Sita Ram vs State Of U.P.Through Secy. ...
2012 Latest Caselaw 3723 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 7073 of 2012
 

 
Petitioner :- Sita Ram
 
Respondent :- State Of U.P.Through Secy. Revenue Lucknow And Others
 
Petitioner Counsel :- Jogendra Nath Verma
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Ashwani Kumar Singh,J.

Heard learned counsel for the petitioner and the learned Standing Counsel.

By means of this writ petition, the petitioner has prayed for issuance of a writ, order or direction commanding the opposite parties no. 2, 3 & 4 to consider the case of the petitioner, to take appropriate action against the opposite party nos. 5 & 6, restraining them to create hindrance in the peaceful possession of the petitioner over the land Khata no. 41, situated in the village and post Banyani, District Ambedkar Nagar.

The prayer made by the petitioner is misconceived.

However, it will be open for the petitioner to approach the concerned Magistrate under Section  133  Cr. P.C.

With the aforesaid direction, the writ petition is finally disposed of.

Order Date :- 27.8.2012

psd