Aneesh Ahmad vs State Of U.P. & 6 Others
2015 Latest Caselaw 2116 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 49568 of 2015
 

 
Petitioner :- Aneesh Ahmad
 
Respondent :- State Of U.P. & 6 Others
 
Counsel for Petitioner :- Suresh Chandra Dwivedi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record. 

It is stated that the State Government had issued a notice to the Chairman of the Nagar Panchayat, Manikpur, District Chitrakoot in exercise of power under Section 48 of the Nagar Panchayat Adhiniyam, 1916 as early as on 25.5.2015. Fifteen days' time was granted to submit a reply but nothing has happened thereafter. Hence this writ petition.

In the facts and circumstances of the case, it is desirable that the State Government may conclude the proceedings initiated under the said notice preferably within eight weeks from the date of production of certified copy of this order before the respondent no.1 strictly in accordance with law after affording opportunity of hearing to the parties.

Accordingly, the writ petition is disposed of.

Order Date :- 2.9.2015

Ashish Pd.