Allahabad High Court
Shankar Lal Nigam (Dead) Thru. His Legal ... vs State Of U.P. Thru. Secy. Revenue, ... on 31 July, 2023
Bench: Ashwani Kumar Mishra, Manish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2023:AHC-LKO:50319-DB Court No. - 8 Case :- WRIT - C No. - 6444 of 2023 Petitioner :- Shankar Lal Nigam (Dead) Thru. His Legal Heirs Ram Kumar Nigam And Others Respondent :- State Of U.P. Thru. Secy. Revenue, Secrt. Lko. And Others Counsel for Petitioner :- Dr.Sheelendra Kumar,Dev Prakash Singh Counsel for Respondent :- C.S.C. Hon'ble Ashwani Kumar Mishra,J.
Hon'ble Manish Kumar,J.
Following prayers are made in the writ petition:-
"I. issue a writ, order or direction in the nature of mandamus by directing the opposite party no.2 to constitute a revenue team for execution of the order dated 05.04.2010 and 17.01.2023; and II. issue any other suitable writ, order or direction, which is deemed fit and just in circumstances of the case in the favour of the petitioners."
This is utterly a misconceived writ petition.
In the event petitioners are aggrieved by some orders passed by the civil court, proper remedy would be to take appropriate steps against such orders and a writ petition directly would not be maintainable for execution of certain orders, as is prayed for.
Leaving it open for the petitioners to pursue their appropriate remedy, this writ petition is dismissed.
Order Date :- 31.7.2023 Anil