Allahabad High Court
Sageer Ahmad [ P.I.L.] vs State Of U.P.Through Its Prin. Secy. ... on 27 July, 2010
Bench: Pradeep Kant, Ritu Raj Awasthi
Court No. - 1 Case :- MISC. BENCH No. - 6948 of 2010 Petitioner :- Sageer Ahmad [ P.I.L.] Respondent :- State Of U.P.Through Its Prin. Secy. Deptt. Of Revenue Lko. Petitioner Counsel :- Gyanendra Pathak Respondent Counsel :- C.S.C Hon'ble Pradeep Kant,J.
Hon'ble Ritu Raj Awasthi,J.
This petition, since challenges the allotment which is said to have been made in the year 1996, suffers from latches. The petitioner's grievance, that public pathway is being obstructed, in the facts and circumstances of the case, cannot be entertained in writ jurisdiction.
If that be so, the petitioner is at liberty to approach the appropriate forum, as may be provided in accordance with law.
Subject to aforesaid liberty, the petition is dismissed.
Order Date :- 27.7.2010 vks