Maulana Ansar Raza vs Farooq Abdullah Former Chief ...
2017 Latest Caselaw 6630 Del

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*IN THE HIGH COURT OF DELHI AT NEW DELHI

+           W.P.(C)No.10357/2017 & CM No.42209/2017

%                               Date of decision : 21st November, 2017

MAULANA ANSAR RAZA                                  ..... Petitioner
                Through :                Mr. Nawal Kishore Jha, Adv.

                            versus

FAROOQ ABDULLAH FORMER CHIEF MINISTER & ORS
                                         ..... Respondents
                Through : Mr. Anil Soni, CGSC with
                          Ms. Priyanka Singh, Adv. for
                          R-UOI

         CORAM:
         HON'BLE THE ACTING CHIEF JUSTICE
         HON'BLE MR. JUSTICE C.HARI SHANKAR

                       JUDGMENT (ORAL)

GITA MITTAL, ACTING CHIEF JUSTICE

1. This writ petition claiming to have been filed in public interest without approaching any of the competent authorities, which would be required to proceed in the matter in accordance with law.

2. We, therefore, direct respondent nos. 2 to 4 to treat this writ petition as a representation and examine the assertions therein and the grievance made by the writ petitioner and proceed in the matter in accordance with law.

3. This writ petition and application are disposed of in the above terms.

4. It is made clear that we have not expressed any opinion on the merits of either the contentions of the petitioner or the prayers made in the petition.

Dasti.

ACTING CHIEF JUSTICE

C.HARI SHANKAR, J NOVEMBER 21, 2017/kr