Allahabad High Court
Ramraja Constructions vs State Of U.P. And 3 Others on 23 August, 2023
Bench: Saumitra Dayal Singh, Rajendra Kumar-Iv
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:169815-DB Court No. - 39 Case :- WRIT - C No. - 28468 of 2023 Petitioner :- Ramraja Constructions Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Kartikeya Saran,Ujjawal Satsangi Counsel for Respondent :- C.S.C. Hon'ble Saumitra Dayal Singh,J.
Hon'ble Rajendra Kumar-IV,J.
1. Heard Sri Kartikeya Saran, learned counsel for the petitioner and Sri Sharad Chandra Upadhyay, learned Additional Chief Standing Counsel for the State-respondents.
2. Earlier the petitioner had been black listed by the respondent no.3 on 29.01.2020. However, no period was specified in that order. Yet, it is also true that the petitioner did not challenge that order.
3. In any case, it is a settled principle of law that the order of black listing cannot operate indefinitely. Then at the instance of the petitioner, certain report appear to have been made by respondent no.2 stating the same. More than three years have passed since the petitioner was black listed, yet, no decision appears to have been made on that black list.
4. Accordingly, without entering into merits of the case, the writ petition is disposed of with the direction to the District Magistrate to consider the grievance of the petitioner and pass appropriate reasoned order/s considering the request of the petitioner to lift prospectively the orders of black listing dated 29.01.2020 and 24.01.2022, as expeditiously as possible, preferably within a period of one month from the date of service of this order on the said respondent.
Order Date :- 23.8.2023 I.A.Siddiqui (Rajendra Kumar-IV,J.) (Saumitra Dayal Singh,J.)