Rakesh vs State Of U.P. And 5 Others
2023 Latest Caselaw 29585 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:203775
 
Court No. - 47
 

 
Case :- WRIT - C No. - 36569 of 2023
 

 
Petitioner :- Rakesh
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Aditya Narayan Pandey
 
Counsel for Respondent :- C.S.C.,Rameshwar Prasad Shukla
 

 
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 prayer of mandamus directing the respondent nos. 3 & 4 to ensure the compliance of order dated 20.11.2021 passed by the Assistant Collector, Revenue (Respondent No. 2), under Section 67(1) of U.P. Revenue Code, 2006 in Case No. 18/2022, Computerized Case No. T20202215510300018 (Gaon Sabha v. Alok Kumar Rai), within stipulated period.

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 and Writ C No. 7863 of 2018 (Brij Bhushan Rai v. State of U.P. and 6 others).

4. Accordingly, the writ petition is dismissed.

Order Date :- 26.10.2023

Ved Prakash

(Manish Kumar Nigam, J.)