Vakil Chand Jain And Another vs State Of U.P. And 3 Others
2024 Latest Caselaw 21688 ALL

Allahabad High Court

Vakil Chand Jain And Another vs State Of U.P. And 3 Others on 2 July, 2024

Bench: Anjani Kumar Mishra, Jayant Banerji

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:106722-DB
 
Court No. - 3
 

 
Case :- CIVIL MISC REVIEW APPLICATION No. - 268 of 2024
 

 
Applicant :- Vakil Chand Jain And Another
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Applicant :- Ajay Kumar Singh,Ashish Kumar Singh
 
Counsel for Opposite Party :- C.S.C.,Sujeet Kumar Rai
 

 
Hon'ble Anjani Kumar Mishra,J.
 

Hon'ble Jayant Banerji,J.

Heard Shri Ashish Kumar Singh, learned counsel for the petitioners/review applicants in this review application, which seeks review of the judgment and order dated 01.05.2024.

The only submission of learned counsel for the applicants is that Shri Amit Saxena had filed an impleadment application on behalf of the persons claiming to be owners of land in question in the writ petition, which assertion is disputed by the petitioners. However, in paragraph 4 of the judgment, it has been stated that Shri Amit Saxena appears for the land owners of the land in question. This statement may prejudice the case of petitioners.

In view of the submissions made, we are of the considered opinion that the judgment does not require to be reviewed.

Interest of justice would stand served, in case, the word 'land' occurring in the first line of paragraph 4 of the judgment dated 01.05.2024 is deleted and is replaced by the word 'alleged'.

It is ordered accordingly and this modification/correction has been incorporated in the order dated 01.05.2024.

The review application stands disposed of, accordingly.

Order Date :- 2.7.2024

Mayank