On Friday, the Allahabad High Court rapped a writ petitioner for invoking the Court's jurisdiction under Article 226 of the Constitution without any due cause.
The petitioner when confronted with righteous query by the hounourable Judges, shrinked to his ground and inturn started asking for the adjournment of the hearing which fumed the Court.
Thus Single Judge bench of Justice Vivek Agarwal sternly observed"
"This kind of practice of Bench hunting seeking time when confronted with queries is not a healthy practice for the Bar."
The petitioner herein couldn't prove his fundamental right has been infringed when Court cross-questioned him on what exactly constarined him to invoke the Court's writ jurisdiction.
On this, teh Court slammed the petitoner and said:
"When learned counsel for the petitioner is asked to show as to which his right has been infringed and what is the locus of the petitioner, he prays for adjournment,"
The Petitioner had approached the High Court seeking injunction on certain construction activities in the District. He had also sought a direction upon the District Magistrate, Hapur to dispose of his application.
At this point, the Court pointed out that the application was filed before the Magistrate only last month and there was no plausible explanation as to why he approached the High Court 'so soon'.
Considering all above facts, the Court dismissed the petition accordingly.
The order has been passed by Single-Judge bench of Justice Vivek Agarwal on 28-08-2020.
Read Order Here:
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