Hare Krishna Gupta vs State Of U.P. And 6 Others on 16 October, 2025

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Allahabad High Court

Hare Krishna Gupta vs State Of U.P. And 6 Others on 16 October, 2025

Bench: Ajit Kumar





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:186236-DB
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
WRIT - C No. - 36151 of 2025   
 
   Hare Krishna Gupta    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. And 6 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Ram Pravesh Yadav, Shashank Kumar   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 4
 
   
 
 HON'BLE AJIT KUMAR, J.

HON'BLE SWARUPAMA CHATURVEDI, J.

1. Heard learned counsel for the petitioner, learned Standing Counsel for the State and perused the record.

2. By means of this writ petition filed under Article 226 of the Constitution, petitioner seeks a writ in the nature of mandamus to command particularly respondent no. 7 not to raise construction or damage the nature of property.

3. It is contended that in respect of the dispute between the parties, petitioner has already instituted a civil suit but his injunction application came to be rejected. Secondly, it is argued that the respondent no. 7 got fraudulently entry in the record of rights changed from name of the father of the petitioner to some 'Beej Bhandar' and taking advantage of the changed entry in the revenue records, the respondent no. 7 is trying to interfere with the possession of the petitioner.

4. In our considered view, two remedies are available to the petitioner. Firstly, to apply under Order 43 Rule 1(r) of Indian Code of Civil Procedure (CPC) against the order of the trial court rejecting the temporary injunction application. Secondly, to apply for correction/restoration of the entries in the revenue records.

5. Since, petitioner claims that he has already filed correction application before the revenue authorities, we disposed of this petition with a direction to the petitioner to apply for expeditious disposal of the correction application and in the event he moves any such application within a period of four weeks from today, the revenue authorities shall dispose of the matter of correction of records vide application moved by the petitioner within a further period of two months after putting to notice to other side and after giving full opportunity of hearing to respective parties.

(Swarupama Chaturvedi,J.) (Ajit Kumar,J.) October 16, 2025 #Vikram/-

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