Ram Naresh Yadav vs State Of U.P. And 2 Others
2015 Latest Caselaw 2162 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50037 of 2015
 

 
Petitioner :- Ram Naresh Yadav
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Ashok Kumar Singh
 
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.

The petitioner is permitted to implead S.D.M. Bhadohi, District Sant Ravidas Nagar as respondent no.4 during the course of the day.

The grievance of the petitioner in the matter of restoration of the pond of the Gram Sabha to its original status needs to be examined by respondent no.4.

Accordingly, this writ petition is disposed of with a liberty to the petitioners to file a representation for ventilating his grievance before respondent no.4 within two weeks from today along with a certified copy of this order. Respondent no.4 shall consider the same by means of a reasoned order preferably within eight weeks thereafter.

All consequential action shall be taken accordingly.

Order Date :- 4.9.2015

Ashish Pd.