Smt. Suman Srivastava And Another vs State Of U.P. Thru. Prin. Secy., ...
2023 Latest Caselaw 27341 ALL

Citation : 2023 Latest Caselaw 27341 ALL
Judgement Date : 5 October, 2023

Allahabad High Court

Smt. Suman Srivastava And Another vs State Of U.P. Thru. Prin. Secy., ... on 5 October, 2023

Bench: Saurabh Lavania





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:64067
 
Court No. - 18
 

 
Case :- WRIT - C No. - 8427 of 2023
 

 
Petitioner :- Smt. Suman Srivastava And Another
 
Respondent :- State Of U.P. Thru. Prin. Secy., Deptt. Of Home, Lucknow And 2 Others
 
Counsel for Petitioner :- Dinesh Kumar Misra,Divyanshu Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Lavania,J.

Heard learned counsel for the parties.

By means of the present petition, the petitioners have challenged the order dated 25.08.2023 passed by the respondent No. 2/Tehsildar (Judicial), Tehsil Sadar, District Lucknow in Case No. 18321 of 2021, Computerized Case No. T202110460218321 (Smt. Suman Srivastava vs. Mathura Prasad), which was instituted under Section 34/35 of U.P. Revenue Code, 2006 (in short "Code of 2006"), whereby, the respondent No. 2 corrected/amended the final order passed on 16.05.2023 in the said case.

Taking note of the aforesaid as also the observations made by this Court in the judgment dated 23.05.2023 passed in Writ-B No. 443 of 2023 (Qumar Jahan and others vs. Board of Revenue and others), this Court is of the view that the revision challenging the order dated 25.08.2023 would be maintainable.

For the reasons aforesaid, this Court is not inclined to entertain the present petition, which is finally disposed of with liberty to the petitioners to approach the Revisional Authority under the Code of 2006. In case, such a revision is filed, the same shall be disposed of by the Authority concerned expeditiously preferably within the time specified under Rule 183(4) of the U.P. Revenue Code Rules, 2016 made under U.P. Revenue Code, 2006 and para 458(2) of U.P. Revenue Court Manual, as per which, an appeal or revision, as the case may be, should preferably be decided within a period of six months.

The petition is finally disposed of in above terms.

Order Date :- 5.10.2023

Arun/-