Vipin Bihari Verma vs State Of U.P. & 6 Others
2017 Latest Caselaw 765 ALL

Citation : 2017 Latest Caselaw 765 ALL
Judgement Date : 16 May, 2017

Allahabad High Court

Vipin Bihari Verma vs State Of U.P. & 6 Others on 16 May, 2017

Bench: Arun Tandon, Rekha Dikshit




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 
Case :- WRIT - C No. - 21195 of 2017
 
Petitioner :- Vipin Bihari Verma
 
Respondent :- State Of U.P. & 6 Others
 
Counsel for Petitioner :- Bindeshwari Prasad Mishra
 
Counsel for Respondent :- C.S.C.,Dharmendra Singh Chauhan
 

 
Hon'ble Arun Tandon,J.

Hon'ble Mrs. Rekha Dikshit,J.

Heard learned counsel for the parties.

This writ petition has been filed with a prayer to direct the respondents No.3 and 4 to decide the applications dated 18.10.2016 ( Reference No. 189) and dated 20.10.2016.

If petitioner apprehends wrongful interference in peacefully use and occupation of immovable property by the private respondents, the remedy lies elsewhere. Writ is not the proper remedy.

The petition is dismissed.

(Rekha Dikshit,J.) (Arun Tandon,J)

Order Date :- 16.5.2017

G.S

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