Allahabad High Court
Balram vs State Of U.P. And 3 Others on 20 August, 2024
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:133278 Court No. - 7 Case :- WRIT - C No. - 24941 of 2024 Petitioner :- Balram Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Ashish Srivastava Counsel for Respondent :- C.S.C. Hon'ble Prakash Padia,J.
1. It is argued by learned counsel for the petitioner that pursuant to the order dated 05.04.2024 passed by this Court in Writ C No.10274 of 2024 (Balram Vs. State of U.P. and others), an application as submitted by him before the District Magistrate, Mathura/respondent No.2, copy of the same is appended as Annexure No.8 to the writ petition. It is argued that though on the said application, a direction was given by respondent No.2 to the Revenue Inspector to do needful in the matter but till date nothing has been done in the matter.
2. On the other hand, it is argued by learned Standing Counsel that respondent No.2/competent authority will take a decision in the matter expeditiously.
3. Heard learned counsel for the parties and perused the record.
4. In the facts and circumstances of the case, the present petition is disposed of directing the respondent No.2/competent authority to decide the aforesaid application most expeditiously and preferably within a period of six weeks from the date of production of certified copy of this order before him pursuant to the order passed by this Court in Writ CNo.10274 of 2024.
Order Date :- 20.8.2024/saqlain