Allahabad High Court
Prabhat Kumar Pandey vs State Of U.P. And 2 Others on 16 August, 2021
Author: Vivek Kumar Birla
Bench: Vivek Kumar Birla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 42 Case :- WRIT - C No. - 19326 of 2021 Petitioner :- Prabhat Kumar Pandey Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Amar Nath Pandey Counsel for Respondent :- C.S.C.,Bhupendra Kumar Tripathi Hon'ble Vivek Kumar Birla,J.
Heard learned counsel for the petitioner as well as learned Standing Counsel appearing for the State respondents.
Sri Bhupendra Kumar Tripathi, learned counsel has accepted notice on behalf of Gaon Sabha.
Present petition has been filed with a prayer to direct the respondent no. 2 (Sub Divisional Magistrate, Badlapur, District Jaunpur) to decide the case no. NIL/2018 (Ramesh Chandra v. Gaon Sabha) for measuring/demarcating the plot no. 344/0.610 Hectare situated in village Koiripur, Pargana Gadhwara, Tehsil Badlapur, Janpur.
Prayer prima faice is for demarcation of the land of the petitioner.
Admittedly, statutory remedy is available to the petitioners under Section 24 of the U.P. Land Revenue Code, 2016.
Accordingly, present petition stands disposed of with liberty to petitioner to initiate appropriate proceedings in accordance with law under Section 24 of the U.P. Land Revenue Code, 2016. In the event any such application is filed along with self attested copy of this order, which may be verified from the official website of this Court, the same shall be considered and decided by the authority concerned strictly in accordance with law preferably within a period of three months from the date of filing of such application.
With the aforesaid observation, present petition stands disposed of .
Order Date :- 16.8.2021 Kuldeep