Yashveer vs State Of U.P. Thru D.M. And 5 Others
2013 Latest Caselaw 6428 ALL

Citation : 2013 Latest Caselaw 6428 ALL
Judgement Date : 10 October, 2013

Allahabad High Court

Yashveer vs State Of U.P. Thru D.M. And 5 Others on 10 October, 2013

Bench: Sheo Kumar Singh, Brijesh Kumar Srivastava-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 56352 of 2013
 

 
Petitioner :- Yashveer
 
Respondent :- State Of U.P. Thru D.M. And 5 Others
 
Counsel for Petitioner :- Ram Raj Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Brijesh Kumar Srivastava-II,J.

The allegation is against respondent no. 4 to 6 about their unauthorized possession which was earlier complained by the petitioner by filing writ C No. 53482 of 2013 which was disposed of on 27.9.2013 with an observation that petitioner may get the matter entertained in P.I.L.

In this kind of matters there is already an observation of this court to take recourse as permitted in law.

Remedy against the respondent no. 4 to 6, if any, is to approach before the competent authority but no direction in this writ can be given.

With the aforesaid observation this petition stands disposed of.

Order Date :- 10.10.2013

M.A.A.