Allahabad High Court
Pradeep Tiwari vs Consolidation Officer,Bikapur, ... on 23 May, 2022
Author: Jaspreet Singh
Bench: Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 20 Case :- MATTERS UNDER ARTICLE 227 No. - 1340 of 2022 Petitioner :- Pradeep Tiwari Respondent :- Consolidation Officer,Bikapur, Ayodhya And Others Counsel for Petitioner :- Dharmendra Kumar,Raj Kumar Mishra Counsel for Respondent :- C.S.C. Hon'ble Jaspreet Singh,J.
Heard learned counsel for the petitioner.
The issue in question relates to the instant petition being a second petition without disclosing that earlier petition filed the petitioner for the same relief is already engaging the attention of this Court.
The learned counsel for the petitioner submits that the petitioner had not informed him about the pendency of the earlier petition.
Be that as it may, the issue is not in so far as the petitioner has informed the learned counsel or not but the petitioner himself who has filed the instant petition also signing an affidavit in support of that and making a categorical that this is the first petition.
Apparently, the petitioner has not approached this Court with clean hands and he has concealed the pendency of the earlier petition.
Accordingly, this Court is not inclined to entertain the aforesaid petition which stands dismissed with a cost of Rs. 2,500/- to be deposited before the Library Fund of the Oudh Bar Association within a period of one week from today and the copy of the receipt shall be placed on record.
Order Date :- 23.5.2022 Asheesh