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    Harveer And Another v. Joint Dir. Of Consolidation And 2 Others

    Court No. - 75

    Case :- WRIT - B No. - 2193 of 2021

    Petitioner :- Harveer And Another Respondent :- Joint Dir. Of Consolidation And 2 Others Counsel for Petitioner :- Santosh Kumar Singh,Vikash Pathak Counsel for Respondent :- C.S.C.

    Hon'ble Dinesh Pathak,J.

    Heard learned counsel for the parties through virtual mode and perused the record.

    The present writ petition has been filed for the expeditious disposal of the restoration application pending in the court of Settlement Officer of Consolidation, Shamli (respondent No. 2).

    Learned counsel for the petitioners submits that the appeal was dismissed in default vide order dated 12.10.1987. Against said order, restoration application was filed, which was also dismissed. The petitioners have filed the second restoration application, which is pending.

    This Court vide order dated 30.11.2021 directed the learned standing counsel to seek instructions in the matter.

    Learned standing counsel, on the basis of instructions received from the authority concerned, contended that the restoration applications have finally been decided by order dated 7.1.2020 and the appeal is restored to its original number. The date 21.1.2022 is the next date fixed in the aforesaid appeal.

    In this conspectus, no cause of action survives in the present writ petition. Accordingly, the writ petition stands disposed of.

    Order Date :- 11.1.2022 vinay

    Neutral Citation No. - 2022:AHC:3545

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    Harveer And Another v. Joint Dir. Of Consolidation And 2 Others
    (Jan 11, 2022)