Giradhar Prasad vs State Of U.P. & 4 Others
2015 Latest Caselaw 2507 ALL

Citation : 2015 Latest Caselaw 2507 ALL
Judgement Date : 21 September, 2015

Allahabad High Court

Giradhar Prasad vs State Of U.P. & 4 Others on 21 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 54060 of 2015
 

 
Petitioner :- Giradhar Prasad
 
Respondent :- State Of U.P. & 4 Others
 
Counsel for Petitioner :- Brij Gopal Tripathi
 
Counsel for Respondent :- C.S.C.,O.P. Mishra,R.B. Yadav
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties.

Against the order of the District Magistrate, Mirzapur dated 25.6.2015 directing presumption of the Gram Sabha land in favour of the State Government. The petitioner may seek his remedy under the provisions of the U.P.Z.A. & L.R.Act at the first instance.

The writ petition is accordingly dismissed.

Order Date :- 21.9.2015

Ashish Pd.

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