Mohd. Zahir Khan Prop. M/S Jagga ... vs Union Of India Ministry Of Railway ...
2015 Latest Caselaw 1190 ALL

Citation : 2015 Latest Caselaw 1190 ALL
Judgement Date : 13 July, 2015

Allahabad High Court

Mohd. Zahir Khan Prop. M/S Jagga ... vs Union Of India Ministry Of Railway ... on 13 July, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 38032 of 2015
 

 
Petitioner :- Mohd. Zahir Khan Prop. M/S Jagga Traders
 
Respondent :- Union Of India Ministry Of Railway & 2 Others
 
Counsel for Petitioner :- Manoj Kumar Srivastava,Pradeep Saxena
 
Counsel for Respondent :- Vivek Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard Sri Pradeep Saxena, learned counsel for the petitioner and Sri Vivek Singh, learned Counsel appearing for the respondents.

Petitioner before this Court seeks quashing of the recovery proceedings initiated against the petitioner in pursuance to notice dated 7.4.2015 passed by Senior Section Engineer (Works) North Eastern Railway, Izzatnagar, Bareilly. He has a statutory alternative remedy under Section 9 Public Premises (Eviction of Unauthorised Occupants) Act, 1971.

Writ petition is dismissed with liberty to seek his remedy accordingly.

Order Date :- 13.7.2015

Ashish Pd.