Ram Daras Yadav vs State Of U.P. And 4 Others
2023 Latest Caselaw 30249 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:210410
 
Court No. - 47
 

 
Case :- WRIT - C No. - 36450 of 2023
 
Petitioner :- Ram Daras Yadav
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Sudheer Kumar Singh
 
Counsel for Respondent :- CSC
 

 
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 order dated 29.12.2007 passed by respondent no. 2.

3. A preliminary objection has been raised by learned Standing Counsel that the writ petition is not maintainable for execution of the 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. Accordingly, the writ petition is dismissed.

5. However, petitioner is at liberty to avail remedy, available to him, under the law.

Order Date :- 31.10.2023

Rishabh

[Manish Kumar Nigam, J.]