Ravindra Singh And Another vs State Of U.P. And 7 Others
2016 Latest Caselaw 7313 ALL

Citation : 2016 Latest Caselaw 7313 ALL
Judgement Date : 29 November, 2016

Allahabad High Court

Ravindra Singh And Another vs State Of U.P. And 7 Others on 29 November, 2016

Bench: Arun Tandon, Sangeeta Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 56378 of 2016
 

 
Petitioner :- Ravindra Singh And Another
 
Respondent :- State Of U.P. And 7 Others
 
Counsel for Petitioner :- Rakesh Kumar Srivastava,Arvind Srivastava
 
Counsel for Respondent :- C.S.C.
 
Hon'ble Arun Tandon, J.

Hon'ble Mrs. Sangeeta Chandra, J.

Heard learned counsel for the parties.

The encroachment by private respondent over the Raasta, which according to the petitioners is a public Raasta, while according to the case of other side is a private Raasta, is the subject matter to challenge in the present writ petition.

We are of the considered opinion that proper remedy as available to the petitioner to file a suit in the facts of this case.

The writ petition is dismissed with liberty to the petitioners to seek their remedy accordingly.

Order Date :- 29.11.2016

Vinod.

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Ravindra Singh And Another vs State Of U.P. And 7 Others
2016 Latest Caselaw 7313 ALL

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Ravindra Singh And Another vs State Of U.P. And 7 Others2016 Latest Caselaw 7313 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Ravindra Singh And Another vs State Of U.P. And 7 Others
2016 Latest Caselaw 7313 ALL