Allahabad High Court
Afak Mohammad vs State Of U.P. And 5 Others on 6 December, 2019
Bench: Abhinava Upadhya, Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 37 Case :- WRIT - C No. - 39361 of 2019 Petitioner :- Afak Mohammad Respondent :- State Of U.P. And 5 Others Counsel for Petitioner :- Jai Shanker Misra,Vijai Shanker Shukla Counsel for Respondent :- C.S.C. Hon'ble Abhinava Upadhya,J.
Hon'ble Pankaj Bhatia,J.
By means of this writ petition the petitioner has prays for quashing of the order dated 20.6.2019 by which he has been restrained from executing any sale deed.
The petitioner's land is near to Hindan river and is within the flooding area. By the order impugned a direction has been issued that no sale deed would be executed. This Court by judgment and order dated 27.9.2019 quashed such a direction in Writ Petition No. 31672 of 2019 (Satish Yadav and another Vs. State of U.P. and others).
The dispute raised in this writ petition is squarely covered by the aforesaid decision.
Accordingly, the writ petition is allowed in terms of the judgment of this Court in Satish Yadav's case (supra) and petitioner would also be entitled to the same benefit as in that writ petition.
Order Date :- 6.12.2019 Sunil Kr. Gupta (Pankaj Bhatia, J.) (Abhinava Upadhya, J.)