Shyamdas vs State Of U.P. And 5 Others
2023 Latest Caselaw 26041 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:183685
 
Court No. - 47
 

 
Case :- WRIT - C No. - 28126 of 2023
 

 
Petitioner :- Shyamdas
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Ramesh Chandra Dwivedi
 
Counsel for Respondent :- C.S.C.,Sandeep Kumar Chaturvedi,Sudhir Bharti
 

 
Hon'ble Manish Kumar Nigam,J.

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

2. The present petition has been filed for issuance of a direction to the respondent no.3, Sub Divisional Magistrate, Khadda, Kushinagar to ensure the implementation of order dated 15.12.2022 passed in proceedings under Section 67 of U.P. Revenue Code, 2006.

3. In view of the 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 the compliance of the order passed by the revenue court.

4. The second prayer has been made for expeditious disposal of appeal filed under Section 67(5) of the U.P. Revenue Code, 2006 by the respondent. The petitioner is neither party in the appeal nor is a person aggrieved and therefore no such direction can be issued.

5. Accordingly, the present petition stands dismissed.

Order Date :- 22.9.2023

S. Singh