Phoolchandra vs Additional Commissioner First ...
2021 Latest Caselaw 9687 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - C No. - 24546 of 2020
 

 
Petitioner :- Phoolchandra
 
Respondent :- Additional Commissioner First Prayagraj And 4 Others
 
Counsel for Petitioner :- Avanish Kumar Srivastava,Atul Dayal(Senior Adv.)
 
Counsel for Respondent :- C.S.C.,Satendra Kumar Singh,Sharad Kumar Srivastava,Suresh Chandra Varma
 

 
Hon'ble Ajay Bhanot,J.

The law is undisputed that mutation proceedings do not adjudicate the title. The writ petitions filed by other purchasers of the disputed parcels of land from the same vendor have already been dismissed by this Court by judgement dated 15.07.2021 in Writ C No. 24545 of 2020 (Rampal @ Rajaram Vs. Additional Commissioner First Prayagraj and others) and judgment dated 13.07.2021 in Writ C No. 27141 of 2020 (Rampal @ Rajaram Vs. Additional Commissioner First Prayagraj Mandal and others).

There is no cause for this Court to take contrary view in this case.

The writ petition is dismissed.

Order Date :- 5.8.2021

Dhananjai