Ram Lalloo Singh vs Deputy Director Of Consolidation ...
2023 Latest Caselaw 27891 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:194692
 
Court No. - 48
 

 
Case :- WRIT - B No. - 3484 of 2023
 

 
Petitioner :- Ram Lalloo Singh
 
Respondent :- Deputy Director Of Consolidation And 16 Others
 
Counsel for Petitioner :- Shyam Singh Somvanshi,Surendra Kumar Chaubey
 
Counsel for Respondent :- C.S.C,Monu Upadhyay,Pradeep Singh
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Heard Sri Surendra Kumar Chaubey, learned counsel for petitioner, Sri Monu Upadhyay, learned counsel for respondent Nos.12 and 13 and Sri A.K. Rai, learned A.C.S.C. for State.

Counsel for parties are not able to dispute that the order impugned consists of very long paragraphs, running into number of pages, therefore, counsel for parties as well as this Court are not able to understand the reasons given in regard to respective chak-holders.

In view of the above circumstances, this matter is remitted back to Deputy Director of Consolidation to pass fresh order after hearing parties in the light of judgment passed by Supreme Court in State Bank of India and Another v. Ajay Kumar Sood, 2022 SCC OnLine SC 1067, wherein the Hon'ble Supreme Court has reiterated the manner in which a judgment ought to be transcribed.

This writ petition is disposed of.

It is made clear that at this stage, the Court has not entered into the merit of case.

Order Date :- 10.10.2023

P. Pandey