Kamla vs Collector Sonbhadra And 3 Others
2016 Latest Caselaw 1260 ALL

Citation : 2016 Latest Caselaw 1260 ALL
Judgement Date : 4 April, 2016

Allahabad High Court

Kamla vs Collector Sonbhadra And 3 Others on 4 April, 2016

Bench: Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - C No. - 14844 of 2016
 

 
Petitioner :- Kamla
 
Respondent :- Collector Sonbhadra And 3 Others
 
Counsel for Petitioner :- Ashok Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,Ram Babu Yadav
 

 
Hon'ble Anjani Kumar Mishra,J.

The writ petition arising out of proceedings under section 122-B of the U.P Zamindari Abolition & Land Reforms Act wherein the petitioner has been ordered to be evicted.

The revisional Court while dismissing the revision has stated that there is an allotment in favour of the petitioner of the land in dispute but the revision has been dismissed.

This in my considered view, was not possible. In case the petitioner is an allottee of the land in question, there is no question of his eviction in proceedings under section 122-B.

Learned standing counsel states that he may be permitted to obtain instructions in the matter.

Accordingly, put up this matter as fresh on 25th of April 2016 by which time the instructions may necessarily be available.

It is further provided that till date no steps for evicting the petitioner from land in dispute shall be taken.

Order Date :- 4.4.2016