Hem Singh vs State Of U.P. And 4 Others
2015 Latest Caselaw 2260 ALL

Citation : 2015 Latest Caselaw 2260 ALL
Judgement Date : 10 September, 2015

Allahabad High Court

Hem Singh vs State Of U.P. And 4 Others on 10 September, 2015

Bench: Ram Surat (Maurya)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 51891 of 2015
 

 
Petitioner :- Hem Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Pravesh Kumar Rajput
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ram Surat Ram (Maurya),J.

Notice on behalf of respondents has been accepted by Chief Standing Counsel. Standing counsel is granted six weeks time for filing counter affidavit.

The learned counsel for the petitioner submits that Shore land is not within the category falling under section 132 of the U.P Act No.1 of 1951. Thus on its basis, the Patta granted to the petitioner is not liable to be set aside.

It has been further informed that although the Collector has sent a proposal through Board of Revenue for recording Shore land as land falling within the category under section 132 of U.P Act No.1 of 1951 but the State Government has not taken any decision in the matter so far.

The matter requires consideration.

Till the next date of listing, the operation of the order dated 15.6.2015 shall remain stayed.

Order Date :- 10.9.2015