Allahabad High Court
Manorama Dixit vs State Of U.P. And 3 Others on 24 August, 2020
Bench: Abhinava Upadhya, Vipin Chandra Dixit
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- WRIT - C No. - 12105 of 2020 Petitioner :- Manorama Dixit Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Nitin Chandra Mishra Counsel for Respondent :- C.S.C. Hon'ble Abhinava Upadhya,J.
Hon'ble Vipin Chandra Dixit,J.
The petitioner claims that she is daughter-in-law of the plaintiffs of Original Suit No.604 of 1980 (Rajendra Prasad Dixit Vs. State of U.P.). The said suit was decreed in favour of the plaintiffs and against the State-authorities. The plaintiff thereafter filed an Execution Case No.2 of 2011 and pursuant thereto possession was delivered to the plaintiffs. Now, the grievance has been raised by the daughter-in-law of the plaintiffs that the Police authorities are again interfering with the land of the plaintiffs in spite the same having been settled by a decree of the Court of competent jurisdiction.
It is submitted that she has made a complaint to the District Magistrate, Deoria where the same is pending.
The writ petition is disposed of with the direction to the respondent no.2, District Magistrate, Deoria to consider the claim of the petitioner and pass an appropriate order in accordance with law within a period of one month from the date of copy of this order is produced before him.
Order Date :- 24.8.2020 S. Singh (Vipin Chandra Dixit, J.) (Abhinava Upadhya, J.)