MAMTA SINGH Vs. STATE OF U P AND 7 OTHERS
LAWS(ALL)-2018-2-184
HIGH COURT OF ALLAHABAD
Decided on February 01,2018

MAMTA SINGH Appellant
VERSUS
State Of U P And 7 Others Respondents

JUDGEMENT

- (1.) Heard learned counsel for the petitioner and the learned standing counsel for the respondents.
(2.) According to the petitioner respondent nos.5 to 8 who are private respondents are trying to grab the land of the petitioner. This being a private dispute between the petitioner and the private respondents, the remedy available to the petitioner is to file a suit. The writ petition is misconceived and is dismissed.;


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