Jai Prakash Singh vs State Of U.P. And 2 Others
2015 Latest Caselaw 2473 ALL

Citation : 2015 Latest Caselaw 2473 ALL
Judgement Date : 18 September, 2015

Allahabad High Court

Jai Prakash Singh 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. - 53630 of 2015
 

 
Petitioner :- Jai Prakash Singh
 
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 on the basis of vague and general allegations seeks a writ of mandamus commanding the respondents not to interfere with the possession over Plot No. 947, Mauja Sikraul, Pargana Shivpur, Tehsil-Sadar, District Varanasi.

We may however, record that this Court may not exercise its jurisdiction under Article 226 of the Constitution of India on such vague and general allegation.

The writ petition is accordingly dismissed.

However, it is clarified that no person shall be dispossessed from immovable property except in accordance with law.

Order Date :- 18.9.2015

Ashish Pd.