Charan Singh vs State Of U.P. And 6 Others
2022 Latest Caselaw 3512 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 3873 of 2022
 

 
Petitioner :- Charan Singh
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Sanjay Singh Gaharwar,Mahabir Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Salil Kumar Rai,J.

The present petition has been filed praying for a direction commanding the respondent nos. 2 & 3 i.e., the Sub Divisional Magistrate, Mant District Mathura and Tehsildar, Tehsil Mant, District Mathura to comply with the order dated 19.1.2004 passed by the Civil Judge (Junior Division), Mathura in Original Suit No.358 of 2003.

Through its judgment dated 19.1.2004 the trial court had decreed Original Suit No.358 of 2003. The decree was for permanent prohibitory injunction against the defendants. The respondent nos. 2 & 3 in the present petition were not the defendants in the suit.

In any case, the petitioner has the remedy to take appropriate steps for execution of the decree passed by the trial court.

The petition is not maintainable and is dismissed.

Order Date :- 19.5.2022

IB