Som Datt Pandey And Another vs State Of U.P. And 4 Others
2017 Latest Caselaw 7753 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 58280 of 2017
 

 
Petitioner :- Som Datt Pandey And Another
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Sanjiv Kumar Pandey,Rajeev Kumar Pandey
 
Counsel for Respondent :- C.S.C.,Anuj Kumar
 

 
Hon'ble B. Amit Sthalekar,J.

Heard Sri Sanjiv Kumar Pandey, learned counsel for the petitioners, learned Standing Counsel for the respondents no.1, 2, 3 and 5 and Sri Ajun Kumar, learned counsel for the respondent no.4.

The petitioners in the writ petition are seeking quashing of the notice dated 19.12.2015 with a further prayer that the respondents may be restrained from interfering in the petitioners' peaceful possession over the Gata No.1139 situated in Village Tititihara, Tehsil Karvi, District Chitrakoot.

Prima facie the writ petition is barred by laches. Secondly, the petitioners have a remedy of submitting their reply to the notice dated 19.12.2015. Therefore, I do not find any good ground for interference in the writ petition.

The writ petition lacks merit and is accordingly dismissed.

Order Date :- 6.12.2017

N Tiwari