Kanhayee vs State Of U.P. And 3 Others
2019 Latest Caselaw 3509 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 14543 of 2019
 

 
Petitioner :- Kanhayee
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Shailesh Srivastava,Shri Krishna Das
 
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:-

" (i) issue a writ, order or direction in the nature of mandamus commanding the respondent no.2 i.e. District Magistrate, Jaunpur to decide the representation dated 17.1.2019 which is still pending before him.

(ii) issue a writ, order or direction in the nature of mandamus directing the respondents to remove the unauthorized /illegal possession by the respondent no. 4 over the pond situated in Araji No. 327/065 hectare in village Kanmau, Pargana, Tehsil, Shahganj, District Jaunpur."

Learned counsel for the petitioner submitted that the petitioner has moved a representation dated 17.1.2019 before the respondent no.2, District Magistrate, Jaunpur ventilating his grievance but the said representation is still pending before him.

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 respondent no.2, i.e. District Magistrate, Jaunpur, to decide the representation dated 17.1.2019 which is stated to be still pending, in accordance with law, expeditiously, preferably within a period of two weeks from the date of production of a certified copy of this order enclosing the copy of the writ petition along with its entire Annexures.

Order Date :- 25.4.2019

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