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Shan Mohammad And Another vs Deputy Director Of Consolidation, ...
2024 Latest Caselaw 3187 ALL

Citation : 2024 Latest Caselaw 3187 ALL
Judgement Date : 5 February, 2024

Allahabad High Court

Shan Mohammad And Another vs Deputy Director Of Consolidation, ... on 5 February, 2024

Author: Saurabh Lavania

Bench: Saurabh Lavania





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:10423
 
Court No. - 7
 
Case :- WRIT - B No. - 118 of 2024
 
Petitioner :- Shan Mohammad And Another
 
Respondent :- Deputy Director Of Consolidation, Sultanpur And Others
 
Counsel for Petitioner :- Vinod Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Lavania,J.
 

Heard.

The present petition has been filed for the following main relief:-

"I. Issue a writ order or direction in the nature of certiorari to quash the impugned judgment and order dated 31.10.2023 passed by opposite party no.1 in Revision No. 281 of 2023 "Rakesh Kumar and others Vs. Bhawani Prasad and others" filed under section 48 (1) of U.P. C.H. Act as well as order dated 07.10.1983 passed by opposite party no.2 in Appeal No. 2002, 2183 filed under section 21 of U.P.C.H. Act, as contained in Annexure No. 1 & 2 to this writ petition, in the interest of justice.

II. Issue a writ order or direction in the nature mandamus commanding/directing to the opposite parties do not to disturb the peaceful possession of the petitioners over the Gata Nos. 64, 69 and 132, situated at Village Kankupur, Pargana - Jagdishpur, Tehsil - Musafirkhana, District - Amethi, in the interest of justice. "

After arguing at some length, the learned Counsel for the petitioner states that he may be permitted to withdraw the present petition with liberty to file a fresh with proper pleadings and documents in support thereof.

To the aforesaid prayer, learned Standing Counsel has no objection.

Accordingly, the present petition is dismissed with liberty as aforesaid.

Office is directed to return back all the certified copies of order and documents, annexed in the present petition, to the learned Counsel for the petitioner, if he applies for the and submit the copies of same.

Order Date :- 5.2.2024

Jyoti/-

 

 

 
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