Allahabad High Court
Santosh Kumar Sonkar And 4 Others vs Board Of Revenue U.P. Lko. Thru. Its ... on 21 April, 2026
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
Neutral Citation No. - 2026:AHC-LKO:27461
HIGH COURT OF JUDICATURE AT ALLAHABAD
LUCKNOW
WRIT - B No. - 318 of 2026
Santosh Kumar Sonkar And 4 Others
.....Petitioner(s)
Versus
Board Of Revenue U.P. Lko. Thru. Its Chairman And 4 Others
.....Respondent(s)
Counsel for Petitioner(s)
:
Birendra Narain Shukla, Krishna Kumar Singh, Satyam Mishra
Counsel for Respondent(s)
:
C.S.C., Pankaj Gupta
Court No. - 6
HON'BLE PANKAJ BHATIA, J.
1. Heard learned Counsel for the petitioner and learned Standing Counsel.
2. The present writ petition has been filed challenging the order dated 08.06.2025 whereby, the mutation entry in favour of the petitioner was set aside on the ground that some directions have been issued by the Board of Revenue in the order dated 30.10.2007. The order dated 30.10.2007 has also been challenged.
3. The contention of the Counsel for the petitioner is that the petitioner is in occupation on the land for almost 40 years and long standing mutation has been set aside even without affording an opportunity of hearing.
4. The order dated 08.06.2025 ex-facie does not appear to have granted any opportunity of hearing to the petitioner prior to passing of the said order.
5. As the order dated 08.06.2025 is only a consequential order, the parties are relegated to appear before the SDM, who shall consider the cause of the parties and shall pass fresh order in respect of the claim of the petitioner and the Gram Sabha.
6. Till fresh order is passed, as directed above, no consequential action shall be taken place.
7. Needless to say that fresh order shall be passed after affording opportunity of hearing to the parties and after considering the defences taken by them.
8. Writ petition is disposed off in the above terms.
(Pankaj Bhatia,J.) April 21, 2026 akverma