Ram Dulari And Others vs State Of U.P. Thru. Prin. Secy. ...
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HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 2173 of 2022
 

 
Petitioner :- Ram Dulari And Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Revenue Civil Secrett. Lucknow And Others
 
Counsel for Petitioner :- Dinesh Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rakesh Srivastava,J.

Hon'ble Ajai Kumar Srivastava-I,J.

This writ petition has been filed praying inter alia the following reliefs:-

i) Issue a writ, order or direction in the nature of Mandamus commanding the opposite party no. 1 to pass the appropriate order upon the application moved by the petitioner dated 19.01.2022 contained as Annexure No. 4 to the writ petition in light of judgment and order dated 17.01.2014 passed in Writ Petition No. 8416 (M/B) of 2008 (Mohan Lal and others versus State of U.P. and others) in the interest of justice.

ii) Issue a writ, order or direction in the nature of Mandamus commanding the opposite parties to comply the judgment and order dated 17.01.2014 passed by this Hon'ble Court in Writ Petition No. 8416 (M/B) of 2008 and connect the revenue records of the petitioners in the interest of justice.

Sri D.K. Mishra, learned counsel for the Petitioners is present.

Sri Sanjay Sareen, learned Additional Chief Standing Counsel appearing on behalf of the State-Respondents on the basis of instructions states that necessary entry in the revenue record in terms of the order dated 17.01.2014 passed in Writ Petition No. 8416 (M/B) of 2008, Mohan Lal and others versus State of U.P. and others would be made within a maximum period of six weeks from today.

In view of the above, nothing remains to be adjudicated in the matter.

Let the file be consigned to record.

Order Date :- 5.5.2022

Pradeep/-

(Ajai Kumar Srivastava-I, J.)     (Rakesh Srivastava, J.)