Manoj Kumar vs State Of U.P.
2021 Latest Caselaw 8266 ALL

Citation : 2021 Latest Caselaw 8266 ALL
Judgement Date : 19 July, 2021

Allahabad High Court

Manoj Kumar vs State Of U.P. on 19 July, 2021

Bench: Surya Prakash Kesarwani, Piyush Agrawal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 46
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 5178 of 2021
 

 
Petitioner :- Manoj Kumar
 
Respondent :- State of U.P.
 
Counsel for Petitioner :- Kuldeep Singh Yadav
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Piyush Agrawal,J.

Heard learned counsel for the petitioner and leaned AGA.

This writ petition has been filed for the following reliefs:

"A. Issue a writ order or direction in the nature of Mandamus commanding the respondent no. 2 and 3 to keep in abeyance the judgment and order dated 15.6.2021 passed by the respondent no.3/ Additional District Magistrate (Finance and Revenue) District Firozabad in case no. 01950 of 2020 (computerized case no. D 202001260001950 u/s 3(1) of U.P. Control of Goondas Act, 1970.

B. Issue any such other and further orders as this Hon'ble Court may deem fit and proper under the circumstances of the case."

Learned counsel for the petitioner states that against the impugned order the petitioner has preferred an appeal before the Divisional Commissioner, which is pending.

In view of the above, we do not find any good ground to entertain this writ petition. Therefore, without expressing any opinion on merit of the case, this writ petition is dismissed leaving it open for the petitioner to approach the appellate authority for expeditious disposal of the Stay application and the appeal, if it is pending.

Order Date :- 19.7.2021

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