Allahabad High Court
Ram Ji Lal & Another vs State Of U.P. & Others on 11 January, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 6 Case :- WRIT - C No. - 70226 of 2009 Petitioner :- Ram Ji Lal & Another Respondent :- State Of U.P. & Others Petitioner Counsel :- V.D. Agarwal,Sandhya Agarwal Respondent Counsel :- C.S.C.,D.D. Chauhan Hon'ble Arun Tandon,J.
Petitioner has sought a writ of mandamus directing the respondents to not to dispossess the petitioner from the plot in question.
In the opinion of the Court the relief as has been prayed for in the present writ petition is totally misplaced. In the opinion of the Court no dispossession from any agricultural holding can take effect without following the procedure prescribed by law. Even otherwise petitioner is at liberty to file a suit for injunction under Section 2129-D of the UPZA&LR Act.
Wit petition is dismissed.
Dated : 11.01.2010 VR/WP-70226/09