Mohd Saheem vs State Of U.P. And 4 Others
2023 Latest Caselaw 1040 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 
Case :- WRIT - A No. - 21671 of 2022
 
Petitioner :- Mohd Saheem
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Bijendra Kumar Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Neeraj Tiwari,J.

Heard learned counsel for the petitioner and learned standing counsel for State- respondents.

Present petition has been filed seeking following relief:-

"I). Issue a writ, order or direction in the nature of mandamus commanding to direct the respondent to pay Rs. 18,000/- per month instead of Rs. 7,000/- per month, in light of judgment passed by Hon'ble Supreme Court in the Shabha Shankar Dubey case."

Learned counsel for the petitioner submitted that petitioner may be permitted to move fresh representation before Prabhagiya Vanadhikari Dudhawa Tiger Reserve Khiri Van Prabhag, Khiri- respondent no. 4 for redressal of his grievance and a direction may also be issued to him to decide the same for which learned standing counsel has no objection..

In view of the facts and circumstances of the case, the writ petition is disposed of with liberty to petitioner to move fresh representation along with certified copy of this order before respondent No. 4 within two weeks from today. In case any such representation is filed, respondent No. 4 is directed to decide the same in accordance with law maximum within a period of eight weeks thereafter.

It is made clear that this Court has not adjudicated the case on merits. It is upon respondent No. 4 to pass order after considering the relevant Rules as well as facts of the case.

Order Date :- 10.1.2023

Arvind