Shahnaz Khatoon vs State Of U.P. And 4 Others
2015 Latest Caselaw 3637 ALL

Citation : 2015 Latest Caselaw 3637 ALL
Judgement Date : 29 October, 2015

Allahabad High Court

Shahnaz Khatoon vs State Of U.P. And 4 Others on 29 October, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 59979 of 2015
 

 
Petitioner :- Shahnaz Khatoon
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Anup Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

Heard learned counsel for the parties and perused the record.

It is the case of the petitioner that despite the order under Section 122-B of U.P. Zamindari Abolition and Land Reform Act against the respondent no.5 for ejectment from the land earmarked Rasta in the revenue record, actually eviction is not being affected.

This writ petition is disposed of with a liberty to the petitioner to file a representation for ventilating his grievances before the S.D.M. concerned within two weeks from today along with a certified copy of this order. The authority shall consider the same by means of a reasoned order preferably within eight weeks thereafter.

All consequential action shall be taken accordingly.

Order Date :- 29.10.2015

Ashish Pd.