Jugrani vs State Of U.P., Thru. Prin. Secy., ...
2011 Latest Caselaw 1620 ALL

Citation : 2011 Latest Caselaw 1620 ALL
Judgement Date : 11 May, 2011

Allahabad High Court

Jugrani vs State Of U.P., Thru. Prin. Secy., ... on 11 May, 2011

Bench: Devi Prasad Singh, S.C. Chaurasia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- MISC. BENCH No. - 4435 of 2011
 

 
Petitioner :- Jugrani
 
Respondent :- State Of U.P., Thru. Prin. Secy., Gram Vikas, & Others
 
Petitioner Counsel :- Amit Chandra,Ajay Kumar Sharma
 
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.

Submission of learned counsel for the petitioner is that gram sabha land has been illegally encroached upon by some persons.

With regard to her grievance, the petitioner has made a representation to the District Magistrate, Gonda, which is pending.

Accordingly, we dispose of the writ petition with the direction to the District Magistrate, Gonda to look into the matter and take a decision on the petitioner's representation by passing a speaking and reasoned order expeditiously, say within a period of three months from the date of production of certified copy of this order. The decision so taken shall be communicated to the petitioner.

Subject to above, the writ petition stands disposed of.

Order Date :- 11.5.2011

Rizvi