Allahabad High Court
Devendra Rawat vs State Of U.P. And 2 Others on 12 July, 2019
Author: Anjani Kumar Mishra
Bench: Anjani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - C No. - 22365 of 2019 Petitioner :- Devendra Rawat Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Pankaj Kumar Tyagi Counsel for Respondent :- C.S.C. Hon'ble Anjani Kumar Mishra,J.
Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
The petitioner is aggrieved by a non implementation of an order allegedly passed by the Board of Revenue in the revenue records. For the same reason, the respondent No. 2 has been approved by means of a representation.
In my considered opinion, for implementation of an order in revenue records, the Board of Revenue is required to issue a parwana amaldaramad.
In case, no parwana amaldaramad was issued by the Board of Revenue, petitioner should approach the Board of Revenue with an appropriate application for issuing a parwana amaldaramad.
Subject to the above observations, this writ petition is dismissed.
Order Date :- 12.7.2019 Priyanka