 3387 of 2023
 

 
Petitioner :- Rajendra And Another
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Nagendra Nath Mishra,Nitya Nand Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

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

2. Prayer of petitioners to decide Restoration Application dated 24.02.2020 filed by Respondents-3 to 8 herein in Case Bno. 2732 under Section 9A(2) of U.P. Consolidation of Holdings Act, 1953 pending before Consolidation Officer Rustampur, Gorakhpur 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 :- 27.9.2023

AK