Bhagwani Devi vs State Of U.P. And 15 Others
2023 Latest Caselaw 4375 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 27
 

 
Case :- WRIT - C No. - 3136 of 2023
 

 
Petitioner :- Bhagwani Devi
 
Respondent :- State Of U.P. And 15 Others
 
Counsel for Petitioner :- Shabana Nizam
 
Counsel for Respondent :- C.S.C.,Ajitabh Choubey,Bhupendra Kumar Tripathi
 

 
Hon'ble Manish Kumar Nigam,J.

Heard learned counsel for the petitioner, learned Standing counsel for the State, Sri Bhupendra Kumar Tripathi, learned counsel for Gaon Sabha and perused the record.

The present writ petition has been filed by the petitioner for issuance of mandamus commanding and directing the respondent no. 2 to ensure the delivery of possession over the land in Arazi No. 927 measuring an area 0.0121 hectare, Mauja Hathera, Pargana and Tehsil Madiyahu, District Jaunpur, to the petitioner in pursuance with judgment and order dated 11.11.2022, passed in Case No. 4822 of 2022, in proceedings under Section 116, U.P. Revenue Code 2006.

As the matter of fact the relief claimed in the present case is for the execution of order dated 11.11.2022 passed in proceeding under Section 116 of U.P. Revenue Code by revenue Court.

Learned Standing Counsel submits that the provisions of Code of Civil Procedure, 1908 are applicable to the proceedings in the Revenue Court in view of Section 214 of the Revenue Code.

In view of the above, this writ petition stands disposed of with liberty to the petitioner to approach the appropriate Court/forum for redressal of her grievance, in accordance with law.

Order Date :- 10.2.2023

v.k.updh.