Rajasthan High Court - Jaipur
Dinesh Chand Chaturvedi vs Union Of India & Ors on 5 July, 2010
Author: Ajay Rastogi
Bench: Ajay Rastogi
In the High Court of Judicature for Rajasthan Jaipur Bench, Jaipur O R D E R S.B. Civil Writ Petition No.7541/2010 Dinesh Chand Vs. Union of India & Ors. Date Of Order :: 05/07/2010 Hon'ble Mr. Justice Ajay Rastogi Mr. Jai Kishan Yogi, for petitioner.
The petitioner claims to be a Editor of Metro Mind Patrika, as alleged in para-1 of the writ petition, seeking mandamus from this Court against the respondents to register FIR against respondent-5 and to get the matter investigated by the Central Bureau of Investigation.
What has been urged and pleaded in the writ petition, is wholly without basis and apart from it if anything wrong has been committed by respondent-5, the petitioner is always at liberty to avail the remedy available to him under law. However, this Court is not inclined to exercise its discretionary jurisdiction under Article 226 of the Constitution of India.
The writ petition, being devoid of merit, is hereby dismissed.
(Ajay Rastogi),J.
VS Shekhawat/-p.1 7541cw10Jul05FnlDsMs.doc