Hari Prasad vs State Of U.P. And Others
2012 Latest Caselaw 4003 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - C No. - 45079 of 2012
 

 
Petitioner :- Hari Prasad
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ganesh Prajapati
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Vineet Saran,J.

Hon'ble Mushaffey Ahmad,J.

Heard learned counsel for the parties.

The writ petition is disposed of with a direction to the Forest Settlement Officer, Obra, Sonebhadra respondent no. 3 to decide the petitioner's suit no. 668/720/818/1157/911 seeking remedy under Section 9/11 of Indian Forest Act expeditiously in accordance with law, preferably, within a period of three months from the date a certified copy of this order is filed before the said authority. Till the decision on the petitioner's above-mentioned suit, status quo with regard to  land in question shall be maintained by the parties. It is made clear that this Court has not adjudicated the claim of the petitioner on merit.

Order Date :- 6.9.2012

Sazia

( Mushaffey Ahmad, J )        ( Vineet Saran, J )