HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 27 Case :- MISC. BENCH No. - 10659 of 2011 Petitioner :- Naresh Respondent :- State Of U.P.Through District Magistrate Unnao And Ors. Petitioner Counsel :- S.P.Singh Respondent Counsel :- C.S.C. Hon'ble Devi Prasad Singh,J.
Hon'ble S.C. Chaurasia,J.
Heard learned counsel for the parties and perused the record.
The controversy in question can very well be looked into and decided by the Sub. Divisional Magistrate of the district concerned. Accordingly, liberty is given to the petitioner to represent his cause before the Sub.Divisional Magistrate, Tehsil-Bighapur, District- Unnao, within a period of two weeks from today. In case, such a representation is submitted by the petitioner, the Sub.Divisional Magistrate, Tehsil-Bighapur, District-Unnao, shall consider and decide the same within a period of four months and communicate the decision to the petitioner.
Subject to above, the writ petition is disposed of finally.
Order Date :- 1.11.2011 AKS