Veeru Mishra vs State Of U.P. And 4 Others
2022 Latest Caselaw 12238 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - C No. - 26303 of 2022
 

 
Petitioner :- Veeru Mishra
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Kedar Nath Mishra,Janardan
 
Counsel for Respondent :- CSC,Janardan Shukla,Nirendra Mohan,Sudhir Bharti
 

 
Hon'ble Ajit Kumar,J.

The question involved in the present writ petition is as to whether there has been identification of the house of the petitioner prior to the cut of date, which is prescribed for settlement of land under Section 67-A of the U.P. Revenue Code, 2006. The land in question is admittedly navin parti as per argument and documents brought on record. The land of plot no. 74 was reserved for residential purpose in final consolidation records of CH Form 45.

Prima facie, the argument advanced by learned counsel for the petitioner appears to have substance and matter requires consideration.

Let this matter be listed after delivery of judgment in Writ C No. 6658 of 2022.

In the meanwhile, until further orders of this court, no coercive measure shall be taken against the petitioner pursuant to the orders impugned.

Order Date :- 6.9.2022

Sanjeev