- (1.) Heard Sri Awasthi, the petitioner in person and the learned Standing Counsel for the State-respondents.
(2.) The entire writ petition runs in five paragraphs and the grounds and reliefs which are worth extracting in this order and are reproduced herein under in verbatim : "The above noted petitioner most respectfully submits and prayed as under :- 1. That the Grand Mother had murdered by Accommodation created in his village U.P.S.I.D.C. Sekhpur, Nari, Unnao, Uttar Pradesh India. A copy of application given to Kotwali Unnao is being annexed herewith as Annexure No. 1. 1. That he is suffering from half murder and other major crimes by opposite parties such as forfeitures (61, I.P.C. 62 I.P.C.) of property. A copy of application given to D.G.P. Uttar Pradesh is being annexed herewith as Annexure no. 2. 2. That in these conditions the last mans and womens of petitioners family should by claimed and punished to opposite parties for their creations. A copy of application given to Sec. Industrial and Business Ministry of State and India is being annexed herewith as Annexure No.-3. 3. That per crop Ist slandered of 15 lacks per crop is compensation and per month 15 thousand for each person is compensation for medical facilities. A copy of application given to District Officer of Industrial and Business Officer, Unnao is being annexed herewith as Annexure no. 4. 4. That it is prayed that petitioner's favour his account of High Court's and other formalities should be used for order in writ. A copy of application given to Relief Fund Association of India Govt. of India as Annexure no.-5 to this writ petition. Respected Mam Sir, That it is prayed that my Grand Mother had been murdered by U.P.S.I.D.C. creation of Accommodations and forfeitures of property. So, suitable proceedings should. 5. That the petitioner is being aggrieved and having no other alternative remedy except to file the present writ petition on the following amongst other :- GROUNDS A. Because, the Grand Mother had murdered by Accommodation created in his village U.P.S.I.D.C. Sekhpur, Nari, Unnao, Uttar Pradesh, India. B. Because, he is suffering from half murder and other major crimes by opposite parties such as forfeitures (61, I.P.C. 62 I.P.C.) of property. C. Because, in these conditions the last mans and womens of petitioners family should by claimed and punished to opposite parties for their creations. D. Because, per crop Ist slandered of 15 lacks per crop is compensation and per month 15 thousand for each person is compensation for medical facilities. A. That it is prayed that petitioner's favour his account of High Court's and other formalities should be used for order in writ. PRAYER WHEREFORE, it is most respectfully prayed that this Hon'ble Court may kindly be pleased to :- (i) issue a writ, order or direction in the nature of Mandamus thereby commanding the opposite parties to consider the case of the petitioner. (ii) Issue any other writ, order or direction which may be deemed fit and proper in the circumstances of the case may also be passed."
(3.) The five annexures which have been appended along with the writ petition are equally drafted in the same manner which we are not reproducing for the sake of brevity. We in the exercise of Article 226 of the Constitution of India have been unable to cull out any such material by normal standards of understanding as to what right is sought to be enforced by the petitioner and in what manner. Since we are unable to comprehend either the averments made and extracted herein above or the submissions that have been advanced by the petitioner in person which equally match the drafting aforesaid, The relief of mandamus for discharge of any official obligation by any authority cannot be granted.;