Resham Singh vs State Of U.P. And Others
2011 Latest Caselaw 1586 ALL

Citation : 2011 Latest Caselaw 1586 ALL
Judgement Date : 9 May, 2011

Allahabad High Court

Resham Singh vs State Of U.P. And Others on 9 May, 2011

Bench: Ashok Bhushan, Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 25978 of 2011
 

 
Petitioner :- Resham Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ajai Maurya
 
Respondent Counsel :- C.S.C.,Mahesh Narain Singh
 

 
Hon'ble Ashok Bhushan,J.

Hon'ble Ran Vijai Singh,J.

Heard learned counsel for the petitioner.

By this writ petition, the petitioner has prayed for a mandamus directing the respondents no. 2 and 3 to ensure that nobody interfere in the peaceful possession of the petitioner over the disputed land during the pendency of revision no. 1778 of 2008-2009.

The petitioner has already filed a revision before the Board of Revenue in which an order for status-quo was passed on 31st March, 2008. The revision is said to be pending. The revision being pending before the Board of Revenue, it is for the petitioner to obtain such order in the pending revision.

The writ petition, for the aforesaid relief, cannot be entertained.

The writ petition is dismissed.

Order Date :- 9.5.2011

Pratima