Allahabad High Court
Vipin Bihari Shukla And 10 Others vs Union Of India And 4 Others on 23 February, 2021
Bench: Surya Prakash Kesarwani, Ravi Nath Tilhari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 3 Case :- WRIT - C No. - 4005 of 2021 Petitioner :- Vipin Bihari Shukla And 10 Others Respondent :- Union Of India And 4 Others Counsel for Petitioner :- Sriprakash Rai,Rishi Kant Rai Counsel for Respondent :- A.S.G.I.,C.S.C. Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Ravi Nath Tilhari,J.
Heard learned counsel for the petitioners and the learned standing counsel.
Sri Ashutosh Kumar Mishra, Advocate, has put in appearance today on behalf of the respondent no.1.
This writ petition has been filed praying for the following relief :
"Issue a writ, order or direction in the nature of mandamus directing the State Government of Uttar Pradesh to handover the investigation of Big Scam related to the Shine City in different states of India as well-as in several cities of Uttar Pradesh to the Central Bureau of Investigation Agency and Enforcement Directorate (E.D.) for making proper inquiry of the scam committed by Shine City company."
A Civil Misc. writ petition is not the appropriate remedy for seeking the aforequoted relief. Therefore, this writ petition is dismissed, leaving it open to the petitioner to file a Criminal Misc. Writ petition, if he is so advised.
Order Date :- 23.2.2021/vkg