Allahabad High Court
M/S Triveni Engineering & Industries ... vs State Of U.P. & Others on 12 January, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 6 Case :- WRIT - C No. - 70908 of 2009 Petitioner :- M/S Triveni Engineering & Industries Ltd. Respondent :- State Of U.P. & Others Petitioner Counsel :- S.D. Singh,Diptiman Singh Respondent Counsel :- C.S.C.,D.D. Chauhan Hon'ble Arun Tandon,J.
Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
This writ petition is directed against an order of the Tehsildar dated 9th December, 2009 (Annexure 10 to the writ petition).
On being asked as to why petitioner has not approached the Collector under Section 122B (4) of the U.P. Zamindari Abolition and Land Reforms Act, which is the statutory remedy provided, learned counsel for the petitioner submits that the order of the Tehsildar is ex parte and therefore, an application for recall of the said order has been filed. If the case set up by the petitioner is correct, this Court feels that the recall application may be considered and decided by the Tehsildar, by means of a reasoned speaking order, preferably within three weeks from the date a certified copy of this order is filed before him. It is ordered accordingly. The present writ petition is disposed of subject to the observations made above.
It is made clear that any action taken in between shall abide by the orders to be passed by the Tehsildar as indicated above.
Order Date :- 12.1.2010 Sushil/-