Smt. Damyanti Singh vs State Of U.P. And 2 Others
2017 Latest Caselaw 3104 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 35169 of 2017
 

 
Petitioner :- Smt. Damyanti Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Vinay Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Sri Vinay Kumar Srivastava, learned counsel for the petitioner and learned Standing Counsel for  the State-respondents.

By means of this writ petition, prayer has been made to issue a writ of mandamus commanding the respondents to provide the security to the petitioner.

Learned Standing Counsel has pointed out that the petitioner may file his representation for redressal of his grievance before  the District Level Committee constituted for redressal of such kind of grievance.

The writ petition is disposed of with liberty to the petitioner to make a representation before  the District Level Committee for redressal of his grievance which shall be decided by the committee by passing a reasoned speaking order.

Order Date :- 8.8.2017

Swati