Ram Ashish vs State Of U.P.Thru ...
2018 Latest Caselaw 2440 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- MISC. BENCH No. - 25613 of 2018
 

 
Petitioner :- Ram Ashish
 
Respondent :- State Of U.P.Thru Dist.Magistrate, Sultanpur Adn Ors
 
Counsel for Petitioner :- Arvind Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,Azad Khan
 

 
Hon'ble Shabihul Hasnain,J.

Hon'ble Rajan Roy,J.

Heard Sri Anand Kumar Srivastava, learned counsel for the petitioner as well as learned Standing counsel while Sri Azad Khan appears for the Gaon Sabha.

Learned Standing counsel has raised a preliminary objection that the writ petition is not maintainable at the behest of the petitioner who has no right to bring in such a petition for cancellation of the patta granted by opposite party No.2, who has availed the facility for forty to fifty years according to the petitioner himself.

In view of above, the writ petition is not maintainable, hence dismissed, however, with liberty to the petitioner to approach appropriate authority if the procedures in accordance with Revenue Code are maintainable. The ground of limitation may also be seen there.

Order Date :- 10.9.2018

RKM.