Km. Meera Verma vs The State Of U.P Thru Principal ...
2013 Latest Caselaw 1263 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 25
 

 
Case :- MISC. BENCH No. - 3395 of 2013
 

 
Petitioner :- Km. Meera Verma
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Petitioner Counsel :- P.K Punhani,Abha Saxena,Subhash Chandra Dhasmana
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Abdul Mateen,J.

Hon'ble Ashwani Kumar Singh,J.

Heard learned counsel for the petitioner and the learned Additional Government Advocate.

This petition has been filed with the prayer for issuing a writ of mandamus commanding the opposite parties 3, 4,5,6 and 7 not to disturb the peaceful living of the petitioner. 

Opposite parties 4 to 7 are private persons.

The relief prayed in the petition cannot be granted in a writ petition under Article 226 of the Constitution of India.

The writ petition is misconceived. It is accordingly dismissed. 

However, it will be open to the petitioner to avail alternative remedy before the appropriate forum.

Order Date :- 24.4.2013

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