Citation : 2023 Latest Caselaw 25501 ALL
Judgement Date : 19 September, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:180540 Court No. - 1 Case :- MATTERS UNDER ARTICLE 227 No. - 7432 of 2023 Petitioner :- Basdev Respondent :- Samsad Ali And 4 Others Counsel for Petitioner :- Vineet Kumar Singh Hon'ble Jayant Banerji,J.
1. Heard Shri Vineet Kumar Singh, learned counsel for the petitioner.
2. This petition has been filed seeking the following relief:
"(i) Issue a suitable order or direction setting aside the impugned judgment and order dated 26.05.2023 passed by the Additional District Judge, Court No.1, Maharajganj in Civil Revision No.05 of 2020 (Basdev Vs. Samsad and Others) and the impugned judgment and order dated 23.11.2019 passed by the Civil Judge (Junior Division), Maharajganj in Misc Case No.79 of 2012 (Asgar Ali and Others Vs. Basdev) arising of Original Suit No.608 of 1986 (Smt. Murta Devi Vs. Basdev) (Annexure Nos.8 and 7 to the petition)."
3. At the outset, learned counsel for the petitioner states that in an identical and connected matter that is Matters under Article 227 No.7525 of 2023, a judgment and order dated 6.9.2023 was passed by this Court that arose out of an order dated 26.5.2023 in Civil Revision No.6 of 2020.
4. This petition is, accordingly, dismissed in terms of the aforesaid judgment and order dated 6.9.2023 passed in Matters under Article 227 No.7525 of 2023.
Order Date :- 19.9.2023
K.K.Tiwari
(Jayant Banerji, J.)
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