Pankaj Singh And 2 Others vs State Of U.P. And 2 Others
2023 Latest Caselaw 29578 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:205621
 
Court No. - 47
 

 
Case :- WRIT - C No. - 36561 of 2023
 
Petitioner :- Pankaj Singh And 2 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Ramesh Chandra Upadhyay
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manish Kumar Nigam,J.

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

2. The present writ petition has been filed for a direction to the respondents to comply with the orders dated 13.6.2023 & 20.6.2023 passed by respondent no. 3.

3. A preliminary objection has been raised by learned Standing counsel that the present writ petition is not maintainable for execution of orders passed by the Revenue Court in view of the judgment passed by the Division Bench of this Court in "Manbhavati vs. State of U.P. and others; 2020 1 AWC 789A" as well as in "Writ C No. 7863 of 2018 (Brij Bhushan Rai v. State of U.P. and 6 others)".

4. In view of the above, the writ petition, is accordingly, dismissed.

Order Date :- 26.10.2023

Rishabh

[Manish Kumar Nigam, J.]