Rajesh Kumar Pandey vs State Of U.P. And 4 Others
2015 Latest Caselaw 2169 ALL

Citation : 2015 Latest Caselaw 2169 ALL
Judgement Date : 4 September, 2015

Allahabad High Court

Rajesh Kumar Pandey vs State Of U.P. And 4 Others on 4 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50067 of 2015
 

 
Petitioner :- Rajesh Kumar Pandey
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- A.N. Pandey
 
Counsel for Respondent :- C.S.C.,Manoj Kumar Yadav
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

The petitioner seeks a writ, order or direction in the nature of mandamus directing the respondents no.1 to 4 to remove the illegal encroachments made by respondent no.5 over the plot no.10-Anga area 0.1380 hectare recorded as Talab and Plot No. 11Ga area 0.1250 hectare recorded as Bhita situated at Village-Kammarpur, Pargana-Kariyatmedha, Tehsil-badlapur, District-Jaunpur, during the pendency of the instant writ petition before this Court.

The prayer made in the writ petition is wholly misconceived.

Accordingly, the writ petition is dismissed.

Order Date :- 4.9.2015

Ashish Pd.