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Mohammad Yamin And 22 Others vs Additional Commissioner ...
2021 Latest Caselaw 7964 ALL

Citation : 2021 Latest Caselaw 7964 ALL
Judgement Date : 14 July, 2021

Allahabad High Court
Mohammad Yamin And 22 Others vs Additional Commissioner ... on 14 July, 2021
Bench: J.J. Munir



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - C No. - 2355 of 2021
 

 
Petitioner :- Mohammad Yamin And 22 Others
 
Respondent :- Additional Commissioner (Administration) And 4 Others
 
Counsel for Petitioner :- Mohd Imran Khan,Alok Krishan Tripathi
 
Counsel for Respondent :- C.S.C.,Kaushal Kishore Mani
 

 
Hon'ble J.J. Munir,J.

Heard Mr. Alok Krishan Tripathi, learned Counsel for the petitioners and learned Standing Counsel appearing on behalf of the State.

The impugned judgment and decree dated 14.08.2020, passed in Appeal No. 00527 of 2020, arsing from a decree of the Sub-Divisional Officer, Muzaffarnagar in Suit No. 266 of 2017, under Section 144 U.P. Revenue Code, 2006 is appealable to the Board of Revenue under Section 219 U.P. Revenue Code, 2006.

Accordingly, this petition is dismissed on the ground of alternative remedy.

This order will, however, not prejudice the rights of the petitioner to pursue his remedy of appeal.

Order Date :- 14.7.2021

I. Batabyal

 

 

 
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