JASODA SINGH @ YOSODA SINGH Vs. STATE OF U.P.
LAWS(ALL)-2020-1-198
HIGH COURT OF ALLAHABAD
Decided on January 23,2020

Jasoda Singh @ Yosoda Singh Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

ALOK MATHUR, J. - (1.) This writ petition has been filed to seek a direction on respondent nos.1 and 2 to provide police protection to the petitioner and her family members. It is also to take an appropriate decision on the representation preferred by the petitioner.
(2.) The other prayer of the writ petition is to direct respondent no.1 to ensure that petitioner and her family members are not evicted and dispossessed from the property by using criminal force.
(3.) Learned counsel submits that the petitioner purchased a piece of land from her husband Paras Nath Singh on 19.8.2014 through a registered sale deed. After purchase of land, petitioner occupied it.;


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