Ram Karan vs State Of Up Thru. Prin. Secy. Home ...
2022 Latest Caselaw 20173 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 9172 of 2022
 
Petitioner :- Ram Karan
 
Respondent :- State Of Up Thru. Prin. Secy. Home Civil Lko. And Others
 
Counsel for Petitioner :- Virendra Pratap Singh Yadav,Mithilesh Kumar
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Renu Agarwal,J.

Heard Shri V.P. Singh, learned Counsel for the petitioner and Shri Badrul Hasan, learned A.G.A. for State-respondents.

This writ petition has been filed by petitioner- Ram Karan, seeking following reliefs:

"I. A writ, order or direction in the nature of mandamus commanding and directing the opposite party no.2 to decide the pending representation dated 24.10.2022 moved by the petitioner expeditiously as contained in Annexure No.1 to this writ petition.

II. A writ, order or direction in the nature of mandamus commanding and directing the opposite parties to ensure the possession of the petitioner shall remain peacefully.

III. A writ, order or direction in the nature of mandamus thereby directing the state respondent to ensure the life and liberty of the petitioner and his family members.

IV. Any other order or direction which this Hon'ble Court may deemed just fit and proper may also be passed."

Learned A.G.A. has drawn our attention towards the prayer made in the present writ petition. When a point query was made from learned counsel for the petitioner regarding maintainability of the prayer made in the present writ petition, he could not give a satisfactory reply.

Learned A.G.A. further pointed out that the controversy involved in the present matter has already been decided by this Court in similar matter in Misc. Bench No.24492 of 2020 : Waseem Haider Vs. State of U.P. Through Principal Secretary, Home Others vide judgment and order dated 14.12.2020 dismissing the said petition, hence, the present petition be also dismissed in terms of the said order.

Accordingly, the present writ petition is dismissed with liberty to the petitioner to avail the appropriate remedy before appropriate Forum.

(Mrs. Renu Agarwal, J.) (Ramesh Sinha, J.)

Order Date :- 6.12.2022

Shubhankar