Narayani Devi v. Mahendra Kr. Tripathi & Others

Narayani Devi v. Mahendra Kr. Tripathi & Others

(Supreme Court Of India)

Special Leave to Petition (Civil) No. 4968 Of 1997 With Special Leave to Petition (Civil) No. 8481 Of 1997 | 19-12-1997

S.L.P. (C) No. 4968 of 1997

1. In the impugned order dated 3-1-1997, the High Court has observed that M. K. Tripathi, the 1st respondent herein, would be permitted to contest the proceedings for allotment or release, as the case may be, and after a final order of allotment or release has been passed, he would be entitled to file a revision under Section 18 of the U.P. Act 13 of 1972. It is the admitted position that a revision in that eventuality would not lie. It has been urged that the said direction be read as if the High Court was permitting the said respondent to move in a writ petition in the event of the final order of allotment or release going against him. As suggested, it is so clarified. With these observations, S.L.P. (C) No. 4968 of 1997 preferred by Smt. Narayani Devi would stand disposed of.

S.L.P. (C) No. 8481 of 1997

2. This cross-petition is dismissed on merit.

Advocate List
Bench
  • HON'BLE MR. JUSTICE M.M. PUNCHI
  • HON'BLE MR. JUSTICE RAJENDRA BABU
Eq Citations
  • 1998 (1) ARC 153
  • (1999) 9 SCC 61
  • JT 1998 (9) SC 204
  • AIR 1998 SC 2956
  • LQ/SC/1997/1732
Head Note

Tenancy and Land Laws — Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (13 of 1972) — S. 18 — Revision — Maintainability — Revision after final order of allotment or release — Held, writ petition may be filed