Allahabad High Court
Balram And 3 Others vs State Of U.P. And 3 Others on 31 May, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 18 Case :- WRIT - C No. - 11771 of 2022 Petitioner :- Balram And 3 Others Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Bipin Pal Singh Counsel for Respondent :- C.S.C.,Deepak Gaur Hon'ble Prakash Padia,J.
Heard learned counsel for the parties present.
The present petition has been filed seeking to raise a challenge to a notice dated 27.04.2021 issued under Section 128 of the U.P. Revenue Code, 2006, in response to which, the petitioners are also stated to have submitted their reply.
This Court is of the view that a writ petition seeking to raise a challenge to a notice would not be entertainable; moreso, in a fact situation where the petitioners have already submitted their reply to the same.
Counsel for the petitioners at this stage prays for withdrawal of the writ petition and submits that the petitioners would press the objections raised by them in their reply filed before the respondent no. 2 where the proceedings are stated to be pending.
The petition stands disposed of leaving it open to the petitioners to avail their remedy before the respondent authority where the proceedings are stated to be pending.
Order Date :- 31.5.2022 Pramod Tripathi