Smt. Lajjawati vs The Board Of Revenue U.P. And 6 ...
2016 Latest Caselaw 3691 ALL

Citation : 2016 Latest Caselaw 3691 ALL
Judgement Date : 4 July, 2016

Allahabad High Court

Smt. Lajjawati vs The Board Of Revenue U.P. And 6 ... on 4 July, 2016

Bench: Ram Surat (Maurya)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - B No. - 28543 of 2016
 

 
Petitioner :- Smt. Lajjawati
 
Respondent :- The Board Of Revenue U.P. And 6 Others
 
Counsel for Petitioner :- Raghwendra Prasad Mishra,Rakesh Kumar Tiwari
 
Counsel for Respondent :- C.S.C.
 

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

Sri C.L. Chaudhary has put appearance on behalf of respondents - 4,5,6 and 7.

The writ petition has been filed against the orders of revenue courts passed in the proceeding under Section 34 of U.P. Land Revenue Act, 1901.

In view of Section 40-A of U.P. Land Revenue Act, 1901 the petitioner has an alternative remedy of suit to establish his title. It is admitted that petitioner has already filed a suit which is pending.

The writ petition is disposed of with direction that the impugned order will be subject to the result of regular suit.

Order Date :- 4.7.2016

Rahul /-

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Smt. Lajjawati vs The Board Of Revenue U.P. And 6 ...
2016 Latest Caselaw 3691 ALL

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Smt. Lajjawati vs The Board Of Revenue U.P. And 6 ...2016 Latest Caselaw 3691 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Smt. Lajjawati vs The Board Of Revenue U.P. And 6 ...
2016 Latest Caselaw 3691 ALL