Hari Mohan Singh vs State Of U.P. And 2 Others
2015 Latest Caselaw 2213 ALL

Citation : 2015 Latest Caselaw 2213 ALL
Judgement Date : 8 September, 2015

Allahabad High Court

Hari Mohan Singh vs State Of U.P. And 2 Others on 8 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50769 of 2015
 

 
Petitioner :- Hari Mohan Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Durga Singh
 
Counsel for Respondent :- C.S.C.,Rajesh Kumar Yadav
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

The petitioner could not refer to any statutory provision regarding installation of Statute of one Late Sri Jagannath Singh Verma said to be a freedom fighter on public land with public money. Therefore, there cannot be a mandamus by this Court as prayed for.

The writ petitioner is accordingly dismissed.

Order Date :- 8.9.2015

Ashish Pd.

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