Awadhesh Kumar Alias Awadhesh And 4 ... vs District Magistrate,Pratapgarh,And ...
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Allahabad High Court

Awadhesh Kumar Alias Awadhesh And 4 ... vs District Magistrate,Pratapgarh,And ... on 1 April, 2025

Author: Rajan Roy

Bench: Rajan Roy

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:17941-DB
 
Court No. - 2
 

 
Case :- WRIT - C No. - 3055 of 2025
 

 
Petitioner :- Awadhesh Kumar Alias Awadhesh And 4 Others
 
Respondent :- District Magistrate,Pratapgarh,And 13 Others
 
Counsel for Petitioner :- Amar Nath Dubey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.
 

Hon'ble Om Prakash Shukla,J.

Heard.

The petitioners seeks restoration of their possession based on the basis of judgment dated 11.8.2022 passed in Case No. RST/80/2008-2009 under Section 229 of U.P. Zamindari Abolition and Land Reforms Act 1950.

As per provision of Section 24 of U.P. Revenue Code 2006, if the petitioner is not in possession, then merely because there is a declaratory decree in his favour, it will not give him a cause to maintain a writ petition for such a matter. The remedy would lie elsewhere to seek possession as per law.

With the above observations, this writ petition is disposed of.

(Om Prakash Shukla, J.) (Rajan Roy, J.)

Order Date :- 1.4.2025

A.Nigam