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Doodhnath vs State Of U P And 4 Others
2019 Latest Caselaw 3508 ALL

Citation : 2019 Latest Caselaw 3508 ALL
Judgement Date : 25 April, 2019

Allahabad High Court
Doodhnath vs State Of U P And 4 Others on 25 April, 2019
Bench: Shashi Kant Gupta, Pankaj Bhatia



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 14545 of 2019
 

 
Petitioner :- Doodhnath
 
Respondent :- State Of U P And 4 Others
 
Counsel for Petitioner :- Mamta
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Shashi Kant Gupta,J.

Hon'ble Pankaj Bhatia,J.

The writ petition, interalia, has been filed for the following reliefs:

"(a) issue a writ, order or direction in the nature of Mandamus directing the Respondent nos. 2 and 3 to comply with the order dated 23.08.2018 passed in Civil Suit No. 555 of 2010 ( Kalpuram Vs. Doodhnath).

(b) Issue a writ, order or direction in the nature of Mandamus directing to decide the representation of the petitioner dated 02.03.2019 to take the note to the grievance of the petitioner and accordingly pass some appropriate order on the application dated 02.03.2019 filed by the petitioner before District Magistrate so that the proceeding can take place within specified period".

Learned counsel for the petitioner has confined his prayer to the extent that the petitioner may be permitted to make a fresh representation before the concerned authority in respect of his grievances with a direction to the concerned authority to decide the same within the stipulated period .

Heard learned counsel for the parties and perused the record.

Considering the facts and circumstances of the case, without expressing any opinion on the merits of the case, this writ petition is finally disposed of with a direction to the petitioner to make a fresh representation before the respondent no.2- District Magistrate, Jaunpur ventilating his grievances within one month from today along with a certified copy of this order enclosing therewith the copy of the writ petition alongwith its entire Annexures and, if any such representation is made, the said authority shall make all endeavours to consider and decide the same expeditiously in accordance with law preferably within a further period of two months from the date of production a certified copy of this order.

Order Date :- 25.4.2019

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