Brahmanand And 3 Others vs State Of U.P. And 8 Others
2023 Latest Caselaw 28640 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:198142
 
Court No. - 47
 

 
Case :- WRIT - C No. - 31162 of 2023
 

 
Petitioner :- Brahmanand And 3 Others
 
Respondent :- State Of U.P. And 8 Others
 
Counsel for Petitioner :- Satya Priya Mishra
 
Counsel for Respondent :- C.S.C.,Sudhir Bharti
 

 
Hon'ble Manish Kumar Nigam,J.

1. Heard learned Counsel for the petitioners and learned Standing Counsel for the State.

2. The present petition has been filed for issuance of a direction to the respondents to execute the order dated 31.12.2021 passed by respondent no.2, Sub Divisional Magistrate, Compierganj, District-Gorakhpur in proceedings under Section 41 of U.P. Land Revenue Act.

3. A preliminary objection has been raised by learned Standing Counsel that in view of judgment of Division Bench of this Court in Writ C No.7863 of 2018 (Brij Bhushan Rai Vs. State of U.P. and 6 others), the instant writ petition is not maintainable for execution of the order passed by the revenue court.

5. Accordingly, the present petition is dismissed.

Order Date :- 13.10.2023

S. Singh