Shakil Ahamad And 8 Others vs State Of U.P. And 9 Others
2016 Latest Caselaw 7315 ALL

Citation : 2016 Latest Caselaw 7315 ALL
Judgement Date : 29 November, 2016

Allahabad High Court

Shakil Ahamad And 8 Others vs State Of U.P. And 9 Others on 29 November, 2016

Bench: Arun Tandon, Sangeeta Chandra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 56382 of 2016
 

 
Petitioner :- Shakil Ahamad And 8 Others
 
Respondent :- State Of U.P. And 9 Others
 
Counsel for Petitioner :- Chandravir Singh Raghuvan
 
Counsel for Respondent :- C.S.C.
 
Hon'ble Arun Tandon, J.

Hon'ble Mrs. Sangeeta Chandra, J.

Heard learned counsel for the parties.

Learned counsel for the petitioners has hopelessly failed to establish any right to raise construction over the property belonging to the Madarsa. It is admitted that the petitioners are not the Committee of Management of the Madarsa.

Writ petition is dismissed.

Order Date :- 29.11.2016

Vinod.

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