Mohd. Iliyas vs State Of U.P. And Others
2012 Latest Caselaw 3346 ALL

Citation : 2012 Latest Caselaw 3346 ALL
Judgement Date : 1 August, 2012

Allahabad High Court

Mohd. Iliyas vs State Of U.P. And Others on 1 August, 2012

Bench: Yatindra Singh, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 29903 of 2012
 

 
Petitioner :- Mohd. Iliyas
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Shri Chandra
 
Respondent Counsel :- C.S.C.,Punit Kuma Gupta
 

 
Hon'ble Yatindra Singh,J.

Hon'ble Mahendra Dayal,J.

This is a writ petition for a direction to the respondents to remove the encroachment of the Waqf property situated in village Mona Bibi Estate, Lohiya Talab, Mirzapur.

We have heard counsel for the petitioner and the standing counsel for the respondents.

The petitioners may, if he so advised, file a suit or in case, the property is being mismanaged by the Mutwalli then lodge a complaint against him.

With these observations, the writ petition is dismissed.

Order Date :- 1.8.2012

SFH

Download the LatestLaws.com Mobile App