Smt. Maya Devi vs State Of U.P. & 3 Others
2015 Latest Caselaw 2212 ALL

Citation : 2015 Latest Caselaw 2212 ALL
Judgement Date : 8 September, 2015

Allahabad High Court

Smt. Maya Devi vs State Of U.P. & 3 Others on 8 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50753 of 2015
 

 
Petitioner :- Smt. Maya Devi
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Ram Sanehi Yadav
 
Counsel for Respondent :- C.S.C.,Baleshwar Chaturvedi
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

The dispute as raised is as to whether the power house has been constructed on Plot No. 226/8 or it has been installed on Plot No.222, is claimed to be the property of the petitioner.

We are of the considered opinion that issues of demarcation to the area involved, petitioner may file a civil suit and seek such compensation as may be advised, if any, par of his land holding, has been utilized illegally by the respondents.

The writ petition is dismissed.

Order Date :- 8.9.2015

Ashish Pd.

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