The Allahabad High court has imposed extraordinary cost of Rs. 3 lacs on the petitioner for approaching the court again and again for the same cause of action. The Single Bench of Justice Rajiv Joshi while dealing with writ petition filed by Noor Hasan has stated that,
“Under these circumstances, the present petition is dismissed with the extraordinary cost of Rs. 3 lacs (three lac) to be deposited by the petitioner with the Registry of this Court within one month from today. In case the said cost is not deposited within the stipulated period, the Registry is directed to recover the amount of cost from the petitioner as the arrears of land revenue.”
Earlier the petitioner filed Writ- C No. 11660 of 2019 (Noor Hasan Vs. State of U.P. and Another) challenging the order dated 20.2.2019, which was dismissed vide order dated 4.4.2019.
Again Writ-C No. 40436 of 2019 (Noor Hasan Vs. State of U.P. and 4 Others) was filed, which was dismissed as withdrawn vide order dated 12.12.2019. Thereafter, Writ-C No. 5431 of 2020 was filed for the similar relief, which was also dismissed as withdrawn without any liberty to file a fresh petition vide order dated 14.2.2020. The present writ petition has been filed challenging the same impugned order.
It has submitted by the petitioner that he is not well-qualified and has passed only 5th class, and therefore, due to lack of legal knowledge, the petitioner once again filed the present writ petition and he has unconditionally submitted his apology with folded hand and by giving undertaking that in future, such act should not be repeated.
Case details:
Case :- WRIT - C No. - 15696 of 2020
Petitioner :- Noor Hasan
Respondent :- State Of U P And 3 Others
Counsel for Petitioner :- Surendra Pal,Sushil Kumar Pandey
Counsel for Respondent :- C.S.C.,Rahul Saxena
Bench: Rajiv Joshi
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