Indrawati Devi vs State Of U.P. And 4 Others
2023 Latest Caselaw 28139 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:195873
 
Court No. - 48
 

 
Case :- WRIT - B No. - 3511 of 2023
 

 
Petitioner :- Indrawati Devi
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Kailash Nath Singh
 
Counsel for Respondent :- CSC
 

 
Hon'ble Saurabh Shyam Shamshery,J.

The prayer of petitioner is to record the name of petitioner in revenue records in pursuance of order dated 09.10.2007 and 23.01.2009 passed by consolidation authorities which are placed on record.

Sri Kailash Nath Singh, learned counsel for petitioner submits that an application has been filed in this regard and also referred judgments passed by this Court that the consolidation authorities are under obligation to carry out the amendments. The learned counsel has also referred a Circular dated 12.12.2014 in this regard.

I have perused the copy of the application annexed as Annexure No.3, however, the same is not accompanied by any receipt thereof, therefore, at this stage, I cannot take a view that an application was filed before concerned authority.

At this stage, learned counsel for petitioner submits that he will file an appropriate application before concerned authority along with copy of judgments mentioned in this writ petition and prayed that appropriate corresponding action may be taken by concerned authority, expeditiously.

Considering the above submissions as well taking note of judgment passed by co-ordinate Bench, this writ petition is disposed of with liberty to petitioner to file appropriate application to ventilate her grievance along with copy of judgments mentioned in this writ petition. Thereafter the concerned authority shall be under obligation to take consequential action in pursuance of orders referred above.

Order Date :- 11.10.2023

P. Pandey