Allahabad High Court
Dinesh vs State Of U.P. Thru. Prin. Secy. Revenue ... on 18 March, 2024
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:23395-DB Court No. - 2 Case :- WRIT - C No. - 2574 of 2024 Petitioner :- Dinesh Respondent :- State Of U.P. Thru. Prin. Secy. Revenue Lko. And 2 Others Counsel for Petitioner :- Rahul Yadav,Mahesh Kumar Sharma Counsel for Respondent :- C.S.C. Hon'ble Vivek Chaudhary,J.
Hon'ble Om Prakash Shukla,J.
1. Heard learned Counsel for the petitioner and learned Standing Counsel for the State-respondents.
2. The petitioner has approached this Court claiming that respondent no.3, who is a private financier, has seized the petitioner's vehicle, which was financed to the petitioner.
3. A preliminary objection has been raised by learned Standing Counsel for the State-respondents that since the dispute is between the petitioner and private respondent, who is not the State, therefore, this Court has no jurisdiction to entertain this petition. However, the petitioner may approach the Consumer Forum or initiate arbitration proceedings, in accordance with law.
4. With liberty to the petitioner to approach the Consumer Forum or initiate arbitration proceedings, in accordance with law, this petition is consigned to record.
(Om Prakash Shukla, J.) (Vivek Chaudhary, J.) Order Date :- 18.3.2024 Anand Sri./-