Dharm Deo Ram vs State Of U.P. And 3 Ors
2014 Latest Caselaw 6370 ALL

Citation : 2014 Latest Caselaw 6370 ALL
Judgement Date : 11 September, 2014

Allahabad High Court

Dharm Deo Ram vs State Of U.P. And 3 Ors on 11 September, 2014

Bench: Sheo Kumar Singh, Dinesh Maheshwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 48820 of 2014
 

 
Petitioner :- Dharm Deo Ram
 
Respondent :- State Of U.P. And 3 Ors
 
Counsel for Petitioner :- Swarn Kumar Srivastava,Anil Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

Petitioner wants direction against respondents 1 to 3 to take action against respondent no. 4 on his complaint on the personal conduct of the respondent no. 4 that he is allegedly threatening the petitioner. The relief claimed may have an effect on the service of the respondent no. 4 but only for that reason, this matter may not be covered under Service jurisdiction.

Learned Stamp Reporter is to examine and submit fresh report that before which Bench this petition is maintainable.

After giving report matter be posted in the next week before appropriate Bench.

Order Date :- 11.9.2014

M.A.A.

(Dinesh Maheshwari, J.) ( S.K. Singh, J.)