SMT. RENU TYAGI Vs. ADDITIONAL DISTRICT JUDGE/1ST FAST TRACK COURT, ROORKEE, DISTRICT HARIDWAR AND OTHERS
LAWS(UTN)-2006-7-62
HIGH COURT OF UTTARAKHAND
Decided on
July 10,2006
Smt. Renu Tyagi
Appellant
VERSUS
ADDITIONAL DISTRICT JUDGE/1ST FAST TRACK COURT, ROORKEE, DISTRICT HARIDWAR AND OTHERS
Respondents
Referred Judgements :-
N. BALAKRISHNAN V. M. KRISHNAMURTHY [REFERRED TO]RAM NATH SAO ALIAS RAM NATH SAHU AND OTHERS V. GOBARDHAN SAO AND OTHERS [REFERRED TO]
STATE OF WEST BENGAL VS. ADMINISTRATOR HOWRAH MUNICIPALITY [REFERRED TO]
JUDGEMENT
Rajesh Tandon, J. -
(1.)Heard Sri Navneet Kaushik, Advocate for the petitioner and Standing Counsel for the respondent No. 1
(2.)By the present writ petition, the petitioner has prayed for a writ of certiorari quashing the order dated 8th Aug., 2005 passed by Additional District Judge/1st F.T.C. Roorkee District Haridwar in Misc. Case No. 20/2005. Further prayer has been made for a writ of mandamus directing the respondents not to give effect to the impugned order dated 8.8.2005 till the pendency of present petition.
(3.)Briefly stated, the petitioner preferred an MACT Case No. 99 of 2004, before the Court of 1st FTC/ADJ, Roorkee District Haridwar along with Smt. Sheela and Sri Banarsi Das.
(2.)By the present writ petition, the petitioner has prayed for a writ of certiorari quashing the order dated 8th Aug., 2005 passed by Additional District Judge/1st F.T.C. Roorkee District Haridwar in Misc. Case No. 20/2005. Further prayer has been made for a writ of mandamus directing the respondents not to give effect to the impugned order dated 8.8.2005 till the pendency of present petition.
(3.)Briefly stated, the petitioner preferred an MACT Case No. 99 of 2004, before the Court of 1st FTC/ADJ, Roorkee District Haridwar along with Smt. Sheela and Sri Banarsi Das.
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