Allahabad High Court
Rishipal Singh vs Collector/Magistrate Amroha And 3 ... on 23 September, 2019
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 19 Case :- WRIT - B No. - 2251 of 2019 Petitioner :- Rishipal Singh Respondent :- Collector/Magistrate Amroha And 3 Others Counsel for Petitioner :- Kripa Shanker Yadav,Manish Dev Counsel for Respondent :- C.S.C. Hon'ble Salil Kumar Rai,J.
The present writ petition has been filed by the petitioner praying for a writ of mandamus directing the District Magistrate Amroha, District Amroha , i.e., respondent no. 1 to decide the representation of the petitioner dated 27.1.2019 pending in the court of District Magistrate Amroha, District Amroha, i.e., respondent no. 1.
Without expressing any opinion on the merits of the case, the District Magistrate Amroha, District Amroha, i.e., respondent no. 1 is directed to decide the representation of the petitioner dated 27.6.2019 within a period of six months from the date a certified copy of this order is produced before him, in case, there is no legal impediment in deciding the aforesaid representation.
With the aforesaid direction, the writ petition is disposed of.
Order Date :- 23.9.2019 Arif