Ashok Kumar vs State Of U.P. And Others
2012 Latest Caselaw 7 ALL

Citation : 2012 Latest Caselaw 7 ALL
Judgement Date : 6 April, 2012

Allahabad High Court

Ashok Kumar vs State Of U.P. And Others on 6 April, 2012

Bench: Arun Tandon




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 17372 of 2012
 

 
Petitioner :- Ashok Kumar
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- S.P. Pandey,S.K. Mishra
 
Respondent Counsel :- C. S. C.,Nripendra Mishra
 

 
Hon'ble Arun Tandon,J.

By means of this writ petition the petitioner is seeking a mandamus directing the respondents to appoint some other secretary for the respondent no. 5, namely, Sanjay Nagar Sahkari Awas Samiti Ltd., Bareilly, of which the petitioner claims to be a member.It is not in dispute that the respondent-Society is a private housing society.

The writ petition is not maintainable against a private party and is dismissed.

Order Date :- 6.4.2012

sks-grade iv

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