Sandeep Chaubey vs State Of U.P. And 2 Others
2019 Latest Caselaw 5052 ALL

Citation : 2019 Latest Caselaw 5052 ALL
Judgement Date : 27 May, 2019

Allahabad High Court

Sandeep Chaubey vs State Of U.P. And 2 Others on 27 May, 2019

Bench: Pankaj Mithal, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 18182 of 2019
 

 
Petitioner :- Sandeep Chaubey
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Pankaj Srivastava
 
Counsel for Respondent :- C.S.C.,Awadhesh Kumar Malviya
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

Learned counsel for the petitioner contends that he has filed this writ petition in public interest as no personal right of the petitioner is said to be infringed. This Court is not having jurisdiction to entertain Public Interest Litigation.

Accordingly, we direct the office to treat this petition as Public Interest Litigation and to place it before the appropriate Court as fresh, if possible day-after-tomorrow i.e. on 29.5.2019.

Order Date :- 27.5.2019

Pramod Tripathi

Download the LatestLaws.com Mobile App