Mahesh Kumar And 9 Others vs State Of U.P. And 2 Others
2015 Latest Caselaw 2449 ALL

Citation : 2015 Latest Caselaw 2449 ALL
Judgement Date : 18 September, 2015

Allahabad High Court

Mahesh Kumar And 9 Others 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. - 53769 of 2015
 

 
Petitioner :- Mahesh Kumar And 9 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Rajesh Sharma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties.

If petitioners apprehend any interference in the use and enjoyment of the property by private respondents, they may file a suit.

If they want demarcation of boundaries, they may approach before the authority concerned for appropriate action under the Demarcation of Land Revenue Act.

The writ petition is accordingly dismissed.

Order Date :- 18.9.2015

Ashish Pd.

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