Allahabad High Court
Shyam Nath Pandey (In Wpil 12772 Of 2021) vs State Of U.P. Thru. Prin. Secy. Revenue, ... on 9 July, 2021
Bench: Ritu Raj Awasthi, Dinesh Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 1 Case :- CIVIL MISC REVIEW APPLICATION No. - 99 of 2021 Applicant :- Shyam Nath Pandey (In Wpil 12772 Of 2021) Opposite Party :- State Of U.P. Thru. Prin. Secy. Revenue, Lko & Others Counsel for Applicant :- Vishnu Kumar Srivastava Hon'ble Ritu Raj Awasthi,J.
Hon'ble Dinesh Kumar Singh,J.
1. This case has been taken up through video conferencing.
2. Heard Mr. Vishnu Kumar Srivastava, learned counsel for the review applicant and gone through the record.
3. This review application has been filed against the order dated 24.06.2021 passed in Writ Petitino No.12772(PIL) of 2021.
4. Learned counsel for the review applicant-petitioner submits that he has not been given liberty to file a fresh writ petition, as such he may be given liberty to file a fresh petition, otherwise he may not be able to approach this Court again.
5. We are of the considered view that there is no error apparent on the face of the record of the order. The Court has observed that the relief claimed by the petitioner cannot be granted in the given facts and circumstances of the case.
6. The review application does not require any interference and, therefore, it is hereby rejected being devoid of merit.
(Dinesh Kumar Singh, J.) (Ritu Raj Awasthi, J.) Order Date :- 9.7.2021 prateek