Sabhajeet Yadav vs State Of U.P. And 6 Others
2023 Latest Caselaw 6241 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 4112 of 2023
 

 
Petitioner :- Sabhajeet Yadav
 
Respondent :- State of U.P. and others
 
Counsel for Petitioner :- Akash Khare
 
Counsel for Respondent :- C.S.C.,Bhupendra Kumar Tripathi
 

 
Hon'ble J.J. Munir,J.

In compliance with the order dated 16.02.2023 passed by this Court, the Sub-Divisional Officer, Kerakat, Jaunpur has submitted a report dated 25.02.2023, enclosing therewith a copy of the judgment and decree, also dated 25.02.2023, passed in Suit No. 3134 of 2017, which is a suit for division of holdings under Section 116 of the U.P. Revenue Code, 2006. The report says that a final decree in the suit has been passed. The report, thus, says that a final decree has been passed by the Sub-Divisional Officer, Kerakat, Jaunpur.

In this view of the matter, no further orders are required to be made in this writ petition. It is consigned to records.

There shall be no order as to costs.

Mr. Akash Khare, Advocate, is present for the petitioner and Mr. Girijesh Kumar Tripathi, learned Standing Counsel, is present on behalf of the State.

Order Date :- 27.2.2023

I. Batabyal