Rajphool vs The State Of U.P. And 3 Others
2023 Latest Caselaw 23694 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:173009
 
Court No. - 51
 

 
Case :- WRIT - C No. - 22273 of 2023
 

 
Petitioner :- Rajphool
 
Respondent :- The State Of U.P. And 3 Others
 
Counsel for Petitioner :- Alka Srivastava
 
Counsel for Respondent :- C.S.C.,Sunil Kumar Singh
 

 
Hon'ble Chandra Kumar Rai,J.

1.The instant writ petition has been filed for the following relief:

"(I) Issue a writ, order or direction in the nature of certiorari quashing the judgment and order dated 27.02.2023 passed by the Additional Commissioner (Administration-II) Meerut Division, Meerut in Revision No.1461 of 2022, computerized Case No.C202211000001461 and order dated 06.09.2022 passed by the Sub-Divisional Magistrate, Baghpat in Misc. Case No.01 of 2010-11, computerized Case No./T2011118140 under Rule 176-A of U.P.Z.A. & L.R. Rules, 1952 (AnnexureNos.11 and 8 to the writ petition) respectively."

2. Mr. Sunil Kumar Singh, Counsel for respondent No.4/Land Management Committee, Mr. Abhishek Shukla, learned Additional Chief Standing Counsel for the State-respondents submitted that vide order dated 06.09.2022, application dated 27.06.2022 has been allowed and the case has been ordered to be heard on merit in accordance with law. They further submitted that revision filed against the impugned order passed in the pending proceeding has been dismissed.

3. I have perused the impugned order. Perusal of which shows that there is no illegality in the impugned orders and proceedings are pending before the court concern. Petitioner has full opportunity to contest the pending proceedings.

4. Considering the facts and circumstances of the case, no interference is required against the impugned order. The writ petition is dismissed.

Order Date :- 28.8.2023

PS*