Smt. Pushpa & Others vs State Of U.P. Thru. Secy. Revenue & ...
2021 Latest Caselaw 4466 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- MISC. BENCH No. - 20787 of 2020
 

 
Petitioner :- Smt. Pushpa & Others
 
Respondent :- State Of U.P. Thru. Secy. Revenue & Others
 
Counsel for Petitioner :- Anuj Pratap Singh,Khushboo Singh,Mohd. Amir Khan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ritu Raj Awasthi,J.

Hon'ble Manish Mathur,J.

Heard learned counsel for the petitioners as well as learned Standing Counsel on behalf of the State.

The instant writ petition has been filed seeking following reliefs:

"(i) Issue a writ, order or direction in the nature of Certiorari quashing the impugned order dated 30.7.2020 passed by District Development Officer, District Hardoi as contained in Annexure no.1.

(ii) Issue a writ, order or direction in the nature of Mandamus commanding the opposite parties not to adopt any coercive method against the petitioner for recovery of amount paid by the opposite parties to the petitioner for Lohiya Avas in pursuance of the order dated 30.7.2020 passed by District Development Officer, District Hardoi in pursuance of impugned recovery notice dated 30.7.2020 as contained in Annexure No.1 during the pendency of this writ petition.

(iii) Any order or direction which this Hon'ble Court may deem fit and proper in the circumstances of the case may kindly be passed in favour of the petitioner and against the opposite parties.

(iv) Allow the writ petition with cost."

Mr. P.K. Mishra, learned counsel for the petitioners submits that after filing of the writ petition the opposite parties pursuant to the judgment passed in Writ Petition No.16751 (PIL Civil) of 2018 has proceeded to pass certain orders for recovery from the petitioners as arrears of land revenue. They want to challenge the said order therefore he may be permitted to withdraw this writ petition.

It is also submitted that since this writ petition relates to e-court as such there is difficulty in making amendment in the writ petition.

Writ petition is accordingly dismissed as withdrawn with liberty to the petitioners to file it afresh.

Order Date :- 23.3.2021

Ram.