Narayan Jee And 2 Others vs State Of U.P. And 8 Others
2019 Latest Caselaw 3515 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 14540 of 2019
 

 
Petitioner :- Narayan Jee And 2 Others
 
Respondent :- State Of U.P. And 8 Others
 
Counsel for Petitioner :- Akhilesh Tripathi
 
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 commanding respondent nos.2 to 4 to get the wall made by the respondent no. 5 to 9 over the sahan land of the petitioners, removed and also get the obstruction made on the pathway by the respondent nos. 5 to 9.

(b) issue a writ, order of direction in the nature of Mandamus commanding respondent no.4 to decide the representation dated 29.3.20919 and 30.3.2019 ( Annexure no.12 and 13 to the writ petition."

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 petitioners to make a fresh representation before the Respondent No. 2, District Magistrate/ Collector, Ballia, ventilating their grievances within fifteen days from today along with a certified copy of this order, if any such representation is made, the said authority shall make all endeavour to consider and decide the same by a speaking order in accordance with law expeditiously preferably within two months from the date of receipt of the said representation.

Order Date :- 25.4.2019

aks