Hariram Singh vs State Of U.P. Thru. Prin. Secy. Home And 5 ...
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Allahabad High Court

Hariram Singh vs State Of U.P. Thru. Prin. Secy. Home And 5 ... on 1 May, 2025

Author: Rajan Roy

Bench: Rajan Roy

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:25101-DB
 
Court No. - 2
 

 
Case :- WRIT - C No. - 4077 of 2025
 

 
Petitioner :- Hariram Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home And 5 Others
 
Counsel for Petitioner :- Vijay Bahadur Singh,Ashutosh Kumar Singh
 
Counsel for Respondent :- C.S.C.,Mohan Singh
 

 
Hon'ble Rajan Roy,J.
 

Hon'ble Om Prakash Shukla,J.

1. Heard.

2. The petitioner alleges demolition of his house.

3. Learned standing counsel has instructions to inform the Court that the notice has incorrectly been issued by the Lekhpal. He has placed before us the letter of the Tehsildar, Kadipur, District Sultanpur dated 21.04.2025 in this regard which is taken on record.

4. Consequently, the impugned notice contained in Annexure-1 is quashed with liberty to the opposite parties to proceed a fresh, but, only in accordance with law keeping in mind the judgment of Hon'ble the Supreme Court dated 13.11.2024 passed in Writ Petition (Civil) No. 295 of 2022 and the statutory provisions which may be attracted in this regard.

5. The writ petition is disposed of.

[Om Prakash Shukla, J.] [Rajan Roy, J.]

Order Date :- 1.5.2025

Santosh/-