Allahabad High Court
Haji Mohammad Idarish vs State Of U.P. And 5 Others on 27 August, 2020
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 64 Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 816 of 2020 Petitioner :- Haji Mohammad Idarish Respondent :- State Of U.P. And 5 Others Counsel for Petitioner :- Indra Kumar Singh Counsel for Respondent :- C.S.C.,Azad Rai Hon'ble Salil Kumar Rai,J.
Heard the counsel for the petitioner.
The grievance of the petitioner in the present writ petition is that the respondents have encroached upon common pathway adjacent to the bhumidhari plot of the petitioner.
The petitioner has a remedy to file an application before the Tehsildar and in case such an application is filed, the Tehsildar shall decide the same within a period of six months from the date of filing of the application and shall also take appropriate action in accordance with law depending on the decision taken by him on the application filed by the petitioner.
With the aforesaid direction, the writ petition is disposed of.
Order Date :- 27.8.2020 Satyam