Ram Sahay vs The District Magistrate ...
2021 Latest Caselaw 1277 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- MISC. BENCH No. - 619 of 2021
 

 
Petitioner :- Ram Sahay
 
Respondent :- The District Magistrate ,Sultanpur & Others
 
Counsel for Petitioner :- Rajiv Kumar Bajpai
 
Counsel for Respondent :- C.S.C.,Dilip Kumar Pandey
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Hon'ble Manish Kumar,J.

Heard learned counsel for the petitioner and learned State Counsel.

By means of this writ petition, a prayer has been made for issuing appropriate direction to the opposite parties no. 1 to 3 for implementing the Judgment & order dated 26-09-2019 passed by the Civil Judge (Junior Division), Sultanpur, whereby the suit instituted by the respondent no. 4 and others seeking decree of permanent injunction, was dismissed.

We are unable to comprehend as to how the Judgment whereby the suit instituted by the plaintiffs was dismissed, can be implemented or executed.

The writ petition is highly misconceived and is hereby dismissed.

Order Date :- 20.1.2021

AKS