Allahabad High Court
Satya Pal Gupta vs State Of U.P. And 2 Others on 25 July, 2019
Author: Anjani Kumar Mishra
Bench: Anjani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - C No. - 24182 of 2019 Petitioner :- Satya Pal Gupta Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Subodh Kumar Counsel for Respondent :- C.S.C. Hon'ble Anjani Kumar Mishra,J.
Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
Petitioner seeks direction for expeditious disposal of a representation made on 14.05.2019.
Perusal of the representation reveals that the prayer made therein is for modification/ correction in the revenue records.
In my considered opinion, the relief which petitioner is seeking can be granted, either in the suit for declaration or in proceedings for correction of papers.
Petitioner may, as advised, avail such of the remedies available to him for redressal of his grievances.
Subject to the above, this writ petition stands disposed of.
Order Date :- 25.7.2019 Priyanka