Mahesh Kumar Gupta vs State Of U.P.Through Prin. Secy. ...
2011 Latest Caselaw 1546 ALL

Citation : 2011 Latest Caselaw 1546 ALL
Judgement Date : 6 May, 2011

Allahabad High Court

Mahesh Kumar Gupta vs State Of U.P.Through Prin. Secy. ... on 6 May, 2011

Bench: Devi Prasad Singh, S.C. Chaurasia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 4286 of 2011
 

 
Petitioner :- Mahesh Kumar Gupta
 
Respondent :- State Of U.P.Through Prin. Secy. Avas Evam Shahri Niyojan
 
Petitioner Counsel :- Divya Gupta
 
Respondent Counsel :- C.S.C.,R.N.Gupta
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble S.C. Chaurasia,J.

Heard learned counsel for the parties and perused the record.

Objection has been raised against the Nazul land being usurped by the private respondents.

For ventilating his grievance, it is open for the petitioner to approach the revenue authorities.

Accordingly, we dispose of the writ petition with the direction to the District Magistrate, Lakhimpur Kheri to look into the matter and take a decision within three month from the date of production of certified copy of this order.

Subject to above, the writ petition stands disposed of.

Order Date :- 6.5.2011

Rizvi