Doodhnath vs Commissioner Azamgarh And 10 Others
2023 Latest Caselaw 35730 ALL

Allahabad High Court

Doodhnath vs Commissioner Azamgarh And 10 Others on 18 December, 2023

Author: Y. K. Srivastava

Bench: Yogendra Kumar Srivastava

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:239391
 
Court No. - 7
 

 
Case :- WRIT - C No. - 37323 of 2023
 

 
Petitioner :- Doodhnath
 
Respondent :- Commissioner Azamgarh And 10 Others
 
Counsel for Petitioner :- Pavan Kumar Singh,Durga Charan Singh Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Yogendra Kumar Srivastava,J.
 

The present petition has been filed primarily seeking to challenge the order dated 21.09.2022 in terms of which the appeal filed by the petitioner, under Section 331 (3) of U. P. Zamindari Abolition and Land Reforms Act, 1950 against the judgment passed in proceedings under Section 229-B of the Act, was dismissed.

Sri Abhishek Shukla, learned Additional Chief Standing Counsel appearing for the State respondents points out that the order impugned would be subject to a further statutory remedy and in view thereof this petition would not be entertainable.

Sri Vaishno Poojan Yadav holding brief of Sri Durga Charan Singh Yadav, learned counsel for the petitioner has not disputed the aforesaid legal position.

Accordingly, learned counsel states that he does not wish to press the petition and the petitioner would avail the appropriate statutory legal remedy.

The petition stands disposed of accordingly.

Order Date :- 18.12.2023

Sachdeva

(Dr. Y. K. Srivastava, J.)