M/S Santosh Kumar Singh vs State Of U P And 5 Others
2023 Latest Caselaw 5307 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 300 of 2023
 

 
Petitioner :- M/S Santosh Kumar Singh
 
Respondent :- State Of U P And 5 Others
 
Counsel for Petitioner :- Shiv Nath Singh
 
Counsel for Respondent :- C.S.C.,Anand Prakash Paul
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Hon'ble Ms. Nand Prabha Shukla,J.

Sri A.P. Paul learned counsel appears for the respondent.

This is a wholly misconceived petition filed in a mischievous way. Vide judgment and order dated 10.11.2022, the Writ C no.33489 of 2022 was dismissed rejecting the claim of the petitioner for demand of money for the work of plantation done by him under an agreement dated 23.07.2003.

It is categorically recorded by this Court that there was no justification to grant prayer of the petitioner for payment of balance sum after about 16 years.

It is sought to be submitted by the learned counsel for the petitioner that the petitioner's claim was directed to be decided by this Court at the ends of the development authority.

This submission is found to be wholly misconceived, in as much as, no such direction can be found by us.

The statement made in the writ petition is that the respondent authorities have intimated the petitioner that CBI inquiry/investigation is pending in the matter and final report of the vigilance department is awaited and till completion of such inquiry nothing would be done in the matter. The petitioner, therefore, seeks mandamus directing the respondent no.6 namely the Superintendent of Police, U.P., Vigilance Department, Kanpur to conclude the vigilance inquiry.

In view of the above, the present petition being wholly misconceived is dismissed.

Order Date :- 16.2.2023

Harshita