Shakuntala Devi vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 22833 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 9912 of 2022
 
Petitioner :- Shakuntala Devi
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And Others
 
Counsel for Petitioner :- Supriya Singh,Arvind Kumar Shukla
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Mrs. Renu Agarwal,J.

Heard Ms. Supriya Singh, learned Counsel for the petitioner and Shri Arunendra, learned A.G.A. for State-respondents.

This writ petition has been filed by petitioner- Shakuntala Devi, seeking following primary relief:

"I. Issue a writ, order or direction in the nature of mandamus commanding the opposite party no.2 and 3 to make direction to opposite party no.4 for registration of the first information report on the application of the petitioner."

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 :- 23.12.2022

Shubhankar