Smt. Urmila Chauhan vs State Of U.P. And Another
2023 Latest Caselaw 5452 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - C No. - 1980 of 2023
 

 
Petitioner :- Smt. Urmila Chauhan
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- Harish Pratap Singh
 
Counsel for Respondent :- C.S.C.,Shyam Mani Shukla
 

 
Hon'ble Mrs. Sunita Agarwal,J.

Hon'ble Ms. Nand Prabha Shukla,J.

Heard Sri Pankaj Kumar Tripathi holding brief of Sri Harish Pratap Singh learned counsel for the petitioner and Sri Shyam Mani Shukla learned Advocate for the respondent-Nagar Nigam, Ghaziabad and learned Standing Counsel for the State respondents.

This is a wholly misconceived petition filed with the following prayers:-

"i) Issue a writ, order or direction in the nature of mandamus directing the respondent no. 2 i.e. Chief Municipal Officer, Nagar Nigam, Ghaziabad to make compliance of the judgment and order dated 02.01.2019 (Annexure No. 3 to this writ petition) passed by Civil Judge (Junior Division), Ghaziabad in Original Suit No. 293 of 2014 (Smt. Urmila Chauhan vs. Nagar Nigam, Ghaziabad) within stipulated period as fixed by this Hon'ble Court.

ii) issue any other suitable writ, order or direction, which this Hon'ble Court may deem fit and proper in the circumstances of the case."

The execution of the decree of the Civil Court, if any, can only be made by initiating proper proceedings under the Code of Civil Procedure.

The writ petition is dismissed, accordingly.

Order Date :- 17.2.2023

Brijesh