Allahabad High Court
Sukhwasi Lal And 2 Others vs State Of U.P. And 3 Others on 14 November, 2019
Bench: Sudhir Agarwal, Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - C No. - 36779 of 2019 Petitioner :- Sukhwasi Lal And 2 Others Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Hari Om Tiwari Counsel for Respondent :- C.S.C. Hon'ble Sudhir Agarwal,J.
Hon'ble Rajeev Misra,J.
1. Heard Mr. Hari Om Tiwari, learned Counsel for petitioners and learned Standing Counsel for respondents.
2. Grievance of petitioner is that respondent-3 is interfering in private property and he should be restrained from doing so.
3. Petitioner has neither lodged an F.I.R. nor any criminal proceedings have been initiated. If anybody is causing disturbance in petitioner's possession or creating an obstruction in enjoyment of his life and property, petitioner has remedy of seeking injunction against such person from Civil Court. Instead of availing aforesaid remedy available to petitioner in common law, petitioner has filed present writ petition.
4. Accordingly, writ petition is dismissed on ground of alternative remedy.
Order Date :- 14.11.2019 Arshad