Allahabad High Court
Indra Mani And Another vs Ist. A.D.J. Lakhimpur Kheri And Others on 27 July, 2010
Author: Rajiv Sharma
Bench: Rajiv Sharma
Court No. - 24 Case :- MISC. SINGLE No. - 549 of 1993 Petitioner :- Indra Mani And Another Respondent :- Ist. A.D.J. Lakhimpur Kheri And Others Petitioner Counsel :- M.P. Yadav,Anoop Kumar,Ashok Kumar Respondent Counsel :- N.N. Jaiswal,Umajeet Gupta Hon'ble Rajiv Sharma,J.
The writ petition is restored to its original number vide my order of date passed on C.M.Application No. 66555 of 2010. Order Date :- 27.7.2010 Heard learned Counsel for the parties. The instant writ petition has been filed in the year 1993, assailing the orders dated 30.4.1988 and 14.5.1979 as contained in Annexure Nos. 5 and 4, respectively, to the writ petition.
A preliminary objection has been raised by Sri Umajeet Gupta that the instant writ petition has been filed against the dead person and as such, the writ petition is not maintainable, to which learned Counsel for the petitioner has not disputed.
Accordingly, the writ petition is dismissed. Order Date :- 27.7.2010 Ajit/-
Court No. - 24 Case :- MISC. SINGLE No. - 549 of 1993 Petitioner :- Indra Mani And Another Respondent :- Ist. A.D.J. Lakhimpur Kheri And Others Petitioner Counsel :- M.P. Yadav,Anoop Kumar,Ashok Kumar Respondent Counsel :- N.N. Jaiswal,Umajeet Gupta Hon'ble Rajiv Sharma,J.
(C.M.Application No. 66555 of 2010) This is an application for recall of the order dated 6.7.2010. Heard learned Counsel for the parties. Cause shown in the affidavit in support of the recall application is sufficient. Application is allowed. The order dated 6.7.2010 is hereby recalled. The writ petition is restored to its original number. Order Date :- 27.7.2010 Ajit/-