Allahabad High Court
Durga Singh vs State Of U.P. Through Principal ... on 25 July, 2022
Author: Narendra Kumar Johari
Bench: Narendra Kumar Johari
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- WRIT - C No. - 4077 of 2022 Petitioner :- Durga Singh Respondent :- State Of U.P. Through Principal Secretary, Revenue Department, Lucknow And 5 Others Counsel for Petitioner :- Angrej Nath Shukla Counsel for Respondent :- C.S.C. Hon'ble Attau Rahman Masoodi,J.
Hon'ble Narendra Kumar Johari,J.
Heard learned counsel for the petitioner and learned Standing Counsel for the State.
Shri Manjeev Shukla, learned Additional Chief Standing Counsel for the State has informed the Court that in pursuance of the direction of this Court dated 21st June, 2022, issued in Writ-C No.3631 of 2022 (Sudhir Kumar Singh and another Vs. State of U.P. & others), the proceedings are pending and the same shall be concluded expeditiously. Although the petitioner, for the compliance of such direction, has recourse open to the contempt proceedings, but in any case the direction issued by this Court ought to have been complied with by the competent authority.
Since the petitioner is stated to be out of possession, any construction undertaken by the opposite parties on the the disputed land shall be subject to the outcome of the representation as directed to be decided earlier.
It is expected that the proceedings shall be concluded not later than the period of one month from today and the extension granted is by way of last opportunity.
With the above direction, the writ petition is disposed of.
Order Date :- 25.7.2022 ML/-