TAHIR HASAN Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) By means of present writ petition, petitioner has sought the following reliefs:-

(2.) From bare perusal of the prayer(s) made by the petitioner in the writ petition, it transpires that such relief(s) can only be granted in a suit filed for protection of his rights before the Civil Court.

(3.) In view of the above, no interference is warranted in the writ petition. Accordingly, the same is dismissed in limine. However, it is open to the petitioner to avail the appropriate remedy available to him under private law.