Allahabad High Court
Amit Pratap Singh vs Director Of Enforcement, Government Of ... on 13 December, 2019
Bench: Pankaj Mithal, Vipin Chandra Dixit
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 29 Case :- WRIT - C No. - 41034 of 2019 Petitioner :- Amit Pratap Singh Respondent :- Director Of Enforcement, Government Of India And 6 Others Counsel for Petitioner :- Dharmendra Kumar,Kamal Kumar Counsel for Respondent :- C.S.C. Hon'ble Pankaj Mithal,J.
Hon'ble Vipin Chandra Dixit,J.
Heard learned counsel for the petitioner.
The petitioner of this writ petition wants direction to the State Authorities for attachment of the property of private respondent No.7 for the reason that he is involved in illegal activities and is enmassing wealth by illegal means.
The pleadings do not indicate that petitioner is personally affected by the above activities of the respondent No.7. None of his legal rights are being infringed upon which may result in miscarriage of justice to him.
In view of the above, petitioner is not a person aggrieved to maintain the writ petition for the direction as claimed above.
Accordingly, we are of the opinion that the petition at the behest of the petitioner is completely misconceived, moreso, as the petitioner has not approached this Court either in representative capacity or in public interest. Therefore, the writ petition stands dismissed with no order as to costs.
Order Date :- 13.12.2019 Nirmal Sinha