KANCHHU Vs. PRAKASH CHAND

JUDGEMENT

(1.) This civil appeal is directed against a judgment and order dtd. 1/5/2024(impugned order) of a learned Judge of the High Court of Judicature at Allahabad allowing a writ petition(Writ C No.378 of 2003) under Article 227 of the Constitution of India filed by the respondents. The impugned order also allowed multiple interlocutory applications, viz. application for condonation of delay in filing a recall application; application for recall/restoration, an application for amendment prior to the writ petition being allowed.

(2.) Facts giving rise to this appeal, in a nutshell, are:

(3.) Mr. Partha Sakha Datta, learned senior counsel for the appellants was overly critical of the impugned judgment and order. According to him, absolutely incorrect tests were applied by the learned Judge while allowing the writ petition and the impugned order is, thus, indefensible.