Allahabad High Court
Suresh Chandra Tiwari vs State Of U.P. And 5 Others on 20 July, 2021
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- PUBLIC INTEREST LITIGATION (PIL) No. - 802 of 2021 Petitioner :- Suresh Chandra Tiwari Respondent :- State Of U.P. And 5 Others Counsel for Petitioner :- Rajesh Kumar Shukla,Vishnu Pratap Pandey Counsel for Respondent :- C.S.C. Hon'ble Salil Kumar Rai,J.
In response to the previous order passed by this Court, the Standing Counsel has received instructions and has handed over a copy of the same to the Court, which is taken on record.
On the basis of his instructions, the Standing Counsel states that the pillar and boundary wall constructed over the Gaon Sabha land had been demolished and removed and further Case No. T202114360302584 has been registered under Section 67 of the Uttar Pradesh Revenue Code, 2006 before the Tehsildar, Machhalishahar, District-Jaunpur.
The Tehsildar, Machhalishahar, District-Jaunpur, i.e., respondent No. 4 is directed to decide the aforesaid case within a period of six months from the date a copy of this order is produced before him, if still pending, and in case there is no legal impediment in deciding the aforesaid case.
With the aforesaid direction, the writ petition is disposed of.
Order Date :- 20.7.2021 Anurag/-