REGENT COMPUTRONICS PVT. LTD.

KANTI DEVI Appellant

V/S

Additional Commissioner (Judicial) Bareilly Respondents

Referred Judgements :-

MUNICIPAL CORPORATION,AURANGABAD V. STATE OF MAHARASHTRA [REFERRED TO]
CORPORATION OF THE CITY OF BANGALORE VS. M PAPAIAH [REFERRED TO]
GURU AMARJIT SINGH VS. RATTAN CHAND [REFERRED TO]
SAWARNI VS. INDER KAUR [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. KESHAV RAM [REFERRED TO]
BALWANTSINGH VS. DAULAT SINGH [REFERRED TO]
SUMAN VERMA VS. UNION OF INDIA [REFERRED TO]
SURAJ BHAN VS. FINANCIAL COMMISSIONER [REFERRED TO]
FAQRUDDIN DEAD VS. TAJUDDIN DEAD [REFERRED TO]
RAJINDER SINGH VS. STATE OF JAMMU AND KASHMIR [REFERRED TO]
NARASAMMA VS. STATE OF KARNATAKA [REFERRED TO]
MATHURA VS. STATE OF U P THROUGH REVENUE SECRETARY GOVERNMENT OF U P LUCKNOW [REFERRED TO]
UNION OF INDIA VS. VASAVI CO-OP. HOUSING SOCIETY LTD. [REFERRED TO]
T. RAVI & ANR. VS. B. CHINNA NARASIMHA [REFERRED TO]
BHIMABAI MAHADEO KAMBEKAR VS. ARTHUR IMPORT AND EXPORT COMPANY [REFERRED TO]
AJIT KAUR VS. DARSHAN SINGH [REFERRED TO]
HARISH CHANDRA VS. UNION OF INDIA AND 5 OTHERS [REFERRED TO]
PRAHLAD PRADHAN VS. SONU KUMHAR [REFERRED TO]
MAHESH KUMAR JUNEJA VS. ADDL COMMISSIONER JUDICIAL MORADABAD DIVISION [REFERRED TO]

JUDGEMENT

(1.) Heard Sri M.N.Singh, learned counsel for the petitioner and learned Standing Counsel for respondents No.1 and 2. No one has put in appearance on behalf of respondent No.3 even in the revised call.

(2.) This writ petition arises out of proceedings under Sec. 34 of the U.P. Land Revenue Act, 1901.

(3.) Learned Standing Counsel at the very outset submitted that as the matter arises out of mutation proceedings, writ petition is not maintainable under Article 226 of the Constitution and remedy available is of filing regular suit. Reliance has been placed upon decision of coordinate bench of this Court in Mathura vs. State of U.P. and others, 2012 (4) AWC 3825 and recent decision of Apex Court in the case of Jitendra Singh vs. The State of Madhya Pradesh and Ors., Special Leave Petition (C) No.13146 of 2021 decided on 6/9/2021.

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KANTI DEVI Vs. ADDITIONAL COMMISSIONER (JUDICIAL) BAREILLY

Referred Judgements :-

JUDGEMENT

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