Rashid Mir Khan vs State Of U P And 6 Others
2018 Latest Caselaw 1514 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 14645 of 2018
 

 
Petitioner :- Rashid Mir Khan
 
Respondent :- State Of U P And 6 Others
 
Counsel for Petitioner :- Ansar Ahmad
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Surya Prakash Kesarwani,J.

Heard learned counsel for the petitioner and the learned standing counsel for the State-respondents.

This writ petition has been filed praying to quash the impugned order dated 23.3.2018 passed by District Magistrate, Etawah, respondent No.2. Petitioner is an stranger, who has challenged the impugned order in the matter of the respondent no.7, who is the Principal of Madarsa Arbiya Kuraniya, Katra Shahab Khan, Etawah.

The petitioner claims that he is patron of a Mazar situate within the school premises and, therefore, he has locusstandi to challenge the impugned order.

I have carefully considered the submissions of the learned counsel for the parties.

I find that the petitioner has no locus-standi on the facts, as afore-noted, so as to challenge the impugned order. Consequently, the writ petition is dismissed.

Order Date :- 13.7.2018

Ak/