Allahabad High Court
Narendra Kumar Yadav & Anr. vs U.O.I. Thru. Secy. Ministry Of ... on 21 January, 2021
Bench: Devendra Kumar Upadhyaya, Manish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- MISC. BENCH No. - 19052 of 2020 Petitioner :- Narendra Kumar Yadav & Anr. Respondent :- U.O.I. Thru. Secy. Ministry Of Defence,New Delhi & Ors. Counsel for Petitioner :- Raj Kumar Pandey,Vivek Pandey Counsel for Respondent :- C.S.C.,A.S.G. Hon'ble Devendra Kumar Upadhyaya,J.
Hon'ble Manish Kumar,J.
Heard learned counsel for the petitioners and learned State counsel.
By means of this writ petition, a prayer has been made to direct the respondent Nos. 1 to 3 not to disturb the peaceful possession of the land of the petitioners bearing Gata No. 1279, situate in Village Aurangabad Jageer, Pargana Bijnaur, Tehsil Sarojini Nagar, District Lucknow.
We are afraid, in a proceedings under Article 226 of the Constitution of India such a prayer cannot be granted. However, considering the prayer (c) made in this petition, we feel it appropriate to direct the appropriate authority to consider and decide the application said to have been moved by the petitioners under Section 24 of the U.P. Revenue Code, 2006 in accordance with law after affording opportunity of hearing to all concerned. The disposal of the said application shall be made by the authority concerned, as directed above, in accordance with law within a period of four months from the date of production of certified copy of this order.
With the aforesaid observations/directions, the writ petition is disposed of finally.
Order Date :- 21.1.2021 Sanjay