Iqbal Singh And 34 Others vs State Of U.P. And 2 Others
2015 Latest Caselaw 2458 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 53803 of 2015
 

 
Petitioner :- Iqbal Singh And 34 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Neelam Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties and perused the record.

The grievance of the petitioners in the matter of issuance of caste certificate with reference to the judgment of Division Bench of this  Court in the Case of Baldev Singh Vs. Tehsildar, Bilaspur and others reported in Journal Revenue Decisions 2000 (91) 628 needs to be examined by the respondent no.2-District Magistrate at the first instance.

Accordingly, this writ petition is disposed of with a liberty to the petitioners to file a representation for ventilating their grievances before respondent no.2-District Magistrate 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 :- 18.9.2015

Ashish Pd.