Mahangu vs Babu Ram And 3 Others
2017 Latest Caselaw 3679 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 5230 of 2017
 

 
Petitioner :- Mahangu
 
Respondent :- Babu Ram And 3 Others
 
Counsel for Petitioner :- Sanjay Kumar Tiwari
 

 
Hon'ble Mrs. Sunita Agarwal,J.

A categorical finding of facts recorded by the courts below regarding the plaintiff being recorded tenure holder of plot no.516 area 0.0320 hectare and being in possession over the plot in question. The interim injunction application has been decided after considering the objection of the petitioner/defendant therein

The findings of fact recorded by the court below could not be challenged by the learned counsel for the petitioner by placing any cogent evidence. The documents examined by the court below have not been brought on record. The findings of fact recorded by the courts below cannot be faulted with in exercise of extraordinary supervisory jurisdiction under Article 227 of the Constitution of India, unless contrary is established.

The present is, accordingly, dismissed being deviod of merits.

Order Date :- 25.8.2017

Himanshu