Raj Kumar & 5 Ors. vs State Of U.P. Thru Secy. ...
2014 Latest Caselaw 4703 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

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Court No. - 24
 

 
Case :- MISC. BENCH No. - 6050 of 2004
 

 
Petitioner :- Raj Kumar & 5 Ors.
 
Respondent :- State Of U.P. Thru Secy. Irrigation & 5 Ors.
 
Counsel for Petitioner :- Vasu Deo Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out.

None responds for the petitioners to press this writ petition.

The petitioners who are tenure holder of land Gata No. 615, 618 and 679, have executed sale dded in favour of opposite party no.3 but not being satisfied to the amount which has been given to them, have preferred the instant writ petition interalia on the ground that the land adjacent to the petitioners' land for which sale deed has been executed much higher, for which the petitioners are entitled.

Counter affidavit has been filed wherein it has been stated that the sale deed was executed by the petitioners out of their will and in full consensus.  As such the writ petition is devoid of merit.

The  writ petition is dismissed as such. However, it is provided that if the petitioners have any grievance, may approach appropriate forum in accordance with law.

Order Date :- 21.8.2014

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