Man Prabhawati Shahi ... vs State Of U.P. And 5 Others
2017 Latest Caselaw 3879 ALL

Citation : 2017 Latest Caselaw 3879 ALL
Judgement Date : 31 August, 2017

Allahabad High Court

Man Prabhawati Shahi ... vs State Of U.P. And 5 Others on 31 August, 2017

Bench: Tarun Agarwala, Ashok Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 39508 of 2017
 

 
Petitioner :- Man Prabhawati Shahi Mahaviddyalay And Another
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Adya Prasad Tewari,Sheo Shankar Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Tarun Agarwala,J.

Hon'ble Ashok Kumar,J.

In the event, private respondent no.6 is causing interference in the construction of the boundary wall, the remedy available to the petitioner is to file a suit.

In the event, the Station House Officer is colluding with respondent no.6, the remedy available to the petitioner is to file a complaint against the Station House Officer before the Superintendent of Police, which will be considered appropriately by the authority.

The writ petition is disposed of.

Order Date :- 31.8.2017

Bhaskar

(Ashok Kumar, J.) (Tarun Agarwala, J.)