Sukai Manjh And 15 Ors vs District Magistrate , Faizabad ...
2014 Latest Caselaw 4772 ALL

Citation : 2014 Latest Caselaw 4772 ALL
Judgement Date : 21 August, 2014

Allahabad High Court

Sukai Manjh And 15 Ors vs District Magistrate , Faizabad ... on 21 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 6170 of 2004
 

 
Petitioner :- Sukai Manjh And 15 Ors
 
Respondent :- District Magistrate , Faizabad And Anr
 
Counsel for Petitioner :- Rakesh Pathak
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

The petitioners who belong to Suc Caste Manjhwar, submitted representation before the District Magistrate, Faizabad for issuance of Caste Certificate. The representation so preferred was also not decided the instant writ petition has been filed for a direction to decide the representation.

Accordingly without entering into the merits of the case the authority concerned is directed to decide the representation, if the same has not been decided as yet, within a period of three months from the date a certified copy of this order is produced before him.

With these observations, the writ petition is finally disposed of.

Order Date :- 21.8.2014

Muk