Balkees Devi And Anr vs State Of U.P. Thru Secrey. Revenue ...
2014 Latest Caselaw 4842 ALL

Citation : 2014 Latest Caselaw 4842 ALL
Judgement Date : 22 August, 2014

Allahabad High Court

Balkees Devi And Anr vs State Of U.P. Thru Secrey. Revenue ... on 22 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 6383 of 2004
 

 
Petitioner :- Balkees Devi And Anr
 
Respondent :- State Of U.P. Thru Secrey. Revenue And 2 Ors
 
Counsel for Petitioner :- H.O. Singh
 
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.

Learned Standing Counsel submits that there is a private dispute and the petitioners have got equally efficacious and alternative remedy in approaching the Civil Court.

As such the writ petition is dismissed on the ground of alternative remedy.

Order Date :- 22.8.2014

Muk

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