Allahabad High Court
Triyugi Narayan vs State Of U.P. And Others on 5 August, 2010
Author: Prakash Krishna
Bench: Prakash Krishna
Court No. - 6 Case :- WRIT - C No. - 45894 of 2010 Petitioner :- Triyugi Narayan Respondent :- State Of U.P. And Others Petitioner Counsel :- Sanjay Kumar Mishra Respondent Counsel :- C.S.C.,Anuj Kumar Hon'ble Prakash Krishna,J.
The writ petition is reported to be barred by time by 253 days. It is directed against the order dated 24.8.2009. The said order appears to be an exparte order. The remedy of petitioner is to approach the said authority first, by filing a recall application. If such an application is filed within ten days, the said application shall be considered and disposed of preferably within a period of one month thereafter.
For a period of two months or till the disposal of the application whichever is earlier, the petitioner shall not be evicted from the land in question.
With the aforesaid direction the writ petition is disposed of finally.
(Prakash Krishna, J.) Order Date :- 5.8.2010 LBY