Allahabad High Court
Vinod Rana vs Greater Noida Industrial Development ... on 22 July, 2019
Bench: Pradeep Kumar Singh Baghel, Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 21 Case :- WRIT - C No. - 19500 of 2019 Petitioner :- Vinod Rana Respondent :- Greater Noida Industrial Development Authority And Another Counsel for Petitioner :- Dheeraj Kumar Pandey,Prabodh Shukla Counsel for Respondent :- Anjali Upadhya,Ramendra Pratap Singh Hon'ble Pradeep Kumar Singh Baghel,J.
Hon'ble Piyush Agrawal,J.
Learned counsel for the petitioner has very fairly submitted that petitioner is not an aggrieved party but he is a social activist. The petitioner seeks following relief:-
"(i) issue a writ, order or direction in the nature of mandamus commanding to respondent authorities to consider the grievance of the petitioner in pursuance of the application dated 09.03.2019 given by the petitioner to them.
(ii) issue a writ, order or direction in the nature of mandamus commanding to the respondent authorities to take action against the culprits as per the provisions of law and take preventive action to stop the offence in future."
In view of the above, the writ petition is not maintainable and is dismissed.
Accordingly, we decline to interfere in the matter. Leaving it open to the petitioner to take recourse to such remedy, which is available to him under law.
Order Date :- 22.7.2019 Ujjawal