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High CourtsSingle Bench(2005) 02 AHC CK 0187

Shanti Devi and Mishri vs Rajasva Parishad and Others

Allahabad High Court · Decided on 23 February 2005 · Citation: (2005) 3 AWC 2667 : (2005) 98 RD 480 : (2005) 1 RD 480

HON’BLE JUDGES
S.U. Khan, J
RESULT
Disposed Of
CASE NUMBER
Civil Miscellaneous Writ Petition No. 9803 of 2005
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Judgment

6 paragraphs · 233 words

S.U. Khan, J.—The grievance of the petitioner is that on the basis of some question answer issued by some clerk of the Board of Revenue contesting respondents are interfering with the possession of the petitioner.

2.

I often find that on the basis of the question answer issued by the clerk authorities take action. It is only and only order which has got relevance. Whether stay is continuing or not can be demonstrated only by order of the Court and not by question answer issued by the clerk.

3.

Board of Revenue is directed to issue strict instructions to its ministerial staff to the effect that in future no such question answer which may show as to whether stay has been granted or not and whether stay is continuing or not shall be issued In this regard only and only copy of judicial order is admissible. Clerks have got no business to meddle in such matters.

4.

Sri S.K. Maurya learned standing counsel is directed to immediately send copy of this order to the Registrar, Board of Revenue for compliance. Let a copy of this order be given to Sri S.K. Maurya free of cost by 28.2.2005.

5.

Board of Revenue is directed to positively decide revision Nos. 26, 28 and 23/97-98 on 11.3.2005 which is the date fixed in the said revision.

6.

With the above observation writ petition is disposed of.