Uma Kant vs State Of U.P. And 16 Others
2016 Latest Caselaw 7310 ALL

Citation : 2016 Latest Caselaw 7310 ALL
Judgement Date : 29 November, 2016

Allahabad High Court

Uma Kant vs State Of U.P. And 16 Others on 29 November, 2016

Bench: Arun Tandon, Sangeeta Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 56199 of 2016
 

 
Petitioner :- Uma Kant
 
Respondent :- State Of U.P. And 16 Others
 
Counsel for Petitioner :- Ram Pratap Yadav
 
Counsel for Respondent :- C.S.C.
 
Hon'ble Arun Tandon, J.

Hon'ble Mrs. Sangeeta Chandra, J.

Heard learned counsel for the parties.

We are of the considered opinion that pure issue of title over property are involved, if the petitioner has any grievance in the matter of execution of sale by third party in respect of the same property on the basis whereof name of private respondents has been recorded under Section 34 of the Land Revenue Act, he may make his remedy by approaching the Competent Court.

In our opinion, writ is not the proper remedy.

Writ petition is dismissed with liberty to the petitioner to seek his remedy accordingly.

Order Date :- 29.11.2016

Vinod.

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