Allahabad High Court
Mohan Lal vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 3 November, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
Neutral Citation No. - 2025:AHC-LKO:68609-DB
HIGH COURT OF JUDICATURE AT ALLAHABAD
LUCKNOW
WRIT - C No. - 9755 of 2025
Mohan Lal
.....Petitioner(s)
Versus
State Of U.P. Thru. Prin. Secy. Deptt. Of Revenue U.P. And 4 Others
.....Respondent(s)
Counsel for Petitioner(s)
:
Vijay Kumar, Shubham Gupta
Counsel for Respondent(s)
:
C.S.C., Dilip Kumar Pandey
Court No. - 3
HON'BLE SHEKHAR B. SARAF, J.
HON'BLE PRASHANT KUMAR, J.
1. Heard learned counsel for the parties.
2. Present writ petition has been filed with the following main prayers:-
"I) issue a writ, order or direction in the nature of Mandamus commanding the opposite parties particularly Opposite Party No. 2 and 3 to restrain Opposite Party No. - 4 and 5 for creating unnecessary hinderance in the peaceful possession of the petitioner in the land plot no. 357 admeasuring area 0.4637 hectare situated at Village Mahariya, H/o Kutubpur, Pargana and Tehsil Sandila, District Hardoi in pursuance of judgement and order dated 09.04.2014 passed in Civil Suit No. 154 of 2003; Mohan Lal Vs. Ram Adhar and another (contained as Annexure No. - 1), in the interest of justice."
3. Learned counsel appearing on behalf of respondents submits that there is no plan to create chakroad in front of the house of the petitioner.
4. In light of the submissions made, we find that there is no cause of action presently. We make it clear that in the event, the authorities propose to make any chakroad and are proposing to take any portion of the land of the petitioner, they shall act in accordance with law.
(Prashant Kumar,J.) (Shekhar B. Saraf,J.) November 3, 2025 Saurabh Yadav/-