Indra Deo Pal vs State Of U.P. And 9 Others
2017 Latest Caselaw 3109 ALL

Citation : 2017 Latest Caselaw 3109 ALL
Judgement Date : 8 August, 2017

Allahabad High Court

Indra Deo Pal vs State Of U.P. And 9 Others on 8 August, 2017

Bench: Ran Vijai Singh, Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - C No. - 35125 of 2017
 

 
Petitioner :- Indra Deo Pal
 
Respondent :- State Of U.P. And 9 Others
 
Counsel for Petitioner :- Siya Ram Verma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Sri Siya Ram Verma, learned counsel for the petitioner and learned Standing counsel for the State-respondents.

By means of this writ petition, petitioner has prayed for issuing writ of certiorari quashing the order dated 27.06.2017 passed by District Level Committee respondent no.3 rejecting the complaint of the petitioner dated 29.11.2016, further prayer has also been made to cancel the caste certificate dated 27.09.2015 No.450731512455 issued in favour of Smt. Shabina Begum (Respondent no.9) issued by Tehsildar, Tehsil Meja Allahabad and Caste certificate dated 28.09.2015 No.450531513167 issued in the name of Zakir Hussain (Respondent no.10) issued by the Tehsildar, District Allahabad.

After arguing some time, learned counsel for the petitioner has submitted that this writ petition may be dismissed as withdrawn with the liberty to approach the State Level Committee for redressal of his grievance.

Considering the facts and circumstances of this case, the writ petition is dismissed with the liberty to the petitioner to approach the appropriate forum for redressal of his grievance.

It may be clarified that we have not addressed ourselves on the merit of the matter and it will be in the sole domain of the competent authority to pass an independent order in accordance with law on its own merit.

Order Date :- 8.8.2017

Swati