Ram Pyari vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 29458 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:69191-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 9315 of 2023
 

 
Petitioner :- Ram Pyari
 
Respondent :- State Of U.P. Thru. Prin. Secy. (Revenue), Lucknow And 13 Others
 
Counsel for Petitioner :- Harish Chandra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Hon'ble Manish Kumar,J.

Heard learned counsel for the petitioner and the learned Standing Counsel.

Petitioner claims that in Regular Suit No.189 of 1996 by a judgment and order dated 4.3.1997, an injunction was granted in favour of the petitioner with regard to the property in dispute, restraining the father of the private respondents from interfering in the land in dispute. Now, they are violating the judgment and decree and interfering in the possession of the petitioner.

In the given facts and circumstances, petitioner has a remedy of filing execution case or contempt in accordance with law.

With the aforesaid liberty, the petition is consigned to record.

(Manish Kumar, J.) (Vivek Chaudhary, J.)

Order Date :- 19.10.2023

Arjun/-