Allahabad High Court
Smt.Mewati Devi vs State Of U.P. And Another on 5 August, 2021
Bench: Manoj Misra, Jayant Banerji
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- WRIT - C No. - 17678 of 2021 Petitioner :- Smt.Mewati Devi Respondent :- State of U.P. and Another Counsel for Petitioner :- Akshay Kumar Shukla Counsel for Respondent :- C.S.C.,Harsh Vardhan Gupta,Pranjal Mehrotra Hon'ble Manoj Misra,J.
Hon'ble Jayant Banerji,J.
The petitioner has been served with a notice by Ganga Pradushan Niyantran Division of U.P. Jal Nigam Varanasi to remove occupation from the land of the Jal Nigam earmarked for sewage pumping station.
The petitioner claims that the said land has been purchased by her through sale-deed.
Be that as it may, the Khatauni that has been enclosed along with this petition is left blank in all the columns except column no. 7. On the basis of such a document, no logical inference can be drawn in respect of the title of the petitioner.
Otherwise also, for vindication of property rights, the proper course is to institute a suit.
With the aforesaid liberty, the petition is disposed of.
Order Date :- 5.8.2021 Pkb/