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Smt. Kusum Singh vs Smt. Meena Singh And 8 Others
2023 Latest Caselaw 23918 ALL

Citation : 2023 Latest Caselaw 23918 ALL
Judgement Date : 29 August, 2023

Allahabad High Court
Smt. Kusum Singh vs Smt. Meena Singh And 8 Others on 29 August, 2023
Bench: Saurabh Lavania




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


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Neutral Citation No. - 2023:AHC-LKO:57962
 

 
Court No. - 18
 
Case :- WRIT - B No. - 788 of 2023
 
Petitioner :- Smt. Kusum Singh
 
Respondent :- Smt. Meena Singh And 8 Others
 
Counsel for Petitioner :- Aishwarya Pratap Singh,Mahendra Pratap Singh
 
Counsel for Respondent :- C.S.C.,Dilip Kumar Pandey
 

 
Hon'ble Saurabh Lavania,J.

1. Heard Shri Mahendra Pratap Singh, learned counsel for the petitioner, learned Standing Counsel for respondent no. 9 and Shri Dilip Kumar Pandey, learned counsel for respondent no. 8.

2. On the first ground raised by learned counsel for the petitioner challenging the impugned orders, which is to the effect that in the application preferred by the private opposite party for correction of revenue record the prayer was not sought with regard to Gata No. 707, which belongs to the petitioner, learned Standing Counsel for State-respondents submitted that in view of law laid down by this Court in the judgment passed on 12.07.2023 in Writ-C No. 3818 of 2023 (Ravindra Kumar Vs. State Of U.P. Thru. Addl. Chief Secy. Revenue Deptt., Lucknow And Others), the Collector is under obligation to correct the revenue record even without preferring an application if the defect in the same comes to the notice of the collector and taking note of the same, on query being put to learned counsel for the petitioner as to whether the discrepancy exists in the revenue records i.e. map and khatauni, he says that he may be permitted to withdraw the instant petition with liberty to file the same afresh with proper pleasings and enclosing all the relevant documents.

3. In view of the above, the instant writ petition is dismissed as not pressed with the liberty as prayed for.

4. The certified copy of the impugned orders or any other certified documents filed along with the petition shall be returned to the learned Counsel for the petitioner by retaining a photocopy of the same on record.

Order Date :- 29.8.2023

Mohit Singh/-

 

 

 
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