RAVINDRA KUMAR SAHNI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, petitioner has sought the following reliefs:-

(2.) According to the petitioner, respondent nos. 6 and 7 are unauthorizedly raising construction over the land belonging to the petitioner.

(3.) Since petitioner has approached Competent Court by filing Civil Suit No. 70 of 2021 and an interim order has also been passed in his favour on 12/10/2021, therefore, this Court is not inclined to grant the relief as prayed for in the writ petition. Even otherwise also, this Court while exercising power under Article 226 of the Constitution of India does not go into disputed question of title.