Allahabad High Court
Dilip Kumar Srivastava vs State Of U.P. And 5 Others on 16 January, 2024
Author: Saumitra Dayal Singh
Bench: Saumitra Dayal Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:7492-DB Court No. - 39 Case :- WRIT - C No. - 45098 of 2023 Petitioner :- Dilip Kumar Srivastava Respondent :- State Of U.P. And 5 Others Counsel for Petitioner :- Diwakar Mishra,Rajeev Kumar Shukla Counsel for Respondent :- CSC Hon'ble Saumitra Dayal Singh,J.
Hon'ble Manjive Shukla,J.
1. The incident is of the year 2007; liability is tortious; disputed facts are involved.
2. Interference claimed under Article 226 of the Constitution of India is declined.
3. The writ petition is accordingly dismissed, leaving it open to the petitioner to avail his remedies under the common law.
Order Date :- 16.1.2024 A. Mandhani (Manjive Shukla, J.) (S.D. Singh, J.)