OM PRAKASH Vs. STATE OF U. P.

JUDGEMENT

(1.) Set of documents three in number running to four pages produced by learned Standing Counsel is taken on record.

(2.) Ms. Prachi Shukla, holding brief of Sri Shashi Kumar Mishra, learned counsel for the petitioner and Sri Sharad Srivastava, learned Standing Counsel, who appears for respondents no.1 to 3.

(3.) This is a petition filed by the father of the deceased being Neetu seeking following reliefs:- "a. to issue a writ, order or direction in the nature of mandamus directing the respondent no.2 to pay Rs.4.00 lakhs to the petitioner immediately which has been sanctioned by the respondent no.3 on 6/9/2018 (Annexure No.1); b. to issue a writ, order or direction as this Hon'ble Court may deem fit and proper under the circumstances of the case; c. to award cost of the petition to the petitioner."