Tejpal Singh vs State Of U.P. & Another
2015 Latest Caselaw 2472 ALL

Citation : 2015 Latest Caselaw 2472 ALL
Judgement Date : 18 September, 2015

Allahabad High Court

Tejpal Singh vs State Of U.P. & Another on 18 September, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 53576 of 2015
 

 
Petitioner :- Tejpal Singh
 
Respondent :- State Of U.P. & Another
 
Counsel for Petitioner :- Vinod Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties.

The grievance of the petitioner in the matter of unauthorised occupation of land of the Harijan Mandir by the anti social elements, needs to be examined by respondent no.1, District Magistrate, Baghpat at the first instance.

Accordingly, this writ petition is disposed of with a liberty to the petitioner to file a representation ventilating his grievances before respondent no.1 within two weeks along with a certified copy of this order. If such representation is filed, respondent no.1 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.