Allahabad High Court
Chatra Pal vs State Of U.P.Thru.Prin.Secy. Revenue & ... on 2 January, 2020
Author: Ritu Raj Awasthi
Bench: Ritu Raj Awasthi
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- MISC. BENCH No. - 36642 of 2019 Petitioner :- Chatra Pal Respondent :- State Of U.P.Thru.Prin.Secy. Revenue & Ors. Counsel for Petitioner :- Shiv Prakash Dwivedi Counsel for Respondent :- C.S.C. Hon'ble Ritu Raj Awasthi,J.
Hon'ble Attau Rahman Masoodi,J.
List of fresh cases revised.
No one is present on behalf of the petitioner to press the writ petition.
Notice on behalf of opposite parties no.1 to 3 has been accepted by learned Chief Standing Counsel.
The instant writ petition has been filed seeking direction to the opposite parties no.2 and 3 not to disposes the petitioner illegally in respect of property situated at Gata No.214 measuring 0.599 in Village Kasaval, Pargana & Tehsil Nighasan, District Kheri till the pendency of Civil Suit for cancellation of sale deed and permanent injunction which is pending before the lower court.
After going through the records, we are of the considered view that the petitioner has already preferred a civil suit registered as Suit No.230 of 2007 for cancellation of sale deed and permanent injunction which is said to be pending before the District Court as well as revision pursuant to the proceedings under Section 229-B of U.P.Z.A. & L.R. Act which is said to be pending before the Additional Commissioner, Lucknow Division, Lucknow, we do not find any reason to grant indulgence at this stage. The petitioner may pursue statutory remedies which are available to him in the pending cases.
Writ petition is accordingly dismissed.
Order Date :- 2.1.2020 Ram.