Allahabad High Court
Baddo Ram vs State Of U.P. And 3 Others on 23 May, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:112795 Court No. - 39 Case :- WRIT - C No. - 17444 of 2023 Petitioner :- Baddo Ram Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Gaurav Tiwari,Atiqur Rahman Siddiqui Counsel for Respondent :- C.S.C. Hon'ble Arun Kumar Singh Deshwal,J.
Heard learned counsel for the petitioner and learned Standing Counsel appearing for the State.
Present petition has been filed for the following relief :
"(i) issue a writ, order or direction in the nature of mandamus directing the respondent authority to consider the claim of the petitioner with regard to the encroachment upon the public sewerage situated on abadi no.14, village Durgapur, Tehsil-Phulpur, District-Prayagraj, within a short stipulated time period as may be specified by this Hon'ble Court."
By a detailed judgement passed in Writ-C No. 17072 of 2023 (Daya Shankar Vs. State of U.P. And 4 Others) vide order dated 19.05.2023, directions were issued to expedite the proceedings under the U.P. Revenue Code, 2006. Therefore, the present writ petition is also disposed of in terms of the above judgement.
Order Date :- 23.5.2023 S.Chaurasia