Jiyaur Rahman vs State Of U.P. & 3 Others
2015 Latest Caselaw 2119 ALL

Citation : 2015 Latest Caselaw 2119 ALL
Judgement Date : 2 September, 2015

Allahabad High Court

Jiyaur Rahman vs State Of U.P. & 3 Others on 2 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 49525 of 2015
 

 
Petitioner :- Jiyaur Rahman
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Anil Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,Manu Saxena
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

The petitioner may seek recourse to the provisions of The Land Revenue Act or file a suit for the purpose of demarcation of the property in question before the appropriate forum.

The writ petition is dismissed with liberty as aforesaid.

Order Date :- 2.9.2015

Ashish Pd.

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