KAWALJIT KAUR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) For better understanding, the prayer clause of this writ petition is extracted below:

(2.) Learned ASC on behalf of respondents no.1 and 2 appearing on advance intimation strongly opposes the writ petition as not even maintainable.

(3.) As is obvious from the nature of reliefs sought, that too, against a private association and individual persons, the same are civil disputes and not amenable to adjudication in criminal writ jurisdiction, except the relief sought in prayer clause (d).