Harish Chandra Maurya vs State Of U.P. And 3 Others
2023 Latest Caselaw 27523 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:192426
 
Court No. - 47
 

 
Case :- WRIT - C No. - 30259 of 2023
 

 
Petitioner :- Harish Chandra Maurya
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Vinod Kumar Yadav
 
Counsel for Respondent :- C.S.C.,Azad Rai
 

 
Hon'ble Manish Kumar Nigam,J.

1. Heard learned Counsel for the parties and perused the record.

2. The present petition has been filed for the following relief :

"i. Issue a writ, order or direction in the nature of Mandamus commanding and directing to the respondent no.2 and 3 to comply the order dated 20.6.2016 passed in Case No.T201602030207 under Section 41 L.R. Act and demarcated the Arazi No.304, 307 and 314 situated at Village Lilahat Pargana Sikandara, Tehsil Phoolpur, District Prayagraj.

ii. Issue a writ, order or direction in the nature of mandamus commanding and directing to the respondent no.2 consider the applications filed by the petitioner."

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 :- 6.10.2023

S. Singh