VIRENDRA KUMAR AND 2 OTHERS Vs. STATE OF U P AND 4 OTHERS
LAWS(ALL)-2018-10-2
HIGH COURT OF ALLAHABAD
Decided on October 01,2018

Virendra Kumar And 2 Others Appellant
VERSUS
State Of U P And 4 Others Respondents

JUDGEMENT

Vivek Kumar Birla, J. - (1.) Heard learned counsel for the petitioners and Sri Rajesh Kumar Datt holding brief of Sri Manoj Kumar Yadav, learned counsel appearing for respondent no.4 and learned Standing Counsel appearing for respondent nos. 1, 2 and 3.
(2.) Present petition has been filed challenging the impugned order dated 04.04.2018 passed by the Sub Divisional Officer (Sadar) District Chandauli and 12.09.2018 passed by the Commissioner, Division of Varanasi, District Varanasi.
(3.) By the impugned order dated 04.04.2018 restoration application filed by respondent no. 5, Kailash Yadav, has been allowed and the order dated 09.04.1980 has been recalled on the ground that order dated 09.04.1980 was obtained by playing fraud.;


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