HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 10034 of 2011 Petitioner :- Smt. Annu Singh Respondent :- State Of U.P. And Others Petitioner Counsel :- Upendra Kumar Pandey Respondent Counsel :- C. S. C.,Mahesh Narain Singh,Sri Ramkesh Hon'ble V.K. Shukla,J.
In the present case, petitioner's contention is that by practicing fraud Smt. Saroj Devi has procured certificate of being below poverty line category, whereas she hails from influential family. Her father-in-law is retired Police Inspector and other relatives are holding high post in the Cane Department and Marketing Inspector. They have two storied building, tractor and landed property etc. in the village. Petitioner states that this is nothing but mockery of the entire system.
The contentions sought to be raised requires consideration by the Tehsildar, who has issued BPL certificate in favour of Smt. Saroj Devi. In such a situation and in this background, Tehsildar, Tehsil Saidpur, District Ghazipur is directed to make enquiry in respect of the fact as to whether Smt. Saroj Devi hails from BPL category or not. In the enquiry so conducted, the petitioner as well as Smt. Saroj Devi be associated with, and thereafter report be forwarded to the Collector, who shall pass consequential order. Needless to say that entire proceedings be concluded within two months from the date of receipt of a certified copy of this order.
Writ petition stands disposed of accordingly.
Order Date :- 8.3.2011 SRY