Riyasat And Another vs State Of Up And 6 Others
2024 Latest Caselaw 16645 ALL

Allahabad High Court

Riyasat And Another vs State Of Up And 6 Others on 10 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:84231
 
Court No. - 49
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 937 of 2024
 

 
Petitioner :- Riyasat And Another
 
Respondent :- State Of Up And 6 Others
 
Counsel for Petitioner :- Mohd. Aslam Khan
 
Counsel for Respondent :- Arun Kumar Pandey,C.S.C.
 

 
Hon'ble Manish Kumar Nigam,J.
 

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

2. The instant petition has been filed for the following relief:

"(i) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondent no.2 to implement the order dated 30.11.2023 passed by Tehsildar, Tehsil-Chandpur, District Bijnor under Section 67 of U.P. Revenue Code, 2006 pertaining to the ejectment of Khasra No.74 area 341.21 sq.meter situated in Village Tandera, Pargana Budhpur, Tehsil Chandpur, District Bijnor."

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. Accordingly, the writ petition is disposed of with liberty to the petitioner to approach the authority concerned for redressal of his grievance.

Order Date :- 10.5.2024

S. Singh