Jagwati Alias Jaggo vs State Of U.P. Thru' Principal ...
2011 Latest Caselaw 4774 ALL

Citation : 2011 Latest Caselaw 4774 ALL
Judgement Date : 21 September, 2011

Allahabad High Court

Jagwati Alias Jaggo vs State Of U.P. Thru' Principal ... on 21 September, 2011

Bench: Amreshwar Pratap Sahi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 54621 of 2011
 

 
Petitioner :- Jagwati Alias Jaggo
 
Respondent :- State Of U.P. Thru' Principal Secry., Revenue And Others
 
Petitioner Counsel :- Archana Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Amreshwar Pratap Sahi,J.

The petitioner claims that she is allottee of the land in question and is in possession over the same since 1975. The petitioner is now sought to be dispossessed. The petitioner has not filed any document to the allotment of 1975.

Learned counsel for the petitioner prays that the she may be permitted to withdraw the writ petition with liberty to file a fresh writ petition along with the details of allotment and the order approving the same.

The writ petition is dismissed with the said liberty.

Order Date :- 21.9.2011

Sahu

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