Allahabad High Court
Ram Yas Yadav vs State Of ... on 6 December, 2019
Author: Rajan Roy
Bench: Rajan Roy
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 7 Case :- MISC. SINGLE No. - 3481 of 2015 Petitioner :- Ram Yas Yadav Respondent :- State Of U.P.Throu.Prin.Secy.Panchayat Raj Lko.And Ors. Counsel for Petitioner :- Angrej Nath Shukla Counsel for Respondent :- C.S.C. Hon'ble Rajan Roy,J.
Heard Shri Angrej Nath Shukla, learned counsel for the petitioner and learned Additional Chief Standing Counsel for the State.
Though, prima facie, it does appear that the Official opposite parties have goofed up in ignoring the proposal/objection filed by the petitioner consequent to the Government Order dated 16.08.2014 and the subsequent Government Order dated 07.11.2014 as is also evident from the inquiry reports which are on record showing that the said proposal/objection was in fact received by the Clerk concerned, although, there is some doubt whether it was received within the last date for submitting the proposals as per the Government Order dated 16.08.2014 or was received thereafter allegedly on extension of time by the Government Order dated 07.11.2014, however, considering the fact that almost four years have lapsed since the notification of the revenue villages, now it would be highly impractical to interfere in the matter with the impugned notification but considering over all facts and circumstances, the opposite parties are hereby ordered to consider the proposal submitted in the year 2015 as and when the new process for delimitation of territorial boundaries of revenue villages is initiated, as, it is said to be in the offing and takes place every five years, meaning thereby, even if the petitioner herein does not submit fresh proposal the old proposal shall be considered unless there is some impediment in this regard. This shall be in addition to any new proposal submitted by the petitioner. Note of this shall be made in the records so that the Official opposite parties do not ignore the proposal of the petitioner next time.
With the aforesaid observations/ directions, the writ petition is disposed of.
Order Date :- 6.12.2019 R.K.P.