Sushil Kumar Dwivedi vs State Of U.P. Thru Secretary ...
2014 Latest Caselaw 4601 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 4470 of 2003
 

 
Petitioner :- Sushil Kumar Dwivedi
 
Respondent :- State Of U.P. Thru Secretary Revenue And 3 Ors
 
Counsel for Petitioner :- B.P. Singh
 
Counsel for Respondent :- C.S.C,R.N Gupta
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

The petitioner who is landless, for agriculture after retirement/discharge from service time to time he was approaching to the authorities concerned. As per provision of Gram Sabha Mannual under Section 198(1) (Kha) it is provided that the petitioner is eligible for the same on priority basis. Subsequently petitioner preferred representation to the opposite parties but uptill date opposite parties are not taking any action in respect of granting the patta to the petitioner. Being aggrieved thereof, the instant writ petition has been filed.

It has been submitted by the learned counsel for the petitioner that the petitioner has fulfilled the condition for grant of patta. 

Accordingly, without entering into the merits of the case, the writ petition is finally disposed of  with direction to the opposite parties to consider the representation of the petitioner for grant of patta in accordance with law.

Order Date :- 20.8.2014

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