Smt. Isha Devi And Anr. vs The State Of U.P Thru Principal ...
2014 Latest Caselaw 4620 ALL

Citation : 2014 Latest Caselaw 4620 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Smt. Isha Devi And Anr. vs The State Of U.P Thru Principal ... on 20 August, 2014

Bench: Ravindra Singh, Vishnu Chandra Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 7677 of 2014
 

 
Petitioner :- Smt. Isha Devi And Anr.
 
Respondent :- The State Of U.P Thru Principal Secy., Home Lucknow And Ors.
 
Counsel for Petitioner :- Ramendra Mishra
 
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.

This petition has been filed by the petitioners Smt. Isha Devi And Anr. with a prayer that a suitable direction may be issued to the authority concerned for not to interfere in the peaceful living of the petitioners.

Considering the submission made by learned counsel for the petitioners that in the present case no FIR has been lodged, it is directed that in case petitioners is having any grievance, the same may be raised before S.P. Sitapur who shall look into the matter so that injustice may not done with the petitioners.

With this direction, this petition is finally disposed of.

Order Date :- 20.8.2014

RPD