Dulal Chandra Bala And Another vs The Union Of India And Others
2015 Latest Caselaw 5364 ALL

Citation : 2015 Latest Caselaw 5364 ALL
Judgement Date : 11 December, 2015

Allahabad High Court

Dulal Chandra Bala And Another vs The Union Of India And Others on 11 December, 2015

Bench: Arun Tandon, Harsh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 36744 of 2008
 

 
Petitioner :- Dulal Chandra Bala And Another
 
Respondent :- The Union Of India And Others
 
Counsel for Petitioner :- A.M. Tripathi
 
Counsel for Respondent :- C.S.C.,A.S.G.I./2008/1447
 

 
Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

Sri Mahendra Bahadur Singh, learned counsel for the respondent no.3 is present.

There is hardly any fact, which may justify issuance of a writ in the nature of mandamus for rehabilitation of the petitioners over the land.

Petitioners may pursue their remedy before the authority concerned as may be available.

The writ petition is disposed of.

Order Date :- 11.12.2015

Ashish Pd.

Download the LatestLaws.com Mobile App