Allahabad High Court
Lalta Prasad Pandey vs Priyanka Vadra & Others on 10 January, 2020
Bench: Govind Mathur, Chandra Dhari Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Chief Justice's Court Case :- P.I.L. CIVIL No. - 556 of 2020 Petitioner :- Lalta Prasad Pandey Respondent :- Priyanka Vadra & Others Counsel for Petitioner :- Asok Pande Counsel for Respondent :- C.S.C.,A.S.G. Hon'ble Govind Mathur,Chief Justice Hon'ble Chandra Dhari Singh,J.
This petition for writ is preferred to have following reliefs:-
"I. Issue a writ order or direction in the nature of Mandamus commanding to respondent no.2 thereby directing the government of Bharat, respondent no.2 to withdraw the Z plus security cover provided to Ms. Priyanka Vadra, respondent no.1 for the reason that she violated the law as well as the instruction issued by the security officers while organizing sit-in at India Gate and the road march in Lucknow on 28.12.2019.
II. To issue a writ in the nature of certiorari thereby quashing the order granting Z plus security cover awarded to the respondent no.1 by union of Bharat after summoning the same from the said respondent No.2 as she is having good relations with anti nationals and terrorists including the terrorist involved in the murder of her father.
The issue as to whether necessary security protection is required to be provided to a person is exclusively in domain of executive. In normal course, the Courts are not required to interfere in such matters. Besides that, it is also well settled that if any writ in the nature of mandamus is required then the person approaching the Court is required to first make a demand to the authority competent. In the instant matter no such demand was ever made by the petitioner.
In view of the aforesaid, we are not at all inclined to interfere in the matter in our extraordinary writ jurisdiction. The writ petition is dismissed.
It is open for the petitioner to avail appropriate remedy.
Order Date :- 10.1.2020 nishant/-
(Chandra Dhari Singh, J.) (Govind Mathur, C.J.)