Jyoti Chaudhary And Another vs District. Magistrate / ...
2023 Latest Caselaw 28175 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:65923-DB
 
Court No. - 3
 
Case :- WRIT - C No. - 8770 of 2023
 
Petitioner :- Jyoti Chaudhary And Another
 
Respondent :- District. Magistrate / Collector, Lko. And Others
 
Counsel for Petitioner :- Gaurav Rastogi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Hon'ble Manish Kumar,J.

Heard Sri Gaurav Rastogi, learned counsel for the petitioners and learned Standing Counsel for the State.

Petitioner has approached this Court claiming that though there is a judgment of this Court passed on 12.01.2021 in Habeas Corpus No. 16907 of 2020 (Smt. Safiya Sultana through Husband Abhishek Kumar Pandey and Anr. vs. State of U.P. through Secretary Home, Lucknow and Ors. but still the respondent no. 2 i.e. Additional District Magistrate (Trans Gomti)/ Special Marriage Officer, Lucknow is insisting for issuance of notice.

Learned counsel for the petitioner after arguing at some length submits that grievance of petitioner would be substantially met in case representation of petitioner for the said purposes is considered and decided in a time bound manner.

Learned Standing Counsel has no objection to the same.

In view thereof, petitioner is permitted to make a fresh detailed representation to respondent no. 2 i.e. Additional District Magistrate (Trans Gomti)/ Special Marriage Officer, Lucknow raising all his grievance, annexing therewith a copy of this writ petition along with annexures and all the documents in support of his claim along with a certified copy of this order.

In case such a representation is moved by petitioner, respondent no. 2 i.e. Additional District Magistrate (Trans Gomti)/ Special Marriage Officer, Lucknow, shall consider and decide the same in accordance with law by a reasoned and speaking order within a period of five days from the date a certified copy of this order along with representation is placed before him.

It is made clear that this court has not applied itself on the merits of the case and all questions are left open to be considered and decided by the competent authority in accordance with law.

With the aforesaid directions, present writ petition is disposed of.

(Manish Kumar, J.) (Vivek Chaudhary, J.)

Order Date :- 11.10.2023/Nitesh