Sri Satyanarayan Mandir Samiti vs District Judge, Muzaffarnagar ...
2016 Latest Caselaw 851 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 1487 of 2016
 

 
Petitioner :- Sri Satyanarayan Mandir Samiti
 
Respondent :- District Judge, Muzaffarnagar And 2 Others
 
Counsel for Petitioner :- Nipun Singh
 

 
Hon'ble Surya Prakash Kesarwani,J.

Heard Sri Nipur Singh, learned counsel for the petitioner.

This writ petition has been filed seeking a writ, order or direction commanding the District Judge, Muzaffarnagar to reconstruct the file of S.C.C. Revision No. 6 of 2015 as well as the order dated 2nd April, 2015.

In my opinion, writ petition is misconceived and therefore, deserves to be dismissed. Liberty is given to the petitioner to approach the District Judge, Muzaffarnagar for redressal of his grievance. If the petitioner approaches the District Judge, Muzaffarnagar alongwith a certified copy of this order within two weeks from today, then the District Judge, Muzaffarnagar shall look into the matter and take appropriate action in accordance with law within a reasonable time.

Writ petition is dismissed.

Order Date :- 17.3.2016

LJ/-