Majid vs State Of U.P. Thru . Secy. Revenue ...
2023 Latest Caselaw 15862 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Neutral Citation No. - 2023:AHC-LKO:34992
 
Court No. - 6
 

 
Case :- WRIT - C No. - 4034 of 2023
 

 
Petitioner :- Majid
 
Respondent :- State Of U.P. Thru . Secy. Revenue Deptt. Civil Sectt. Lko. And 2 Others
 
Counsel for Petitioner :- Mohammad Abbas Zaidi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajnish Kumar,J.

On an objection raised by Shri S.K. Khare, learned Standing Counsel that this petition against the order passed by the Civil Court is not maintainable under Article 226 of the Constitution of India in view of Judgment of Hon'ble Supreme Court in the case of Radhe Shayam and Another Vs. Chhabi Nath and Others; (2015) 5 SCC 423, Shri Mohammad Abbas Zaidi, learned counsel for the petitioner prays for dismissing the petition as not pressed with liberty to file fresh. To which there is no objection by the learned Standing Counsel.

In view of above, this petition is dismissed as not pressed with liberty as aforesaid.

...................................................................(Rajnish Kumar, J.)

Order Date :- 19.5.2023

Haseen U.