Harish Chandra Modanwal vs State Of U.P. & 5 Others
2013 Latest Caselaw 7401 ALL

Citation : 2013 Latest Caselaw 7401 ALL
Judgement Date : 11 December, 2013

Allahabad High Court

Harish Chandra Modanwal vs State Of U.P. & 5 Others on 11 December, 2013

Bench: Arun Tandon, Anjani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 67874 of 2013
 

 
Petitioner :- Harish Chandra Modanwal
 
Respondent :- State Of U.P. & 5 Others
 
Counsel for Petitioner :- Rajesh Kesarwani
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

The grievance raised by means of the present writ petition is basically against the husband of the Chairman of the Nagar Panchayat, Nai Bazar, Tehsil Bhadohi, District Sant Ravidas Nagar. If the husband of the Chairman is illegally interfering in the work and the statutory duties to be performed by the Nagar Panchayat, the petitioner is at liberty to lodge a First Information report against the husband of the chairman.

The writ petition is dismissed with the aforesaid observations.

Order Date :- 11.12.2013

Priyanka

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