- (1.) This review/recall application has been filed by Deepak Kumar Gupta, Advocate, appearing in person for review of the orders dated 25.09.2007 and dated 21.08.2009. The facts leading to this review/recall application are as follows:- The petitioner, who is an advocate made an application for grant of free-hold rights in respect of the free hold property situate at 7 Sardar Patel Marg, Civil Lines, Allahabad. Since the application for grant of such free-hold rights was not being considered, he filed a writ petition no.8961 of 2003, Deepak Kumar Gupta Vs. State of U.P. and another. The writ petition was disposed of vide judgment and order dated 27.01.2004. The said order was corrected vide order dated 26.08.2004. The High Court required the District Magistrate to consider the application of the petitioner dated 26.04.2001 for grant of free hold rights in the light of the Government Orders applicable after affording an opportunity of hearing to the petitioner as well as to Sri Sandeep Mukherji by means of a reasoned order within a period of two months from the date of production of a certified copy of the High Court's order.
(2.) The District Magistrate decided the application of the petitioner vide order dated 09.09.2004.
(3.) According to the petitioner, the writ Court's order had not been complied with, as his application had not been considered as per the Government Order applicable. He therefore filed civil Contempt Application no.3344 of 2004. This contempt proceedings were dropped vide order dated 09.09.2004.;