Allahabad High Court
Rajveer Singh vs State Of U.P. And Others on 13 January, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 6 Case :- WRIT - C No. - 1537 of 2010 Petitioner :- Rajveer Singh Respondent :- State Of U.P. And Others Petitioner Counsel :- Santosh Kumar Pandey Respondent Counsel :- C.S.C.,Mahesh Narain Singh Hon'ble Arun Tandon,J.
Against the order impugned passed in proceedings under Section 122-B (4) of the UPZA&LR Act, statutory remedy by way of Civil Suit under Section 122-B(D-4) of the aforesaid Act has been provided for. Even otherwise issues of title are involved which need examination of oral as well as documentary evidence. Accordingly the writ petition is dismissed with liberty to the petitioner to seek his remedy under the UPZA&LR Act.
Dated : 13.01.2010 VR/WP-1537/2010 Order Date :- 13.1.2010 VR