Allahabad High Court
Ravi Shanker Dwivedi vs The Board Of Revenue And 5 Ors. on 24 March, 2021
Author: Ajay Bhanot
Bench: Ajay Bhanot
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 6 Case :- WRIT - B No. - 39998 of 2014 Petitioner :- Ravi Shanker Dwivedi Respondent :- The Board Of Revenue And 5 Ors. Counsel for Petitioner :- Anup Kumar Srivastava,A.P.Srivastava Counsel for Respondent :- C.S.C.,Rajesh Kumar Singh Hon'ble Ajay Bhanot,J.
Re: Civil Misc. Restoration Application No.15 of 2019 Matter is taken up in the revised call.
Heard Sri Anup Kumar Srivastava, learned counsel for the petitioner, learned Standing Counsel for the respondents No.1 and 2-State and Sri Rajesh Kumar Singh, learned counsel for the respondents No.3 to 5.
This is an application to recall the order dated 20.05.2019, whereby this writ petition was dismissed for want of prosecution. It is supported with an affidavit.
The reasons given in the restoration application for non appearance of learned counsel for the petitioner on 28.05.2019 are sufficient.
The restoration application is allowed.
The order dated 20.05.2019 dismissing the writ petition for want of prosecution is recalled.
Order Date :- 24.3.2021 Ashish Tripathi Court No. - 6 Case :- WRIT - B No. - 39998 of 2014 Petitioner :- Ravi Shanker Dwivedi Respondent :- The Board Of Revenue And 5 Ors.
Counsel for Petitioner :- Anup Kumar Srivastava,A.P.Srivastava Counsel for Respondent :- C.S.C.,Rajesh Kumar Singh Hon'ble Ajay Bhanot,J.
Matter is taken up in the revised call.
Heard Sri Anup Kumar Srivastava, learned counsel for the petitioner, learned Standing Counsel for the respondents No.1 and 2-State and Sri Rajesh Kumar Singh, learned counsel for the respondents No.3 to 5.
After some arguments, Sri Anup Kumar Srivastava, learned counsel for the petitioner submits that the petitioner does not wish to press the writ petition and the same may be dismissed accordingly.
Sri Rajesh Kumar Singh, learned counsel for the respondents No.3 to 5 does not object to the prayer of the petitioner for not pressing the writ petition.
The writ petition is dismissed.
Interim order, if any, stands vacated.
Order Date :- 24.3.2021 Ashish Tripathi