Khalifun vs State Of U.P. And 2 Others
2015 Latest Caselaw 2171 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 50046 of 2015
 

 
Petitioner :- Khalifun
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Atul Kumar Srivastava,V.N. Mishra
 
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 the case of the petitioner that although the name of the petitioner has been included as one of the beneficiaries under the Indira Awas Yojana but actual disbursement of money has not taken place at the Gram Sabha level. The money  has been misutilized by the Gram Pradhan for his own purposes.

In our opinion, the grievance of the petitioner must be examined by the authority concerned. 

Accordingly, this writ petition is disposed of with a liberty to the petitioner to file a representation for ventilating his grievances before the Collector within two weeks from today along with a certified copy of this order. The authority concerned 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.