Ram Abhilakh And Another vs State Of U.P. And 15 Others
2023 Latest Caselaw 33772 ALL

Citation : 2023 Latest Caselaw 33772 ALL
Judgement Date : 4 December, 2023

Allahabad High Court

Ram Abhilakh And Another vs State Of U.P. And 15 Others on 4 December, 2023





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:229183
 
Court No. - 51
 

 
Case :- WRIT - C No. - 40606 of 2023
 

 
Petitioner :- Ram Abhilakh And Another
 
Respondent :- State Of U.P. And 15 Others
 
Counsel for Petitioner :- Janardan Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Chandra Kumar Rai,J.

1. The instant writ petition has been filed for mandamus directing the respondent no. 2 i.e. Sub Divisional Officer, Tahsil-Handia, District-Prayagraj to comply the judgement and decree passed in suit for partition.

2. For the implementation of the judgment and decree passed in suit for partition, petitioners should initiate proper proceedings rather writ of mandamus under Article 226 of Constitution of India before this court.

3. The writ petition is mis-conceived and is dismissed.

Order Date :- 4.12.2023

Vibha

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