Allahabad High Court
Ambuj Kumar vs State Of Up And 5 Others on 9 September, 2024
Author: Dinesh Pathak
Bench: Dinesh Pathak
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:146752 Court No. - 49 Case :- WRIT - B No. - 3522 of 2024 Petitioner :- Ambuj Kumar Respondent :- State Of Up And 5 Others Counsel for Petitioner :- Ashok Kumar Singh Counsel for Respondent :- C.S.C. Hon'ble Dinesh Pathak,J.
1. It is submitted that despite the order passed in proceeding under Rule 109-A of U.P.C.H. Rules and issuance of Parwana Amaldaramad dated 14.05.2010, till date, revenue records are not corrected in pursuance thereof. It is next submitted that order passed by the Consolidation Officer has been affirmed by the Deputy Director of Consolidation vide order dated 26.07.2024 (Annexure-6).
2. Learned Standing Counsel has no objection in issuing a direction for implementation of Parwana Amaldaramad dated 14.05.2010 (Annexure-1).
3. In this conspectus as above, no useful purpose would be served to keep this matter pending. Therefore, this court deems it appropriate to finally dispose of the present writ petition, without making any observation on the merits of the case, as mentioned in the writ petition, with a direction that petitioner is at liberty to move a fresh representation before the Consolidation Officer for implementation of Parwana Amaldaramad dated 14.05.2010, who shall take an appropriate step to correct the land revenue record strictly in accordance with law expeditiously, preferably, within a period of two months from the date of production of certified copy of this order.
4. With the aforesaid direction, this writ petition is finally disposed of.
Order Date :- 9.9.2024 Rama Kant