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Vijay Kumar vs State Of U.P. Thru. Secy. ...
2023 Latest Caselaw 9208 ALL

Citation : 2023 Latest Caselaw 9208 ALL
Judgement Date : 28 March, 2023

Allahabad High Court
Vijay Kumar vs State Of U.P. Thru. Secy. ... on 28 March, 2023
Bench: Rajan Roy, Manish Kumar



HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 2263 of 2023
 

 
Petitioner :- Vijay Kumar
 
Respondent :- State Of U.P. Thru. Secy. Irrigation Civil Secrt. Lko. And Another
 
Counsel for Petitioner :- R.K.S. Chauhan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Hon'ble Manish Kumar,J.

Heard Shri R.K.S. Chauhan, learned counsel for the petitioner and learned Additional Chief Standing Counsel for the State.

The present writ petition has been preferred for issuing direction to the respondent no. 2 to take decision on the representation of the petitioner for renewal of his earlier agricultural lease on additional land of Canal Site which is pending.

On the other hand learned Additional Chief Standing Counsel for the State has submitted that initially the lease was granted in favour of the father of the petitioner and was not renewed after 2011. The father of the petitioner has preferred a writ petition bearing Writ Petition No. 1385 (M/B) of 2012; Bhagauti Vs. State of U.P. and Anr. which was disposed of by this Court vide its judgment and order dated 17.02.2012 with a direction to the Authorities to look into the matter and take a decision on the petitioner's application in accordance with rules. After the demise of his father and thereafter demise of his mother the petitioner moved an application for renewal which is pending.

At this stage learned counsel for the petitioner has confined his prayer to the extent that the opposite party no. 2 may be directed to take a decision on the representation of the petitioner.

On the request of learned counsel for the petitioner, the present writ petition is disposed of with a direction to the opposite party no. 2 to decide the representation of the petitioner in accordance with law, say, within a period of two months from the date a certified copy of this order is submitted.

.

(Manish Kumar,J.)    (Rajan Roy, J.)
 
Order Date :- 28.3.2023
 
R.K.P.
 



 




 

 
 
    
      
  
 

 
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