Javed Ahmad & Others vs State Of U.P. & Others
2015 Latest Caselaw 5298 ALL

Citation : 2015 Latest Caselaw 5298 ALL
Judgement Date : 9 December, 2015

Allahabad High Court

Javed Ahmad & Others vs State Of U.P. & Others on 9 December, 2015

Bench: Arun Tandon, Harsh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 23827 of 2007
 

 
Petitioner :- Javed Ahmad & Others
 
Respondent :- State Of U.P. & Others
 
Counsel for Petitioner :- Fazal Karim Jafri,S.K. Anwar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Harsh Kumar,J.

Petitioners claim to have married on their own will. They seek a writ of mandamus commanding the respondents not to interfere with their peaceful life.

Eight years have lapsed since their filing of the present writ petition. In our opinion, it has become infructuous.

Nobody is present on behalf of the writ petitioner even in the revised reading of the cause list.

The writ petition is dismissed as infructuous.

Interim order, if any, stands discharged.

Order Date :- 9.12.2015

Ashish Pd.

Download the LatestLaws.com Mobile App