HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 10 Case :- WRIT - C No. - 55246 of 2015 Petitioner :- Rajesh Kumar Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Anil Kumar Srivastava Counsel for Respondent :- C.S.C. Hon'ble Arun Tandon,J.
Hon'ble Ashwani Kumar Mishra,J.
Heard learned counsel for the parties.
The grievance of the petitioner in the matter of restoration of the ponds of the Gram Sabha to its original status in view of the Apex Court decision in the case of Hinch Lal Tiwari Vs. Kamala Devi & Ors. reported in AIR 2001 SC, 3215 needs to be examined by respondent no.3- Sub-Divisional Magistrate at the first instance.
Accordingly, this writ petition is disposed of with a liberty to the petitioner to file a representation for ventilating his grievance before respondent no.3 within two weeks from today along with a certified copy of this order. Respondent no.3 shall consider the same by means of a reasoned order preferably within eight weeks thereafter.
All consequential action shall be taken accordingly.
Order Date :- 29.9.2015 Ashish Pd.