RAJ KISHORE PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsels for the parties to the lis.

(3.) This appeal is directed against the orders passed by the High Court of Judicature at Allahabad in Civil Miscellaneous Writ Petition No. 20552 of 1988 dated 05.08.2003 and the orders passed on Restoration Application No. 216574 of 2005 dated 02.11.2006. By the impugned orders, the court has rejected the writ petition for non-prosecution and further, has declined to grant the relief sought in the Restoration Application only on the ground that the reasons stated in the affidavit accompanying the application are not satisfactory.