Samayee vs State Of U.P. And Others
2015 Latest Caselaw 5221 ALL

Citation : 2015 Latest Caselaw 5221 ALL
Judgement Date : 9 December, 2015

Allahabad High Court

Samayee vs State Of U.P. And Others on 9 December, 2015

Bench: Arun Tandon, Harsh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 58168 of 2008
 

 
Petitioner :- Samayee
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Mrs. Swati Agrawal
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

Petitioner claims to have been provided land on lease by the Gram Sabha. It is contended that private respondents have grabbed part of land of the petitioner forcefully. Petitioners have come with the prayer that the representations made by the petitioner before the Tehsildar for restoration of possession, be directed to be considered.

In our opinion, no representation in the matter of restoration of possession can be directed to be considered. Petitioner may seek his remedy before the appropriate forum under the U.P.Z.A. & L.R. Act.

The writ petition is dismissed with liberty as aforesaid.

Order Date :- 9.12.2015

Ashish Pd.