Pratibha Prakash ,Advocate & ... vs District Magistrate Lucknow & ...
2014 Latest Caselaw 4081 ALL

Citation : 2014 Latest Caselaw 4081 ALL
Judgement Date : 6 August, 2014

Allahabad High Court

Pratibha Prakash ,Advocate & ... vs District Magistrate Lucknow & ... on 6 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 4164 of 2014
 

 
Petitioner :- Pratibha Prakash ,Advocate & Another
 
Respondent :- District Magistrate Lucknow & Ors.
 
Counsel for Petitioner :- Vijay Kumar Tiwari
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Counsel for the petitioners is not present.

Heard learned A.G.A.for the State of U.P.

This petition has been filed with a prayer that a suitable direction may be issued to Opp.Party No. 1 to 3 to remove the illegal house possession/grabbing of the petitioners' house from Sector 14/340 Indira Nagar, Lucknow in respect of the application dated 1.5.2014 and application dated 15.5.2014.

The prayer sought may not be granted because the petitioners have not chosen the appropriate forum. This petition is misconceived. Accordingly, it is dismissed.

Order Date :- 6.8.2014