Allahabad High Court
Pawan Kumar Soni And Another (In Wric ... vs State Of U.P. Thru. Collector, Faizabad ... on 19 May, 2022
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- CIVIL MISC REVIEW APPLICATION DEFECTIVE No. - 35 of 2022 Applicant :- Pawan Kumar Soni And Another (In Wric 1004132 Of 2004) Opposite Party :- State Of U.P. Thru. Collector, Faizabad And Others Counsel for Applicant :- Sudhakar Mishra Hon'ble Pankaj Bhatia,J.
Heard.
The delay in filing the review application is condoned.
The review application has been filed seeking review of the order dated 31.03.2022 whereby the petition preferred by the petitioner was dismissed holding that the challenge to the mutation entries can be agitated in appropriate proceedings in accordance with law with regard to the rights as claimed by the parties. It was also observed that the mutation entries do not confer any title.
The counsel for the petitioner argues that as the suit is already pending in between the parties being Suit No.271/2019-20 under section 9-A(2) of the Consolidation of Holdings Act, which fact could not be brought to the knowledge of this court when the order dated 31.03.2022 was passed.
Considering the submissions made at the bar, the present application is disposed off with a further observation that the final outcome of the litigation in between the parties shall decide the question of their rights and the order of mutation entries shall be subject to the outcome of the said suit, which is pending in between the parties.
The review application stands disposed off.
Order Date :- 19.5.2022 VNP/-