JAGAT RAM Vs. PRATAP RAM

JUDGEMENT

(1.) THE Appellant herein, was Respondent No. 4 in Writ Petition No. 23619 of 1995, which was filed by Respondent No. 1 Pratap Ram in the High Court of Judicature at Allahabad. The Appellant herein, i.e. Respondent No. 4 before the High Court of Judicature at Allahabad, was duly served, in the proceedings being conducted at Allahabad.

(2.) THE composite State of Uttar Pradesh was bifurcated on 09.11.2000, leading to the creation of the successor State of Uttar Pradesh and the successor State of Uttarakhand. Consequent upon the reorganization of the composite State of Uttar Pradesh, Writ Petition No. 23619 of 1995 was transferred to this Court. Before this Court, the aforesaid writ petition was re -numbered as Writ Petition (M/S) No. 7274 of 2001.

(3.) WRIT Petition (M/S) No. 7274 of 2001 was disposed of by an order dated 18.10.2005. Naturally, the Appellant was un -represented before this Court. Thereupon, the Appellant preferred a Review./ Recall Application bearing No. 215 of 2006. The aforesaid application was also dismissed by this Court on 26.11.2007.