Allahabad High Court
Lakshmi Kant Pandey vs State Of U P And 3 Others on 5 January, 2021
Bench: Manoj Misra, Ravi Nath Tilhari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 3 Case :- WRIT - C No. - 20908 of 2020 Petitioner :- Lakshmi Kant Pandey Respondent :- State Of U P And 3 Others Counsel for Petitioner :- Shive Datta Yadav Counsel for Respondent :- C.S.C.,Sunil Kumar Singh Hon'ble Manoj Misra,J.
Hon'ble Ravi Nath Tilhari,J.
The grievance of the petitioner is that without effecting partition of plot no.44 Mi, the respondent Gram Pradhan is seeking to raise permanent constructions.
Such a relief can appropriately be addressed in a civil court or revenue court upon institution of a suit, as may be advised.
The petition is dismissed without prejudice to the right of the petitioner to take recourse to such other remedy, as may be advised.
Order Date :- 5.1.2021 AKShukla/-