SANJAY YADAV AND ANOTHER Vs. STATE OF U.P. THROUGH PRINCIPAL SECRETARY, HOME, CIVIL SECRETARIAT, LUCKNOW AND OTHERS

JUDGEMENT

(1.) Heard Sri. Nirmit Srivastava, learned counsel for petitioners; learned Standing Counsel for State-respondents; and, Sri. Arvind Razdan, Advocate, appearing for respondent no. 6.

(2.) Petitioner has sought a writ of mandamus commanding respondent 5 to unlock the tenanted portion of premises in which petitioner is tenant. Premises is known as Iqbal Manzil at Mohalla City Station, Police Station Wazirganj, Lucknow. Petitioner has also sought a mandamus restraining respondents from interfering in possession of petitioner with respect to tenanted accommodation. He has also sought a writ of certiorari for quashing the proceedings initiated by respondent 5 under Sections 151, 107, 116 Crimial P.C. registered as Case No. D20161046003612 pending in the Court of City Magistrate, Collectorate, Lucknow.

(3.) It is said that building, known as Iqbal Manzil, is co-owned by respondent 6 and he is also landlord of the said premises with some others. A portion of said premises was let out to Late Sri. Ram Yadav (father of petitioner) for the purpose of running a Coaching Institute which ultimately functioned under the name and style of M/s. Krishna Coaching Institute . After the death of petitioner's father, he has now inherited tenancy in the said accommodation.