Allahabad High Court
Devi Shankar vs Deputy Director Of Consolidation And ... on 2 February, 2010
Author: Rakesh Sharma
Bench: Rakesh Sharma
Court No. - 1 Case :- WRIT - B No. - 61889 of 2009 Petitioner :- Devi Shankar Respondent :- Deputy Director Of Consolidation And Others Petitioner Counsel :- Faujdar Rai,Chandra Kumar Rai Respondent Counsel :- C.S.C. Hon'ble Rakesh Sharma,J.
In Re: Review Application Heard Sri Faujdar Rai, learned counsel for the applicant and perused the submissions put forth in the application and affidavit. Through this application, the applicant has sought review of the judgment dated 17.11.2009 and has tried to persuade the Court to interpret the judgments cited before the Court in the way as has been indicated in the application. The Court has already expressed its opinion that unchallenged judgment dated 16.1.69 which was affirmed by the High Court has to be implemented. There is no legal infirmity in the said order. The authorities were directed to carry out the directions contained in the order dated 16.1.1969. It is a writ petition under Article 226 of the Constitution of India. This Court has passed a detailed judgment on 17.11.2009 while dismissing the writ petition. Detail reasons have been given and speaking order has already been passed on 17.11.2009. There is nothing in this application to persuade the Court to form a different opinion other than the one already taken in the judgment and order dated 17.11.2009. The application is dismissed.
Order Date :- 2.2.2010 VPC Hon'ble Rakesh Sharma,J.
In Re: Modification Application Heard. The application is allowed. In the judgment dated 17.11.2009, the date 16.1.69 be read as 8.9.69 and in the second line from bottom on last page of the judgment in place of "16.1.69 immediately" the words"8.9.69 passed by S.O.C. in appeal no.772, 773 relating to property situate in village Gaighat"
be incorporated and read as such.
Order Date :- 2.2.2010 VPC