Ram Vijay vs State Of U.P. Thru. Prin. Secy. ...
2021 Latest Caselaw 3736 ALL

Citation : 2021 Latest Caselaw 3736 ALL
Judgement Date : 16 March, 2021

Allahabad High Court

Ram Vijay vs State Of U.P. Thru. Prin. Secy. ... on 16 March, 2021

Bench: Jaspreet Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 21
 

 
Case :- MISC. SINGLE No. - 7088 of 2021
 

 
Petitioner :- Ram Vijay
 
Respondent :- State Of U.P. Thru. Prin. Secy. Panchayat Raj,Lko.& Ors.
 
Counsel for Petitioner :- Shivendra Pratap Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Jaspreet Singh,J.

Heard learned counsel for the petitioner. Notice on behalf of respondents No.1 to 4 has been accepted by the learned Chief Standing Counsel.

The writ petition has been filed seeking following relief:-

"i. Issue a writ, order or direction in the nature of mandamus commanding the opposite party No.4 to decide the objection/application of the petitioner and other villagers dated 06.03.2021, contained as Annexure No.1 to this writ petition by passing a detailed and reasoned order, within stipulated time as this Hon'ble Court may deems fit and proper."

Learned counsel for the petitioner submits that the petitioner is the resident of village Panchayat Ataura, Pargana & Block Rampur Mathura, District Sitapur. He has preferred the application/objections dated 06.03.2021 to the opposite party No.4 to consider and decide the representation/objection filed by the petitioner along with other villagers pursuance of U.P. Panchayati Raj Act, Rules as well as the Government Order dated 11.02.2021.

Learned Standing Counsel informs that a Division Bench of this Court vide judgment and order passed on 15th March, 2021 has decided the Writ Petition No.6929 (PIL Civil) of 2021;Ajay Kumar Vs. State of U.P. & others, issuing certain directions. The request of the petitioner may be considered keeping in mind the aforesaid judgment.

The writ petition is accordingly disposed of with the observations that the competent authority may consider the objection of the petitioner dated 06.03.2021 and take appropriate decision in accordance with law keeping in mind the judgment and order dated 15th March, 2021, passed in Writ Petition No.6929 (PIL Civil) of 2021;Ajay Kumar Vs. State of U.P. & others.

Order Date :- 16.3.2021

Rakesh/-