Citation : 2023 Latest Caselaw 27079 ALL
Judgement Date : 4 October, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:190241 Court No. - 47 Case :- WRIT - C No. - 33745 of 2023 Petitioner :- Mulayam Singh Respondent :- State Of U.P. And 5 Others Counsel for Petitioner :- Mukesh Kumar Counsel for Respondent :- C.S.C. Hon'ble Manish Kumar Nigam,J.
1. Heard learned Counsel for the parties and perused the record.
2. The instant petition has been filed for compliance of order dated 29.10.2021 passed by respondent no.2 in proceedings under Section 67 of U.P. Revenue Code, 2006.
3. A preliminary objection has been raised by learned Standing Counsel for the State that the writ petition is not maintainable for execution of orders passed by the Revenue Court in view of the judgment of Division Bench of this Court in case of Manbhavati Vs. State of U.P. and others reported in 2020 1 AWC 789A.
3. Accordingly, the writ petition is dismissed.
Order Date :- 4.10.2023
S. Singh
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!