Lekharaj vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 3143 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- MISC. SINGLE No. - 29272 of 2018
 

 
Petitioner :- Lekharaj
 
Respondent :- State Of U.P. Thru. Prin. Secy. Revenue & Ors.
 
Counsel for Petitioner :- Rakesh K. Tripathi
 
Counsel for Respondent :- C.S.C.,Sharad Tiwari
 

 
Hon'ble Vivek Chaudhary,J.

Heard learned counsel for petitioner, Sri Sharad Tiwari, learned counsel for opposite party no.4 and learned standing counsel for State.

Present writ petition is filed by the petitioner claiming that he is a marginal farmer and is entitled for the benefits of Kisan Rin Mochan Yozna, 2017 against her KCC Loan. Learned counsel for petitioner submits that petitioner has already moved an application for providing benefits of the said scheme which is to be considered and decided by District Level Committee under the chairmanship of District Magistrate/Collector, Hardoi.

Learned counsel for petitioner submits that grievance of petitioner would be sufficiently met, in case application of petitioner is considered and decided by the District Level Committee, headed by District Magistrate/Collector, Hardoi in a time bound manner.

Learned counsels for opposite parties have no objection to the same.

In view thereof, petitioner is permitted to make a fresh detailed representation to opposite party no.2 Collector/District Magistrate, District Hardoi/Chairman, District Level Committee, Kisan Rin Mochan Yozna, District-Hardoi, raising all his grievance, annexing therewith a copy of this writ petition along with annexures and all the documents in support of his claim within a period of two weeks from today along with a certified copy of this order.

In case such a representation is moved by petitioner, opposite party no.2 shall consider and decide the same in accordance with law by a reasoned and speaking order within a period of four weeks from the date a certified copy of this order along with representation is placed before him.

It is made clear that this court has not applied itself on the merits of the case and all questions are left open to be considered and decided by the opposite party no.2 in accordance with law.

With the aforesaid directions, the writ petition is disposed of.

Order Date :- 9.10.2018

Arti/-

(Vivek Chaudhary,J.)