Mahanth Ghanshyam Das Chela ... vs State Of U.P. & 4 Others
2015 Latest Caselaw 1650 ALL

Citation : 2015 Latest Caselaw 1650 ALL
Judgement Date : 6 August, 2015

Allahabad High Court

Mahanth Ghanshyam Das Chela ... vs State Of U.P. & 4 Others on 6 August, 2015

Bench: Dilip Gupta, Vinod Kumar Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 41215 of 2015
 

 
Petitioner :- Mahanth Ghanshyam Das Chela Mahanth Late Ram Lal Das
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- Kripa Shankar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dilip Gupta,J.

Hon'ble Vinod Kumar Misra,J.

This petition has been filed to evict the respondent nos. 4 and 5 from the property of the petitioner.

This is a purely private dispute between the petitioner and the respondent nos. 4 and 5. A writ petition under Article 226 of the Constitution would not be maintainable.

The Writ Petition is, accordingly, dismissed. This order, however, shall not prevent the petitioner from instituting a suit in a competent Court for redressal of his grievance.

Order Date :- 6.8.2015

A. Pt. Singh

(Vinod Kumar Misra, J.) (Dilip Gupta, J.)