Shafikurrahaman And Another vs State Of U.P. And 5 Others
2025 Latest Caselaw 200 ALL

Allahabad High Court

Shafikurrahaman And Another vs State Of U.P. And 5 Others on 1 April, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:44845
 
Court No. - 35
 

 
Case :- WRIT - C No. - 5722 of 2025
 
Petitioner :- Shafikurrahaman And Another
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Girijesh Kumar Gupta,Tabrez Ahmad
 
Counsel for Respondent :- C.S.C.,Sunil Kumar Singh
 

 
Hon'ble Manish Kumar Nigam,J.
 

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

2. This writ petition has been filed seeking following relief :-

"Issue nature a Writ, Order or direction in the of certiorari quashing the impugned Judgment/order and Decree dated 12.09.2024 passed by the Additional Commissioner, Meerut Division, Meerut in Appeal Computerized Case No. No. 1643/2023 C202311000001643 (Kishanpuri and others Versus Shafikurrahaman and others) under section 207 of U.P. Revenue Code, 2006."

3. A preliminary objection has been raised by learned Standing Counsel that an order passed by the Appellate Court setting aside the decree under Section 116 of the U.P. Revenue Code, 2006 and remitting the matter to the Trial Court for decision afresh, is revisable under Section 210 of the U.P. Revenue Code, 2006.

4. In view of the same, I am not inclined to interfere with the matter.

5. Accordingly, this writ petition stands disposed of with liberty to the petitioner to avail the remedy, as available to them, under the law.

Order Date :- 1.4.2025

Rishabh

[Manish Kumar Nigam, J.]