Kashi Ram vs State Of U.P. & 7 Others
2015 Latest Caselaw 2166 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50086 of 2015
 

 
Petitioner :- Kashi Ram
 
Respondent :- State Of U.P. & 7 Others
 
Counsel for Petitioner :- Rampal Singh Rajpoot
 
Counsel for Respondent :- C.S.C.,Manu Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

The grievance of the petitioner is that respondents no. 5 to 8 have encroached upon the land of  Gata Nos. 213 and 214 earmarked as Khad Ka Gaddha. The grievance  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 for ventilating his grievances before respondent no.3 within two weeks along with a certified copy of this order. If such representation is filed, 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 :- 4.9.2015

Ashish Pd.