Ayodhiya Prasad & Others vs Principal Secretary, Home, U.P. ...
2011 Latest Caselaw 1550 ALL

Citation : 2011 Latest Caselaw 1550 ALL
Judgement Date : 6 May, 2011

Allahabad High Court

Ayodhiya Prasad & Others vs Principal Secretary, Home, U.P. ... on 6 May, 2011

Bench: Devi Prasad Singh, S.C. Chaurasia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 4265 of 2011
 

 
Petitioner :- Ayodhiya Prasad & Others
 
Respondent :- Principal Secretary, Home, U.P. Govt. & Others
 
Petitioner Counsel :- Jai Narayan Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble S.C. Chaurasia,J.

Heard learned counsel for the parties and perused the record.

The controversy in question can very well be settled by the concerned executing court in pursuance to the provisions contained in the Code of Civil Procedure. Accordingly, no case of interference under Article 226 of the Constitution of India is made out.

However, in case the petitioner approach the trial court with the appropriate application or in case he had already approached, the same shall be decided expeditiously.

Subject to above, the writ petition stands disposed of.

Order Date :- 6.5.2011

Rizvi