Chhedi And 4 Others vs State Of U.P. And 5 Others
2015 Latest Caselaw 2780 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 55171 of 2015
 

 
Petitioner :- Chhedi And 4 Others
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- A.P. Tewari,S.S. Tripathi
 
Counsel for Respondent :- C.S.C.,T.M. Khan
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the parties.

The grievance of the petitioners in the matter of conversation of land holding a grave yard of the Gram Sabha needs to be examined  by respondent no.3-Sub-divisional Magistrate, at the first instance.

Accordingly, this writ petition is disposed of with a liberty to the petitioners to file a representation ventilating their grievances before respondent no.3 within two weeks from today along with a certified copy of this order. If the petitioners file their representation, respondent no.3 shall consider the same by means of a reasoned order preferably within eight weeks thereafter.

All consequential action shall be taken accordingly.

Order Date :- 29.9.2015

Ashish Pd.