Basudeo Chaubey vs State Of U.P. Thru Home Secy. & 5 ...
2014 Latest Caselaw 4586 ALL

Citation : 2014 Latest Caselaw 4586 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Basudeo Chaubey vs State Of U.P. Thru Home Secy. & 5 ... on 20 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 4524 of 2003
 

 
Petitioner :- Basudeo Chaubey
 
Respondent :- State Of U.P. Thru Home Secy. & 5 Ors.
 
Counsel for Petitioner :- Baibhav Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out. None responds for the petitioner to press this writ petition.

The competent court has granted decree in favour of the petitioner. Inspite of that opposite parties are interfering the possession in violation of decree.

The writ petition is not maintainable for want of alternative remedy.

Accordingly, the writ petition is dismissed for want of alternative remedy.

Order Date :- 20.8.2014

Muk

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