Gurudas Yadav vs State Of U.P. Thru. Its Revenue ...
2023 Latest Caselaw 10997 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 1816 of 2023
 

 
Petitioner :- Gurudas Yadav
 
Respondent :- State Of U.P. Thru. Its Revenue Secy. Lko. And 3 Others
 
Counsel for Petitioner :- Ashish Raman Mishra
 
Counsel for Respondent :- C.S.C.,Pankaj Gupta
 

 
Hon'ble Saurabh Lavania,J.

Heard.

Sri Tushar Gupta, Advocate holding brief of Sri Pankaj Gupta, learned counsel for the Gaon Sabha raised preliminary objection regarding maintainability of present petition on the ground that the petition on behalf of petitioner, who is a Pradhan, is not maintainable. It is in view of the judgment passed by the Division Bench of this Court in Writ Petition No. 2737 (M/B) of 1994 (Babu Ram Verma vs. Sub Divisional Officer, Akbarpur, District-Faizabad & Others). Reliance has also been placed on the judgment passed in Writ - C No. 6330 of 2022 (Devendra Singh vs. State of U.P. & 4 Others).

The aforesaid submission has not been disputed by the learned counsel for the petitioner.

In view of aforesaid including the judgment(s) referred above, this Court finds force in the submission of the learned counsel for the Gaon Sabha. Accordingly, the petition is dismissed.

Order Date :- 12.4.2023

Vinay/-