Anjana Prakash, J.@mdashNo one appears on behalf of the petitioner and the State. The petitioner happens to be the father of one Prabhanjan Kumar, who was injured just before the visit of Governor for inauguration of a Football match.
2. The petitioner prays for adequate compensation for the same.
3. Having gone through the contents of the writ application, in my opinion, the same is completely misguided and based on disputed questions of facts, which cannot be appreciated by a writ Court. In view of such, the application is dismissed.
