Fatehyar Khan vs State Of U.P. And 24 Others
2023 Latest Caselaw 11400 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - B No. - 1033 of 2023
 

 
Petitioner :- Fatehyar Khan
 
Respondent :- State Of U.P. And 24 Others
 
Counsel for Petitioner :- Ashfaq Ahmed Ansari
 
Counsel for Respondent :- C.S.C.,Arun Kumar Pandey,Umesh Prasad Singh
 

 
Hon'ble Jayant Banerji,J.

Heard learned counsel for the petitioner and learned counsel for the respondents.

This writ petition has been filed with the following prayer:

"(A). Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 30.1.2023 passed by learned member of Board of Revenue U.P. at Allahabad as well as judgment and order dated 28.2.2019, 23.7.2018, 29.2.2008 and final decree dated 17.3.2008 in Case No. 47 of 2007 Rizwan Ahmad Khan Versus Dulha Khan and others and allow the restoration application dated 16.4.2018 and decide the case on merit after given an opportunity of hearing to both the parties in accordance with law.

(B). Issue a writ, order or direction in the nature of Mandamus commanding and directing the contesting plaintiffs/respondents not to alienate and transfer the property in question and not to create third party right and interest."

Learned counsel for the petitioner, at the outset, states that he does not wish to press the writ petition and it may be dismissed as withdrawn.

This writ petition is, accordingly, dismissed as withdrawn.

Order Date :- 17.4.2023

A. V. Singh

(Jayant Banerji, J.)