Zulfiqar Ali vs State Of U.P. And 5 Others
2021 Latest Caselaw 1128 ALL

Citation : 2021 Latest Caselaw 1128 ALL
Judgement Date : 19 January, 2021

Allahabad High Court

Zulfiqar Ali vs State Of U.P. And 5 Others on 19 January, 2021

Bench: Mahesh Chandra Tripathi, Sanjay Kumar Pachori




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 21
 
Case :- WRIT - C No. - 931 of 2021
 
Petitioner :- Zulfiqar Ali
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Jitendra Kumar Yadav,Tawvab Ahmed Khan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Hon'ble Sanjay Kumar Pachori,J.

Heard Sri Jitendra Kumar Yadav, learned counsel for the petitioner and Sri Devesh Vikram, learned Standing Counsel for the State-respondents.

The petitioner is before this Court with request to issue direction to the respondents no.2/Director, Panchayati Raj, Government of U.P., Lucknow to decide his representation dated 13.11.2020 after providing opportunity of hearing.

Learned counsel for the petitioner states that the issue raised in the present writ petition is squarely covered by the judgment dated 11.02.2015 passed by a Division Bench of this Court in Writ - C No. 68435 of 2014 (Vishnu Dev Upadhyay Vs. State of U.P. & 2 Others) and as such, the petitioner's representation dated 17.11.2020 may be decided in the light of the aforesaid judgement.

Learned Standing Counsel does not dispute the legal and factual aspect of the matter.

Considering the facts and circumstances of the case, without expressing any opinion on the merits of the issue, the writ petition stands disposed of with observation that in case the petitioner makes a fresh representation to the Director, Panchayati Raj, Government of U.P., Lucknow for ventilating his grievance within two weeks' from today, the authority concerned would redress the grievance of the petitioner in the light of the aforesaid judgment passed in Vishnu Dev Upadhyay's case (supra) in further two weeks time.

The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the petitioners alongwith a self attested identity proof of the said person (preferably Aadhar Card) mentioning the mobile number to which the said Aadhar Card is linked.

The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

Order Date :- 19.1.2021

Ishan