Vishwa Jat Mahasangh vs Senior Superintendent & Another
2015 Latest Caselaw 2574 ALL

Citation : 2015 Latest Caselaw 2574 ALL
Judgement Date : 22 September, 2015

Allahabad High Court

Vishwa Jat Mahasangh vs Senior Superintendent & Another on 22 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 54387 of 2015
 

 
Petitioner :- Vishwa Jat Mahasangh
 
Respondent :- Senior Superintendent & Another
 
Counsel for Petitioner :- Rajiv Sharma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties.

Proper remedy available to the petitioner for executing the judgment and decree dated 15.7.2011 made by the competent civil court in the nature of permanent injunction, must necessarily be proceeded with by filing appropriate application under the provisions of the Civil Procedure Code itself. Writ petition is not the remedy.

The writ petition is accordingly dismissed.

Order Date :- 22.9.2015

Ashish Pd.

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