GAYA PRASAD Vs. STATE OF U.P

JUDGEMENT

(1.) By means of the instant petition filed in the nature of Public Interest Litigation, the petitioner has sought the following reliefs which reads as under:-

(2.) The Court finds that from the perusal of the pleadings, no particulars have been furnished. Vague assertions have been made. Moreover in the light of the averments made in the petition, it cannot be said that any subsisting cause of action is made out.

(3.) In view of the aforesaid, we are not inclined to entertain the aforesaid petition, consequently, the petition is dismissed.