Allahabad High Court
Managing Director U.P. Power ... vs Om Prakash And Another on 12 September, 2022
Author: Manish Kumar
Bench: Manish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 22 Case :- WRIT - C No. - 601 of 2022 Petitioner :- Managing Director U.P. Power Corporation (Distribution) And 3 Others Respondent :- Om Prakash And Another Counsel for Petitioner :- Ran Vijay Singh Counsel for Respondent :- C.S.C. Hon'ble Manish Kumar,J.
Heard learned counsel for the parties and perused the record.
Learned counsel for the petitioner has submitted that Respondent No.4 has made encroachment on Gata No.105/0.540 hectare situated in Village - Gangapur Kala, Pargana - Aldemau, Tehsil - Kadipur, District - Sultanpur is recorded as Talab Land in the revenue record.
On the other hand, learned State Counsel on the basis of letter dated 9.9.2022 received from Tehsildar, Kadipur, Sultanpur, (which is taken on record) and has submitted that after inquiry the encroachment by Respondent No.4 has been found on the said land and the proceeding under Section 67(1) U.P. Revenue Code, 2006 has been initiated against him and the case has been registered. The next date fixed in the case is 28.09.2022.
Considering the aforesaid submissions and the instruction received from the Tehsildar, no fruitful purpose will be served by keeping this petition pending. Hence, the writ petition is disposed of finally with direction to the Tehsildar (Judicial), Kadipur, Sultanpur to decide the matter expeditiously in accordance with law after providing opportunity of hearing to the parties.
Order Date :- 12.9.2022 S. Kumar