Smt. Poonam Gupta vs State Of U.P. Thru D.M., Lucknow & 3 ...
2014 Latest Caselaw 4909 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 255 of 2004
 

 
Petitioner :- Smt. Poonam Gupta
 
Respondent :- State Of U.P. Thru D.M., Lucknow & 3 Ors.
 
Counsel for Petitioner :- Mohd. Saulat Wasim,K.K. Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

The petitioner was raising construction  over the land which is situated within the area of Gaon Sabha but the private opposite parties have approached the Sub Divisional Magistrate, Sadar Lucknow for restraining the petitioner not to do construction over the land in question.  The Sub Divisional Magistrate after adjudicating passed the order restraining the petitioner from raising any construction. Being aggrieved thereof, the petitioner has filed the instant writ petition interalia on the ground that the Sub Divisional Magistrate has no jurisdiction as the plot in question is situated within the Gaon Sabha.

The Sub Divisional Magistrate being revenue authority under the Land Revenue Act is empowered to entertain and look into the matter.

The writ petition being devoid of merit is hereby dismissed.

Order Date :- 25.8.2014

Muk