Allahabad High Court
Angesh Kumar vs State Of U.P. Thru. Prin. Secy. Revenue ... on 22 January, 2025
Bench: Rajan Roy, Manish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:4266-DB Court No. - 2 Case :- WRIT - C No. - 265 of 2025 Petitioner :- Angesh Kumar Respondent :- State Of U.P. Thru. Prin. Secy. Revenue Deptt. U.P. Lko. And 7 Others Counsel for Petitioner :- Bhup Chandra Singh,Banwari Lal Counsel for Respondent :- C.S.C. Hon'ble Rajan Roy,J.
Hon'ble Manish Kumar,J.
As prayed by learned counsel for petitioner, the present petition is dismissed as withdrawn with liberty to the petitioner to pursue other remedies and with the caution that in future, such petitions should not be filed as they are essentially pertaining to a private dispute and are not maintainable under Article 226 of the Constitution of India.
Order Date :- 22.1.2025 DiVYa