Allahabad High Court
Shaheed Ahmad vs Board Of Revenue, U.P. At Lucknow And 23 ... on 16 June, 2016
Author: Pradeep Kumar Singh Baghel
Bench: Pradeep Kumar Singh Baghel
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- WRIT - B No. - 28685 of 2016 Petitioner :- Shaheed Ahmad Respondent :- Board Of Revenue, U.P. At Lucknow And 23 Others Counsel for Petitioner :- Manvendra Nath Singh,Vinod Kumar Singh Counsel for Respondent :- C.S.C.,Rajesh Yadav Hon'ble Pradeep Kumar Singh Baghel,J.
Learned counsel for the petitioner submits that his third restoration application has been rejected on technical ground as the petitioner could not take steps within time. It is further submitted that the petitioner is a semi literate person. He has placed reliance on the judgement of the Supreme Court where the Court has held that effort should be made that the matter be decided on merit.
Sri Rajesh Yadav has put in appearance on behalf of respondent no.5.
Put up this case in additional cause list on 20.07.2016. Till then, the status quo shall be maintained.
Order Date :- 16.6.2016 AU