Allahabad High Court
Smt. Rekha Kumari Bhartiya vs State Of U.P. & 8 Others on 8 September, 2015
Bench: Arun Tandon, Shashi Kant
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - C No. - 50877 of 2015 Petitioner :- Smt. Rekha Kumari Bhartiya Respondent :- State Of U.P. & 8 Others Counsel for Petitioner :- Anil Kumar Singh,Santosh Kumar Srivastava Counsel for Respondent :- C.S.C.,Rajmani Yadav Hon'ble Arun Tandon,J.
Hon'ble Shashi Kant,J.
Heard learned counsel for the parties and perused the record.
The dispute as raised by means of the present writ petition is in respect of immovable property, between the two private persons.
Admittedly, the petitioner is out of possession since 30.5.2015, we are of the opinion that there cannot be a mandamus to put the petitioner in possession. The petitioner may file a civil suit.
However, we only provide that the information supplied by the petitioner in respect of her forcible dispossession / manhandling must be registered as an F.I.R. and the S.S.P. shall ensure that the offence alleged, is investigated with due diligence.
The writ petition is accordingly dismissed.
Order Date :- 8.9.2015 Ashish Pd.