Allahabad High Court
Ashok Kumar @ Ashok Kumar Tiwari vs Deputy Director Of ... on 14 February, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 31 Case :- WRIT - B No. - 66 of 2022 Petitioner :- Ashok Kumar @ Ashok Kumar Tiwari Respondent :- Deputy Director Of Consolidation,Ayodhya Camp,Ambedkar Nagar And Others Counsel for Petitioner :- Vinod Kumar Pandey,Shesh Ram Mishra Counsel for Respondent :- C.S.C.,Mohan Singh Hon'ble Mohd. Faiz Alam Khan,J.
Heard learned counsel for the petitioner, learned Standing Counsel appearing for the respondent nos.1 to 3 as well as Shri Mohan Singh, learned counsel for the respondent no.6 and perused the record.
Having heard for quite sometime, it appears in the interest of justice that copy of memo of revision petition is required to be perused to appreciate the submissions of learned counsel for the petitioner.
Thus, learned counsel for the petitioner is directed to bring on record the copy of memo of revision petition filed with regard to the Revision Petition No.297/179; Ashok Kumar & Others Vs. Radhey Shyam and Others decided vide order dated 09.11.2021 by D.D.C., Ayodhya within a week.
List on 22.02.2022 as fresh.
Order Date :- 14.2.2022 Anupam S/-