Allahabad High Court
Vishnu Kumar Agrawal And Others vs Commissioner Bareilly And Others on 6 January, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 6 Case :- WRIT - C No. - 115 of 2010 Petitioner :- Vishnu Kumar Agrawal And Others Respondent :- Commissioner Bareilly And Others Petitioner Counsel :- Dinesh Pathak,Rakesh Pathak Respondent Counsel :- C.S.C.,Mahesh Narain Singh Hon'ble Arun Tandon,J.
This writ petition is directed against an order of the Commissioner passed in exercise of revisional power under Section 219 of the Land Revenue Act whereby the order passed in proceedings under Section 34-35 of the Land Revenue Act (for mutation) have been decided against the writ petitioner.
Having heard learned counsel for the petitioner and having examined the records of the present writ petition, I am of the considered opinion that the serious issues of title are involved, the proper remedy available to the petitioner is to file a suit for declaration and if necessary to seek such protection under the provisions of 229-D of the UPZA&LR Act, as may be advised.
Writ petition is dismissed.
Dated : 06.01.2010 VR/WP-115/2010