Dhanraj Bind vs State Of U.P. And 11 Others
2022 Latest Caselaw 4822 ALL

Citation : 2022 Latest Caselaw 4822 ALL
Judgement Date : 31 May, 2022

Allahabad High Court

Dhanraj Bind vs State Of U.P. And 11 Others on 31 May, 2022

Bench: Attau Rahman Masoodi, Vikram D. Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 14261 of 2022
 

 
Petitioner :- Dhanraj Bind
 
Respondent :- State Of U.P. And 11 Others
 
Counsel for Petitioner :- Rajesh Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Vikram D. Chauhan,J.

Heard learned counsel for the petitioner and learned Standing Counsel for the State.

By means of this writ petition, the petitioner has prayed for a writ of mandamus commanding the respondents to take action against respondent nos. 6 to 12 who were private parties. The prayer is made in the light of the judgment dated 19.10.2020 passed in Writ A No. 7618 of 2020. The petitioner is not a party to the proceeding of which the judgment is sought to be implemented. The petitioner even otherwise is not an aggrieved person.

In absence of personal grievance entitling the petitioner to approach this Court, the present writ petition is not maintainable at the instance of the petitioner. The grievance regarding execution of the order in public interest may be raised in an appropriate proceedings.

The writ petition is accordingly disposed of.

Order Date :- 31.5.2022

kanhaiya