Kailash Chandra Kesarwani And ... vs Station House Officer Sarai ...
2015 Latest Caselaw 5278 ALL

Citation : 2015 Latest Caselaw 5278 ALL
Judgement Date : 9 December, 2015

Allahabad High Court

Kailash Chandra Kesarwani And ... vs Station House Officer Sarai ... on 9 December, 2015

Bench: Arun Tandon, Harsh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 59353 of 2008
 

 
Petitioner :- Kailash Chandra Kesarwani And Others
 
Respondent :- Station House Officer Sarai Inayat And Others
 
Counsel for Petitioner :- Umesh Chandra Kesarwani,Ravi Kant
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

The dispute is between two private parties in respect of immovable property.

In our opinion, writ is not the proper remedy.

Petitioners are at liberty to seek their remedy before appropriate forum.

The writ petition is dismissed.

Order Date :- 9.12.2015

Ashish Pd.

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