Smt. Neelo Javed vs Collector Jaunpur & 2 Others
2015 Latest Caselaw 3635 ALL

Citation : 2015 Latest Caselaw 3635 ALL
Judgement Date : 29 October, 2015

Allahabad High Court

Smt. Neelo Javed vs Collector Jaunpur & 2 Others on 29 October, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 59780 of 2015
 

 
Petitioner :- Smt. Neelo Javed
 
Respondent :- Collector Jaunpur & 2 Others
 
Counsel for Petitioner :- Dinesh Tiwari,Virendra Singh
 
Counsel for Respondent :- C.S.C.,Ayush Khanna
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Heard learned counsel for the parties and perused the record.

In the facts and circumstances of the case, we are of the considered opinion that serious issues of fact with regard to the demarcation of the property purchased by the petitioner vis a vis plot no.96, which is recorded as in the name of Indrapari wife of Shabhoo Dayal Mishra are involved, writ is not the proper remedy.

The petitioner may file a suit before the competent court seeking appropriate interim protection, as may be advised.

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

Order Date :- 29.10.2015

Ashish Pd.