Vimala Devi vs Collector, Hardoi & 3 Ors.
2014 Latest Caselaw 5976 ALL

Citation : 2014 Latest Caselaw 5976 ALL
Judgement Date : 5 September, 2014

Allahabad High Court

Vimala Devi vs Collector, Hardoi & 3 Ors. on 5 September, 2014

Bench: Ravindra Singh, Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 2019 of 2007
 

 
Petitioner :- Vimala Devi
 
Respondent :- Collector, Hardoi & 3 Ors.
 
Counsel for Petitioner :- R.N. Gupta
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ravindra Singh,J.

Hon'ble Ashwani Kumar Singh,J.

Heard learned counsel for the petitioner learned Standing Counsel.

This petition has been filed with a prayer to issue a direction to the O.P. No. 2 to maintain the tank of plot No. 373 and to maintain the public utility land of plot No. 622 situated at village Ghatakana, Pargana Sandi, Tahsil Sawayajpur, District Hardoi and suitable action has been been taken against the opposite party No. 4 for converting the tank for abadi purpose and thorough inquiry has been made.

Considering the facts, it is directed that the petitioner moves an application before District Magistrate, Hardoi with regard to his grievance, the District Magistrate concerned shall look into the matter and shall pass appropriate order in accordance with law.

Accordingly, this petition is disposed of.

Order Date :- 5.9.2014

RPD