Allahabad High Court
Virendra Kumar Gupta vs Iind Addl.Small Causes Judge,Court ... on 11 July, 2019
Author: Irshad Ali
Bench: Irshad Ali
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 24 Case :- MISC. SINGLE No. - 18792 of 2019 Petitioner :- Virendra Kumar Gupta Respondent :- Iind Addl.Small Causes Judge,Court No.- 19,Lucknow And Ors. Counsel for Petitioner :- Km. Prem Prakasheni Hon'ble Irshad Ali,J.
Heard learned counsel for the petitioner.
An application bearing No.C-113 was moved for the spot inspection for the purpose of deciding the issue involved. The application was allowed vide impugned order dated 21.5.2018. The petitioner moved an application for recall/ restoration of the order, which has been rejected vide order dated 5.9.2018.
I have heard learned counsel for the petitioner and perused the material on record.
On perusal of the order and the material of the writ petition, it is well established that the Second Additional Small Causes Judge, Court No.19, Lucknow has recorded finding of fact inasmuch reasons in allowing the application and thereafter, on the application for recall, no ground was found for the purposes of recall of the order.
In the opinion of the Court, the court below has committed no error in law in passing the impugned order.
In view of the above, the writ petition lacks merit and is hereby dismissed.
Order Date :- 11.7.2019 Gautam