Nagendra Kumar Tiwari vs The Union Of India Thru' Secy. & 4 ...
2013 Latest Caselaw 7400 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 67763 of 2013
 

 
Petitioner :- Nagendra Kumar Tiwari
 
Respondent :- The Union Of India Thru' Secy. & 4 Others
 
Counsel for Petitioner :- Rajeev Misra
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Anjani Kumar Mishra,J.

After the matter was argued at some length, Sri Rajeev Misra, learned counsel for the petitioner comes with the prayer that since the Sub Divisional Magistrate has already initiated the proceedings in the matter of encroachment of chak nali and chak road by respondent No. 5  for the purpose of suggesting that the road was motorable,  this writ petition may be disposed of by providing that petitioner may seek his remedy if suitable action in terms of the order to be passed by the Sub Divisional Magistrate is not taken.

In view of the statement so made we dismiss the present writ petition at this stage leaving it open to the petitioner to seek his remedy in accordance with law after the proceedings are concluded by the Sub Divisional Magistrate.

Order Date :- 11.12.2013

Priyanka