Shyam Narayan vs State Of U.P. Thru. Secy. Revenue & ...
2017 Latest Caselaw 1740 ALL

Citation : 2017 Latest Caselaw 1740 ALL
Judgement Date : 21 June, 2017

Allahabad High Court

Shyam Narayan vs State Of U.P. Thru. Secy. Revenue & ... on 21 June, 2017

Bench: Rajan Roy, Satya Narain Agnihotri




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. BENCH No. - 13867 of 2017
 

 
Petitioner :- Shyam Narayan
 
Respondent :- State Of U.P. Thru. Secy. Revenue & Ors.
 
Counsel for Petitioner :- Fateh Bahadur Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Hon'ble Satya Narain Agnihotri,J.

The petitioner states to have moved an application for demarcation of land under section 24 of the U.P Land Revenue Code 2006. Some orders have also been passed but till date demarcation has not taken place.

The Sub Divisional Magistrate concerned shall look into the matter and if there is no other legal impediment, he shall ensure expeditious disposal of the case.

The consequences shall follow accordingly as per law.

The writ petition is disposed of accordingly.

Order Date :- 21.6.2017

(S.N.Agnihotri,J) (Rajan Roy,J)

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