Kanhaiya Lal vs State Of U.P. And 2 Others
2015 Latest Caselaw 1192 ALL

Citation : 2015 Latest Caselaw 1192 ALL
Judgement Date : 13 July, 2015

Allahabad High Court

Kanhaiya Lal vs State Of U.P. And 2 Others on 13 July, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 38139 of 2015
 

 
Petitioner :- Kanhaiya Lal
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- V.K. Baranwal
 
Counsel for Respondent :- C.S.C.,R.B. Yadav
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the petitioner and learned counsel for the respondents.

The grievance of the petitioner is that his land is being utilised for the purposes of the cementary (shamshan Ghat) without acquisition and without his consent.

In our opinion, the grievance of the petitioners can be more appropriately examined by respondent no.2 at the first instance.

Accordingly, this writ petition is disposed of with a liberty to the petitioners to file a representation ventilating their grievances before respondent no.2 within two weeks only with a certified copy of this order. If the petitioner files his representation, respondent no.2 shall consider the same by means of a reasoned order preferably within eights weeks thereafter. All consequential actions shall be taken accordingly.

Order Date :- 13.7.2015

Ashish Pd.