Punjab-Haryana High Court
Satinder Singh vs State Of Punjab And Others on 1 August, 2022
Author: Raj Mohan Singh
Bench: Raj Mohan Singh
116
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 13310 of 2022
Date of Decision: 01.08.2022
Satinder Singh
-Petitioner
Versus
State of Punjab and others
-Respondents
CORAM: HON'BLE MR. JUSTICE RAJ MOHAN SINGH
Present: Ms. Kanishk Lakhanpal, Advocate,
for the petitioner.
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RAJ MOHAN SINGH, J. (Oral)
Petitioner has preferred this writ petition for the issuance of an appropriate writ in the nature of mandamus through General Power of Attorney in respect of continuing nuisance.
Admittedly, petitioner is living abroad. For removal of nuisance, there is an alternative remedy under Code of Criminal Procedure.
In view of availability of alternative remedy, no interference is called for.
Dismissed.
01.08.2022 (RAJ MOHAN SINGH) Jyoti Sharma JUDGE
1. Whether speaking/reasoned : Yes/No
2. Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 03-08-2022 08:39:10 :::