Allahabad High Court
Vansh Gopal And 4 Others vs State Of U.P. And 2 Others on 24 October, 2019
Author: Anjani Kumar Mishra
Bench: Anjani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - C No. - 34726 of 2019 Petitioner :- Vansh Gopal And 4 Others Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Amulya Ratan Srivastava,Sunil Kumar Counsel for Respondent :- C.S.C. Hon'ble Anjani Kumar Mishra,J.
Heard learned counsel for the petitioners and learned Standing Counsel for the State respondents.
The writ petition has been filed seeking the following reliefs:-
"(a) Issue a writ, order or direction in the nature of mandamus commanding the respondents to enter the order dated 26.10.2019 passed by Revisional Court in Revenue records.
(b) Issue a writ, order or direction in the nature of mandamus commanding the respondents to enter the petitioners name over disputed plot as Bhumidhar with transferable rights."
Any revenue entry is to be made only after an order for that purpose has been passed or in case some order is passed in judicial proceedings, the court which passed the order, has issued a parwana amaldaramad.
There is no material on record to show that in pursuance of the order dated 26.10.2016 allegedly passed in favour of the petitioner by the revisional court, any parwana amaldaramad was actually issued.
Under the circumstances, this Court cannot grant the relief claimed by the petitioner. They may in case, so advised, approach the court which passed the order dated 26.10.2019 to issue parwana amaldaramad.
Subject to above, this petition stands disposed of.
Order Date :- 24.10.2019 sweta