Allahabad High Court
Smt. Gayatri Sahu vs State Of U P And 2 Others on 4 December, 2019
Author: Anjani Kumar Mishra
Bench: Anjani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 6 Case :- WRIT - C No. - 13265 of 2019 Petitioner :- Smt. Gayatri Sahu Respondent :- State Of U P And 2 Others Counsel for Petitioner :- M. A. Siddiqui,Kalamuddin Counsel for Respondent :- C.S.C.,Raj Mohan Upadhyay Hon'ble Anjani Kumar Mishra,J.
Heard learned counsel for the petitioners and learned Standing Counsel for the State-respondents.
This writ petition has been filed seeking the following relief:-
"(i) Issue a writ, order or direction in the nature of mandamus directing the respondents to mutate the order dated 19.01.1999 passed in ceiling case no. 3883/1976, State Versus Ram Autar in revenue record."
In case an order passed by a Court has not incorporated in the revenue record, the reason can only be that no parwana, amaldaramad has been issued by the Court concerned.
No order can be incorporated in the revenue Court in the absence of a parwana amaldaramad.
Under the circumstance, the petitioner may approach to Court concerned to issue a parwana amaldaramad.
In case the order sought to be incorporated is not by a revenue Court, the remedy is by proceedings for correction of papers under Section 38 of the U.P. Revenue Code, 2006.
The writ petition is disposed of with the observation that the petitioner may invoke such remedy as may be appropriate for getting his name incorporated in the revenue record in pursuance of the order dated 09.01.1999 allegedly passed in her favour.
Order Date :- 4.12.2019 Sachin