Smt Gudiya vs State Of Up And 4 Others
2024 Latest Caselaw 17141 ALL

Allahabad High Court

Smt Gudiya vs State Of Up And 4 Others on 14 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:86198
 
Court No. - 49
 

 
Case :- WRIT - B No. - 1142 of 2024
 

 
Petitioner :- Smt Gudiya
 
Respondent :- State Of Up And 4 Others
 
Counsel for Petitioner :- Atul Kumar Pandey,Vimal Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manish Kumar Nigam,J.
 

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

2. The present writ petition has been filed for following relief:

"i) issue a writ of Mandamus to the respondent revenue authorities to comply with the order dated 08.09.2021 passed by the Board of Revenue U.P. at Allahabad communicated to them through Parvana Amaldaramad dated 20.12.2021 contained in Annexure No. 1 & 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. Accordingly, the writ petition is disposed of with liberty to the petitioner to approach the authority concerned for redressal of his grievance.

Order Date :- 14.5.2024

Ved Prakash

(Manish Kumar Nigam,J.)