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Ram Pyare (Dead) Through Lr vs The Deputy Director Of Consolidation on 11 March, 2022

Bench: Dinesh Maheshwari, Vikram Nath

     ITEM NO.7                    Court 14 (Video Conferencing)              SECTION XI

                                   S U P R E M E C O U R T O F        I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                   No. 4083/2022

     (Arising out of impugned final judgment and order dated 06-09-2021
     in WB No. 7869/1993 passed by the High Court of Judicature at
     Allahabad)

     RAM PYARE (DEAD) THROUGH LR                                              Petitioner(s)

                                                     VERSUS

     THE DEPUTY DIRECTOR OF CONSOLIDATION & ANR.                              Respondent(s)

     (IA No.33251/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.33252/2022-FOR EXEMPTION FROM FILING O.T.)

     Date : 11-03-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE DINESH MAHESHWARI
                             HON'BLE MR. JUSTICE VIKRAM NATH

     For Petitioner(s)                 Mr.   Ashok Kumar Singh, AOR
                                       Ms.   Pragya Singh, Adv.
                                       Ms.   Akshay Singh, Adv.
                                       Mr.   Shantwanu Singh, Adv.

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Having heard learned counsel for the petitioner and on perusal of the record, we do not find any reason to entertain this petition under Article 136 of the Constitution of India.

The petition seeking special leave to appeal is, accordingly, dismissed.

All pending applications stand disposed of.

(SHRADDHA MISHRA) (RANJANA SHAILEY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)