Anamika Gautam & Anr. vs State Of U.P., Thru. Secretary, ...
2014 Latest Caselaw 4080 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 4211 of 2014
 

 
Petitioner :- Anamika Gautam & Anr.
 
Respondent :- State Of U.P., Thru. Secretary, Home Deptt. & 2 Others
 
Counsel for Petitioner :- Pawan Kumar Pandey
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Vishnu Chandra Gupta,J.

Heard learned counsel for the petitioners and learned A.G.A.for the State of U.P.

This petition has been  filed by the petitioners Anamika Gautam and Vimlelsh Kumar with a prayer that a suitable direction may be issued to the authority concerned  not to harass the petitioners  in their peaceful living of the petitioners.

Considering the submission made by learned counsel for the petitioners that in the present case, no FIR has been registered in case, the petitioners approach the S.P.Hardoi with regard to their grievance, the same shall be considered so that injustice may not be done with the petitioners.

With the above direction, this writ petition is finally disposed of.

Order Date :- 6.8.2014

Su