HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 36 Case :- WRIT - C No. - 31802 of 2015 Petitioner :- Rati Ram Patel Respondent :- State Of U.P. & 2 Others Counsel for Petitioner :- Gyanendra Pratap Singh Counsel for Respondent :- C.S.C. Hon'ble Rajes Kumar,J.
Hon'ble Shamsher Bahadur Singh,J.
Learned counsel for the petitioner submitted that Gram Kharaee is more closer to Gram Panchayat Jharawata. The distance between Jharawata and Kharaee is one kilometer while the distance between Gram Kharaee and Gram Badagana is 2.5 kilometers. Therefore, as per the guidelines provided by the Government Order dated 16.8.2014, Gram Kharaee cannot be included in Gram Panchayat Badagana. In the impugned order dated 10.4.2015, a vague observation has been made that distance of Gram Kharaee to Gram Jharawata and Gram Badagana to Gram Kharaee is same without giving exact distance.
In the circumstances, learned Standing Counsel is directed to give specific details of the distance from Gram Kharaee to Gram Jharawata and from Gram Kharaee to Gram Badagana.
If the measurement is not available, the same shall be carried out in the presence of the petitioner. The petitioner shall appear before the District Panchayat Raj Adhikari on Tuesday (14.7.2015) and the District Panchayat Raj Adhikari is directed to take the measurement on the said date and submit the report before this Court.
Put up on 20th July, 2015 as fresh.
Order Date :- 10.7.2015 OP