Shivram Tiwari vs State Of U.P. & 3 Others
2015 Latest Caselaw 2164 ALL

Citation : 2015 Latest Caselaw 2164 ALL
Judgement Date : 4 September, 2015

Allahabad High Court

Shivram Tiwari vs State Of U.P. & 3 Others on 4 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50034 of 2015
 

 
Petitioner :- Shivram Tiwari
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- S.K. Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

The relief prayed for in the writ petition is practically for an injunction against the father to not sale the property, which is recorded in his name.

We are of the considered opinion that the petitioner must approach the competent civil court.

The writ petitioner is accordingly dismissed.

Order Date :- 4.9.2015

Ashish Pd.

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