Vinod Kumar Gupta vs State Of Up And 13 Others
2024 Latest Caselaw 18603 ALL

Allahabad High Court

Vinod Kumar Gupta vs State Of Up And 13 Others on 22 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:94682
 
Court No. - 49
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 608 of 2024
 
Petitioner :- Vinod Kumar Gupta
 
Respondent :- State Of Up And 13 Others
 
Counsel for Petitioner :- Shashi Kant
 
Counsel for Respondent :- Bhupendra Kumar Tripathi,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 a direction to the respondents to comply with the order dated 17.10.2023 passed by respondent no. 2.

3. A preliminary objection has been raised by learned Standing Counsel that the writ petition is not maintainable for execution of the orders passed by the Revenue Court in view of the judgment passed by the Division Bench of this Court in Manbhavati vs. State of U.P. and others; 2020 1 AWC 789A as well as in Writ C No. 7863 of 2018 (Brij Bhushan Rai v. State of U.P. and 6 others).

4. Accordingly, the writ petition is dismissed.

5. However, petitioner is at liberty to avail remedy, available to him, under the law.

Order Date :- 22.5.2024

Rishabh

[Manish Kumar Nigam, J.]