Ram Naresh Mishra vs State Information Commission And ...
2015 Latest Caselaw 2474 ALL

Citation : 2015 Latest Caselaw 2474 ALL
Judgement Date : 18 September, 2015

Allahabad High Court

Ram Naresh Mishra vs State Information Commission And ... on 18 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 53621 of 2015
 

 
Petitioner :- Ram Naresh Mishra
 
Respondent :- State Information Commission And 4 Others
 
Counsel for Petitioner :- Rajiv Dwivedi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties.

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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