Allahabad High Court
Supra Singh vs State Of U.P. And 2 Others on 29 August, 2023
Author: Mahesh Chandra Tripathi
Bench: Mahesh Chandra Tripathi
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:174248-DB Court No. - 40 Case :- WRIT - C No. - 27071 of 2023 Petitioner :- Supra Singh Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Amit Tiwari Counsel for Respondent :- C.S.C. Hon'ble Mahesh Chandra Tripathi,J.
Hon'ble Surendra Singh-I,J.
1. Heard Sri Amit Tiwari, learned counsel for the petitioner and Ms. Uttara Bahugana, leaned Additional Chief Standing Counsel for the State-respondent.
2. The grievance of the petitioner is that the State respondents had carried out demolition over the public utility land and till date the debris, which were lying over the petitioner's agricultural land, has not been removed, which causes great inconvenience to the petitioner. It is alleged that inspite of repeated requests the respondents have not removed the debris. Such situation has impelled the petitioner to invoke the writ jurisdiction.
3. While entertaining the writ petition on 11.08.2023, we have asked learned Addl. Chief Standing Counsel to seek instructions in the matter. Today, Ms. Uttara Bahuguna, learned Addl. Chief Standing Counsel has placed the detailed instructions dated 26.8.2023 sent by the Sub Divisional Magistrate, Bilhaur, Kanpur Nagar. On the basis of instructions, she submits that the debris were already removed/ lifted from the petitioner's agricultural holding and as such cause for filing the writ petition no more survives.
4. The aforesaid instruction is being disputed by learned counsel for the petitioner. He submits that still the debris are lying over the petitioner's agricultural holding.
5. Considering the facts and circumstances of the case, without expressing any opinion on merits of the issue and with the consent, the writ petition stands disposed of with observation that in case the petitioner moves appropriate application ventilating his grievances before the District Magistrate, Kanpur Nagar within two weeks, we hope and trust that the grievance of the petitioner will be looked into, examined and redressed as per law expeditiously.
Order Date :- 29.8.2023 Vikram