Shahnaz And Another vs State Of U.P. Thru. Prin. Secy. Deptt. Of ...
2024 Latest Caselaw 38129 ALL

Allahabad High Court

Shahnaz And Another vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 19 November, 2024

Author: Rajan Roy

Bench: Rajan Roy

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:76053-DB
 
Court No. - 2
 

 
Case :- WRIT - C No. - 9791 of 2024
 

 
Petitioner :- Shahnaz And Another
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Revenue U.P. Lko. And 5 Others
 
Counsel for Petitioner :- Ram Pratap Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.
 

Hon'ble Brij Raj Singh,J.

1. Heard.

2. The petitioners have some private dispute with the opposite party nos. 5 and 6. The latter's suit as informed has been dismissed and an appeal has been filed against the said judgment and during its pendency the petitioner's possession is being interfered by the private opposite parties but we fail to understand as to how a writ petition is maintainable in such matter under Article 226 of the Constitution of India. The petitioner may avail civil or criminal remedies as prescribed in accordance with law.

3. The writ petition is dismissed accordingly.

[Brij Raj Singh, J.] [Rajan Roy, J.]

Order Date :- 19.11.2024

Anuj Singh