Smt. Anita Rani vs State Of U.P. & Another
2016 Latest Caselaw 1315 ALL

Citation : 2016 Latest Caselaw 1315 ALL
Judgement Date : 7 April, 2016

Allahabad High Court

Smt. Anita Rani vs State Of U.P. & Another on 7 April, 2016

Bench: Sudhir Agarwal, Shamsher Bahadur Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - C No. - 55717 of 2000
 

 
Petitioner :- Smt. Anita Rani
 
Respondent :- State Of U.P. & Another
 
Counsel for Petitioner :- V.S.Dwivedi
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Shamsher Bahadur Singh,J.

1. Called in revised. None appeared on behalf of petitioners. However, I myself have perused the record.

2. By means of the present writ petition, petitioner has sought following relief:

?(i) To issue a writ, order or direction in the nature of mandamus directing the opposite party no. 1 and 2 to establish the District Unit as provided in the Consumer Protection Act, 1986."

3. Having gone through the entire writ petition, I do not find any ground entitling the petitioners for grant of any of above reliefs. No interference, therefore, is called for.

4. Dismissed. Interim order, if any, stands vacated.

Order Date :- 7.4.2016

Pravin