Allahabad High Court
Lakhinder Paswan vs State Of U.P. & 2 Others on 13 July, 2015
Bench: Arun Tandon, Ashwani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - C No. - 37913 of 2015 Petitioner :- Lakhinder Paswan Respondent :- State Of U.P. & 2 Others Counsel for Petitioner :- Dhirendra Bahadur Singh Counsel for Respondent :- C.S.C. Hon'ble Arun Tandon,J.
Hon'ble Ashwani Kumar Mishra,J.
Heard learned counsel for the parties and perused the record.
With regard to the present writ petition, we find that name of the Uttar Pradesh Avas Vikas Parishad stands recorded over the property in question in the relevant revenue records.
If the petitioner claims any right of the property and, therefore, correction in the entry, he may either make an application for correction in revenue entry or file a suit for protection of his rights over the property.
The writ petition is dismissed with liberty as aforesaid.
Order Date :- 13.7.2015 Ashish Pd.