Allahabad High Court
Nand Lal And Others vs State Of U.P. Thru. Secy. Revenue, Lko. ... on 9 May, 2025
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:27348 Court No. - 7 Case :- WRIT - B No. - 423 of 2025 Petitioner :- Nand Lal And Others Respondent :- State Of U.P. Thru. Secy. Revenue, Lko. And Others Counsel for Petitioner :- Satya Prakash Mishra Counsel for Respondent :- C.S.C.,Mohan Singh,Rama Pati Shukla Hon'ble Saurabh Lavania,J.
Vakalatnama filed by Shri Rama Pati Shukla, Advocate on behalf of opposite party Nos. 4 to 7 is taken on record.
Heard Shri Satya Prakash Mishra, learned counsel for the petitioners, Shri Hemant Kumar Pandey, learned Standing Counsel for the State as well as Shri Rama Pati Shukla, learned counsel for the opposite party Nos. 4 to 7 and perused the record.
The instant writ petition has been filed with the following main prayers :-
"(i). Issue a writ order or direction in the nature of certiorari thereby quashing the impugned orders dated 10.4.23 Annexure No.1, case no. 402/2023 Gaon Sabha Vs. State, order dated 02.06.2023 case no.02/2023 Pradeep Kumar Vs. State, order dated 11.8.23, case no. 123/23, Shambhu Nath Vs. State, order dated 10.4.23 case no. 03/2023 Gaon Sabha Vs. State, order dated 02.6.2023 case no.03/2023, Shiv Pratap Vs. State, order dated 12.09.23 case no. 13/2023 Archna Yadav vs. State, all order passed by consolidation officer respectively.
(ii) Issue a writ order or direction in the nature of mandamus thereby stopped the measurement of the above mention Gata Number's.
(iii) Direct the Opposite Party No.2 to decide the application of petitioners on dated 18. 03. 2025, which has been pending before the Opposite Party No.2 within time stipulated by this Hon'ble Court."
From the facts, as stated, prima facie, it appears that in order to avoid explaining the delay in challenging the order dated 10.4.23, order dated 02.06.2023, order dated 11.8.23, order dated 10.4.23, order dated 02.6.2023 and order dated 12.09.23 before the appellate authority the present writ petition has been filed without annexing the relevant documents, such as the copy of Form-CH-24 and Form CH-23.
Taking note of the aforesaid as also the availability of the statutory remedy of appeal, this Court is not inclined to entertain the present writ petition.
Accordingly, the writ petition is dismissed.
Order Date :- 9.5.2025 ML/-