Rahunuma Firdaus vs Additional Commissioner ...
2014 Latest Caselaw 2205 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 31666 of 2014
 

 
Petitioner :- Rahunuma Firdaus
 
Respondent :- Additional Commissioner (Second) Allahabad And 5 Others
 
Counsel for Petitioner :- R.S. Misra,Arun Kumar
 
Counsel for Respondent :- C.S.C.,Diwakar Singh
 

 
Hon'ble Ram Surat Ram (Maurya),J.

Notice on behalf of respondents-1 and 6 has been accepted by the Chief Standing Counsel and on behalf of respondent-5 has been accepted by Sri Diwakar Singh.

Issue notice to respondents-2 to 4.

The counsel for the petitioner submits that right of the petitioner has already been decided finally in the suit under Section 229B of U.P. Act No.1 of 1951 and the proceeding under Section 33/39 of U.P. Land Revenue Act has also been dropped by the Sub Divisional Officer even then the revision filed by the respondents has been allowed by the Additional Commissioner by  order dated 28.3.2014. The matter requires consideration.

Till the next date of listing the operation of the impugned order dated 28.3.2014 shall remain stayed.

Order Date :- 30.5.2014

mt