Tikam vs State Of U.P. & 3 Others
2015 Latest Caselaw 1204 ALL

Citation : 2015 Latest Caselaw 1204 ALL
Judgement Date : 13 July, 2015

Allahabad High Court

Tikam vs State Of U.P. & 3 Others on 13 July, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 38129 of 2015
 

 
Petitioner :- Tikam
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Vinay Kumar Mishra
 
Counsel for Respondent :- C.S.C.,Q.H. Siddiqui
 

 
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 in the matter of land earmarked for Gaddha being used for the purposes of construction of water tank needs to be examined by respondent no.3, at the first instance.

Accordingly, this writ petition is disposed of with a liberty to the petitioner to file a representation ventilating his grievances before respondent no.3 within two weeks from today along with a certified copy of this order. If the petitioner files his representation, respondent no.3 shall consider the same by means of a reasoned order preferably within two weeks thereafter.

All consequential action shall be taken accordingly.

Order Date :- 13.7.2015

Ashish Pd.