Meraj Ahmad S/O Mohd. Yaqoob Khan vs Secretary, Sahkari Ganna Vikas ...
2011 Latest Caselaw 1017 ALL

Citation : 2011 Latest Caselaw 1017 ALL
Judgement Date : 11 April, 2011

Allahabad High Court

Meraj Ahmad S/O Mohd. Yaqoob Khan vs Secretary, Sahkari Ganna Vikas ... on 11 April, 2011

Bench: Devi Prasad Singh, S.C. Chaurasia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 3385 of 2011
 

 
Petitioner :- Meraj Ahmad S/O Mohd. Yaqoob Khan
 
Respondent :- Secretary, Sahkari Ganna Vikas Samiti Ltd. Balrampur & Ors.
 
Petitioner Counsel :- Vijay Kumar Asthana
 
Respondent Counsel :- C.S.C.,K.S. Pawar
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble S.C. Chaurasia,J.

Heard learned counsel for the parties and perused the record.

On account of sub-standard of work, the petitioner's payment has been stopped by the authorities.

The controversy involved in the present writ petition is as to whether the work is sub-standard or not, is a disputed question of fact, which cannot be looked into by this Court under the extraordinary powers conferred by Article 226 of the Constitution of India.

The writ petition is devoid of merit and it is dismissed accordingly with liberty to the petitioner to approach appropriate Forum by preferring a regular suit.

Order Date :- 11.4.2011

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