Meer Kumar Maurya vs State Of U.P. And 8 Others
2023 Latest Caselaw 26654 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:187490
 
Court No. - 47
 

 
Case :- WRIT - C No. - 30550 of 2023
 

 
Petitioner :- Meer Kumar Maurya
 
Respondent :- State Of U.P. And 8 Others
 
Counsel for Petitioner :- Ajay Vikram Yadav,Satya Prakash Bharti
 
Counsel for Respondent :- C.S.C.,Azad Rai
 

 
Hon'ble Manish Kumar Nigam,J.

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

2. The writ petition has been filed for implementation of order dated 6.2.2023 passed by Sub Divisional Magistrate, Kaushambi and the order dated 15.6.2023 passed by Assistant Collector/Tehsildar, Kaushambi. The Writ Court cannot execute the orders passed by the revenue authorities in proceedings under the U.P. Revenue Code, 2006.

2. 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, the writ petition is not maintainable.

3. Accordingly, the writ petition is dismissed.

Order Date :- 27.9.2023

S. Singh