Allahabad High Court
Sunil Kumar Dubey vs State Of U.P. & 4 Others on 8 September, 2015
Bench: Arun Tandon, Shashi Kant
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - C No. - 50953 of 2015 Petitioner :- Sunil Kumar Dubey Respondent :- State Of U.P. & 4 Others Counsel for Petitioner :- Dhirendra Srivastava,Rajeev Sisodia Counsel for Respondent :- C.S.C. Hon'ble Arun Tandon,J.
Hon'ble Shashi Kant,J.
Heard learned counsel for the parties and perused the record.
The map in the matter of constructions to be raised by the petitioner duly sanctioned by the competent authority is not on record. Therefore, there cannot be any mandamus as has been prayed by the petitioner.
Even otherwise we are of the opinion that if respondent no. 5-Dinesh Kumar Verma, who is a private party is interfering in the raising of the constructions by the petitioner, then the proper remedy available to the petitioner is to file a civil suit.
The writ petition is accordingly dismissed.
Order Date :- 8.9.2015 Ashish Pd.