Dev Nandan vs State Of U.P. And 4 Others
2015 Latest Caselaw 2457 ALL

Citation : 2015 Latest Caselaw 2457 ALL
Judgement Date : 18 September, 2015

Allahabad High Court

Dev Nandan vs State Of U.P. And 4 Others on 18 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 53563 of 2015
 

 
Petitioner :- Dev Nandan
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Bhrigu Ram Ji (Pandey),Manish Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Proper remedy for the petitioner in the facts of the present case is to pursue his appeal before the appellate court constituted under the Right to Information Act with due diligence and no positive mandamus is required to be issued by this Court.

Petitioner may pursue his remedy accordingly.

The writ petition is dismissed.

Order Date :- 18.9.2015

Ashish Pd.

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