Guru Saran vs State Of U.P. Thru. Prin.Secy. ...
2021 Latest Caselaw 1663 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 
Case :- MISC. BENCH No. - 24945 of 2020
 
Petitioner :- Guru Saran
 
Respondent :- State Of U.P. Thru. Prin.Secy. Home Deptt. Lko. & Ors.
 
Counsel for Petitioner :- Ram Nath Pandey
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Rajeev Singh,J.

Heard Sri Ram Nath Pandey, learned Counsel for the petitioner, learned AGA for the State/respondents and perused the record.

By means of the instant writ petition under Article 226 of the Constitution of India, the petitioner is seeking a writ of mandamus directing the respondents no. 1 to 4 to act upon the judgment and order dated 14.09.2020 passed by the Sub-Divisional Magistrate in the case of Guru Saran Vs. Amar Prasad under Section 145/146 Cr.P.C. contained in Annexure No. 6 to the writ petition. Further, the petitioner has prayed that a direction be issued to respondents no. 2 to 4 to attach the house no.150 situate in village Paraspur Sathra, Pargana Paschim Rath, Tehsil Milkipur, District Ayodhya .

Learned AGA has submitted that prayer made in the writ petition is not maintainable.

On query being made, learned counsel for the petitioner could not give satisfactory reply.

In view of the above, the writ petition is dismissed with liberty to the petitioner to avail appropriate remedy as may be available to him under law before the appropriate forum.

.

(Rajeev Singh, J.) (Ramesh Sinha, J.)

Order Date :- 27.1.2021

Ajit/-