Mrs. Sarita Devi vs State Of U.P. And 2 Others
2015 Latest Caselaw 2448 ALL

Citation : 2015 Latest Caselaw 2448 ALL
Judgement Date : 18 September, 2015

Allahabad High Court

Mrs. Sarita Devi vs State Of U.P. And 2 Others on 18 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 53628 of 2015
 

 
Petitioner :- Mrs. Sarita Devi
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Abhijeet Mukherji
 
Counsel for Respondent :- C.S.C.,Vivek Varma
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties.

The petitioner claims to be a widow and apprehends dispossession by force.

The facts as disclosed in the present writ petition are wholly vague and general in nature.

We do not find the case, which may be entertained under Article 226 of the Constitution of India. We however, clarify that no person shall be dispossessed from immovable property except in accordance with law.

The writ petition is disposed of.

Order Date :- 18.9.2015

Ashish Pd.

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