Raksha Ram vs State Of U.P.Through District ...
2011 Latest Caselaw 4977 ALL

Citation : 2011 Latest Caselaw 4977 ALL
Judgement Date : 30 September, 2011

Allahabad High Court

Raksha Ram vs State Of U.P.Through District ... on 30 September, 2011

Bench: Uma Nath Singh, Anil Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 9782 of 2011
 

 
Petitioner :- Raksha Ram
 
Respondent :- State Of U.P.Through District Magistrate Gonda And Ors.
 
Petitioner Counsel :- A.P.Shukla
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Uma Nath Singh,J.

Hon'ble Anil Kumar,J.

We have heard learned counsel for parties and perused the pleadings of writ petition.

Admittedly, there is a forum provided under the U.P. Zamindari Abolition & Land Reforms Act for challenging the order, impugned herein, passed by the Naib Tehsildar directing mutation in favour of the private opposite party. Thus, the petitioner may avail the appropriate remedy, as provided under the said statute, instead of filing the writ petition.

Writ Petition is, thus, dismissed.

Order Date :- 30.9.2011

A.Nigam

Download the LatestLaws.com Mobile App