Allahabad High Court
Vinod Kumar vs State Of Thru. Distt. Magistrate , ... on 14 March, 2024
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2024:AHC-LKO:22384-DB Court No. - 2 Case :- WRIT - C No. - 2463 of 2024 Petitioner :- Vinod Kumar Respondent :- State Of Thru. Distt. Magistrate , Ambedkar Nagar And Others Counsel for Petitioner :- Syed Amir Hasan,Afaq Zaki Khan 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.2, who is a private financier, has stopped the movement of 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 :- 14.3.2024 Anand Sri./-