Allahabad High Court
Ambrish Kumar vs Jeet Lal Saini S.D.M. Sadar Raebareli ... on 4 August, 2022
Author: Jaspreet Singh
Bench: Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 18 Case :- CONTEMPT APPLICATION (CIVIL) No. - 2087 of 2021 Applicant :- Ambrish Kumar Opposite Party :- Jeet Lal Saini S.D.M. Sadar Raebareli And Anr. Counsel for Applicant :- Chandra Bhanu Singh,Bhoomika Bajpai Hon'ble Jaspreet Singh,J.
The instant petition has been preferred alleging non-compliance of the order dated 19.03.2021 passed by the writ court in PIL (Civil) No. 7832 of 2021 (Ambrish Kumare Vs. State of U.P. and others) whereby the writ court had directed the petitioner to approach the respondents raising a complaint regarding illegal encroachment of a public road in the village and further direction that in case if such an application is moved, the same shall be decided in accordance with the provisions of U.P. Revenue Code after affording an opportunity of hearing to the parties.
The learned Standing Counsel submits that an affidavit of compliance dated 27.07.2022 has been filed by Sri Rajendra Kumar, the present SDM, Sadar, District Raebareli and in paragraph 5 it has been stated that in furtherance of the order passed by the writ court the encroachment from Gata no. 131 and 208 have been removed in presence of a joint team constituted by a members of Forest Department, Nagar Palika Parishad and Revenue Department including the police on 30th November, 2021, a copy of the said report has also been brought on record as Annexure No. CA-1 to the said affidavit.
Though, a copy of the said affidavit is not on record, however, the Court has taken the said copy of the affidavit of compliance from the learned Standing Counsel and perusing the same keeping a copy on record, this Court is satisfied that no further orders are required to be passed, accordingly, the petition is dismissed. Notices, if any, stand discharged.
Order Date :- 4.8.2022 Asheesh