Heera Lal vs State Of U.P. And 2 Others
2019 Latest Caselaw 3507 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 14556 of 2019
 

 
Petitioner :- Heera Lal
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Janardan Yadav
 
Counsel for Respondent :- C.S.C.,Manish Goyal
 

 
Hon'ble Shashi Kant Gupta,J.

Hon'ble Pankaj Bhatia,J.

The writ petition, interalia, has been filed for the following reliefs:

"(i) to issue a writ, order or direction in the nature of Mandamus commanding the opposite party no. 3 to search out the file relating to Criminal Appeal No. 383 of 1996 along with the record of learned court below ; Heera Lal Vs. State ( District Shahjahanpur), in the interest of justice.

(ii) to issue a writ, order or direction in the nature of Mandamus commanding the opposite parties and directing the opposite party no.3 to make an enquiry into the matter in the interest of justice.

(iii) to issue a writ, order or direction in the nature of Mandamus commanding the opposite parties nos. 1 and 2 to release the appellant from jail in compliance of the Government order dated 1.8.2018 issued from the office of Principal Secretary, U.P. Shasan, Lucknow in the interest of justice."

Heard learned counsel for the parties and perused the record.

Considering the facts and circumstances of the case, we direct the petitioner to approach the respondent no.3,i.e., The Inspector General, Karagar, Prashasan Evam Sudhar Sewanye, U.P. Lucknow with a representation ventilating his grievance within a period of three weeks from the date of a production of a certified copy of this order along with copy of this writ petition and its annexures. If such a representation is made by the petitioner, the respondent no. 3, The Inspector General, Karagar, Prashasan Evam Sudhar Sewanye, U.P. Lucknow will look into the matter and will do the needful in accordance with law.

With aforesaid observations/directions, the writ petition stands disposed of.

Order Date :- 25.4.2019

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