BRIJENDRA SHARAN SRIVASTAVA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) As per the averments made in the writ petition more particularly paragraph 4 of the writ petition, the petitioner is a complainant. The present petition has been filed inter alia praying for a mandamus commanding the respondent no. 5 to decide the application dated 04. 06. 2019 preferred by the petitioner which pertains to certain orders that have been passed against the respondent no. 8.

(3.) This Court in the case of Sanker Verma Vs. State of U. P and Ors passed in Writ Petition No. 14329 (SS) of 2019 decided on 23. 05. 2019 has already considered in detail that a complainant has no locus to prefer a writ petition. For the sake of convenience, the relevant portion of the said judgment is reproduced as under:-