AJAY K AGRAWAL Vs. MANMOHAN SINGH

JUDGEMENT

(1.) Taken on board.

(2.) Mr. Ajay Agrawal, learned Counsel appearing in-person, has mentioned before us that he had filed a writ petition in the Registry, raising the grievances regarding police atrocities at the innocent people and the manner in which they had been dispersed at the midnight by force. Though the writ petition is not listed before the Court, still, however, we are shocked to know that all the grounds and particulars taken in the petition by Mr. Agrawal have already been published in the press further stating that the matter is listed for hearing today in this Court, which is factually incorrect.

(3.) In view of the fact that we are not in a position to probe as to who has furnished the information and details of the case to the press before the matter was even registered by the Registry of this Court, we are not inclined to even entertain this petition filed by Mr. Agrawal. We may also mention that the petition is vague, unnecessary parties have been added as Respondents and prayers which cannot be granted in law have been prayed for in the petition. Thus the petition has been filed primarily with the purpose of attaining publicity. Keeping in view these factors, we do not wish to entertain this writ petition and dismiss it at the mentioning stage itself.