Allahabad High Court
Ananti & Anr. vs State Of ... on 15 October, 2019
Author: Devendra Kumar Upadhyaya
Bench: Devendra Kumar Upadhyaya
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 10 Case :- MISC. BENCH No. - 28013 of 2019 Petitioner :- Ananti & Anr. Respondent :- State Of U.P.Thru.Prin.Secy.Panchayati Raj Lucknow & Ors. Counsel for Petitioner :- Neelu Singh Chauhan Counsel for Respondent :- C.S.C. Hon'ble Devendra Kumar Upadhyaya,J.
Hon'ble Mohd. Faiz Alam Khan,J.
Heard learned counsel for the petitioners and learned State Counsel.
From the averments made in this petition, it appears that petitioners are aggrieved by certain alleged incorrect/wrong entries in 'Parivar Register'.
The maintenance of 'Parivar Register' is governed by Uttar Pradesh Panchayat Raj (Maintenance of Family Registers) Rules, 1970, according to which, if any person seeks any correction, etc. in the existing entry in 'Parivar Register', he/she needs to make an application to the Assistant Development Officer (Panchayat) for the said purpose.
Accordingly, without entering into the merits of the petition, this petition is finally disposed of with a liberty to the petitioners to approach the Assistant Development Officer (Panchayat) concerned by making an application under Rule 5 of the aforesaid Rules, 1970 seeking desired correction in the entry of the 'Parivar Register'.
The said application under Rule 5 of the aforesaid rule shall be made by the petitioners, within two weeks from today.
In case, any such application under Rule 5 is make, the same shall be considered and decided by the Assistant Development Officer (Panchayat) in accordance with law and after such enquiry as may be deemed fit by him. The decision on the application which may be preferred by the petitioners under Rule 5 shall be taken by the Assistant Development Officer (Panchayat), within two months from the date he receives such application along with a certified copy of this order.
(Mohd. Faiz Alam Khan,J.) (Devendra Kumar Upadhyay,J.) Order Date :- 15.10.2019/Praveen