Rameshwar vs D.D.C. And 3 Ors.
2014 Latest Caselaw 4201 ALL

Citation : 2014 Latest Caselaw 4201 ALL
Judgement Date : 8 August, 2014

Allahabad High Court

Rameshwar vs D.D.C. And 3 Ors. on 8 August, 2014

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - B No. - 41069 of 2014
 

 
Petitioner :- Rameshwar
 
Respondent :- D.D.C. And 3 Ors.
 
Counsel for Petitioner :- G.R.S. Pal
 
Counsel for Respondent :- C.S.C.,Amresh Singh
 

 
Hon'ble Anjani Kumar Mishra,J.

1. Heard Sri G.R.S. Pal, learned counsel for the petitioner and Sri Amresh Singh for respondent no. 4 and learned standing counsel for the State Respondents.

2. It is the case of the petitioner that certain orders passed by the consolidation authorities are being given effect to on the spot but, in fact, his crops are standing over the land in dispute and as such he has prayed that these modifications may not be implemented on the spot.

3. It is admitted case of the petitioner that he has filed a revision before the Deputy Director of Consolidation, Budaun (the DDC) which is pending consideration there.

4. Under the circumstances, there is no justification for this Court to grant any interim protection to the petitioner since the revision of the petitioner is already pending consideration before the DDC. The proper remedy available to the petitioner is to approach the said revisional court for interim protection, if any, that he may require.

5. Accordingly and subject to the aforesaid observations, the writ petition is dismissed.

Order Date :- 8.8.2014

SKS