Shiv Shanker Rathore vs State Of U.P. And Others
2011 Latest Caselaw 6053 ALL

Citation : 2011 Latest Caselaw 6053 ALL
Judgement Date : 23 November, 2011

Allahabad High Court

Shiv Shanker Rathore vs State Of U.P. And Others on 23 November, 2011

Bench: Imtiyaz Murtaza, Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 21986 of 2011
 

 
Petitioner :- Shiv Shanker Rathore
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- S.C. Tiwari
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Hon'ble Devendra Kumar Upadhyaya,J.

By means of present writ petition the petitioner has prayed for issuance of a writ in the nature of certiorari quashing the impugned order dated 21.10.2011 contained in Annexure No.2 to the writ petition passed by respondent no.2 and further prayed for issuance of a writ in the nature of mandamus commanding the respondents to release the Vehicle No. UP77F/5676 in favour of the petitioner within specific period.

Without going into the details it would suffice to say that the petition is misconceived and is liable to be dismissed.

It is accordingly dismissed in limine.

Order Date :- 23.11.2011

Shahnaz