Allahabad High Court
Imtiyaz Ali @ Shakeel Ahmad vs Board Of Revenue U.P. At Lucknow & Others on 29 January, 2010
Court No. - 27 Case :- WRIT - B No. - 11753 of 1997 Petitioner :- Imtiyaz Ali @ Shakeel Ahmad Respondent :- Board Of Revenue U.P. At Lucknow & Others Petitioner Counsel :- M.M.Tripathi Respondent Counsel :- C.S.C. Hon'ble Sibghat Ullah Khan,J.
Heard learned counsel for the petitioner. Cause shown is sufficient. Delay in filing restoration application is condoned. Restoration application dated 22.12.2009 is allowed. Order dated 21.3.2005 dismissing the writ petition in default is set aside. Writ petition is restored on payment of Rs.1,000/- as cost. The cost shall be deposited within two months before Allahabad High Court Mediation Center. If the cost is not deposited within two months then this order shall stand automatically discharged. Order date: 29.1.2010 RS ' ' Hon'ble Sibghat Ullah Khan,J.
Allowed.
For order see order of date passed on the memo of writ petition.
Order date: 29.1.2010 RS ' ' Hon'ble Sibghat Ullah Khan,J.
Writ petition restored. Order date: 29.1.2010 RS