Haridwar Maurya vs State Of Up And 4 Others
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Allahabad High Court

Haridwar Maurya vs State Of Up And 4 Others on 7 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:81230
 
Court No. - 49
 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 904 of 2024
 
Petitioner :- Haridwar Maurya
 
Respondent :- State Of Up And 4 Others
 
Counsel for Petitioner :- Sudhir Kumar Singh
 
Counsel for Respondent :- C.S.C.,Rameshwar Prasad Shukla
 

 
Hon'ble Manish Kumar Nigam,J.
 

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

2. The present PIL has been filed for following relief:

"?????? ???????? ?? ??? ???? ????????? ?? ?? ???? ???? ?? ????? ??? ?????? ?? ???????? ???? ??? ??????? ?? ??????? ?? ??? ???? ?? ??????? ???? ?? ?????????????? ?????? 2 ?? ?????? ??? ????????? ???? ?? ?????????????? ?????? ??? ?? ??????? ??? ??????- 2832/2022 ????????????? ??? ??????- ?? 202215510102832 ??????? ???? ??? ???? ???????? ????- 67 ?? ???? ?????? ?????? 2006 ??? ????? ???? ?????? 24.2.2023 (??????? ??????-3) ?? ??????????? ????????????? (?????? ???????? ?????? ?? ??????? ???) ?????? ?????? ?? ??????? ?? ????????? ????? ?????"

3. A preliminary objection has been raised by learned Standing Counsel for the State that the writ petition is not maintainable for execution of orders passed by the Revenue Court 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 and Writ C No. 7863 of 2018 (Brij Bhushan Rai v. State of U.P. and 6 others).

4. It has also been submitted by learned Standing Counsel that in contempt proceedings initiated by the petitioner, a finding has been recorded by this Court in its order dated 18.4.2024 that the encroachment has been removed.

5. In view of the statements made by learned Standing Counsel, no further orders are required to be passed.

6. In case, the petitioner has still some grievances, he may file an appropriate application before the competent authority under the provisions of U.P. Revenue Code, 2006.

7. With these observations, the writ petition stands disposed of.

Order Date :- 7.5.2024

S. Singh