Allahabad High Court
Siddhi Nath Shukla vs State Of U.P. And 5 Others on 14 December, 2020
Author: Ajit Kumar
Bench: Ajit Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 74 Case :- WRIT - C No. - 22062 of 2020 Petitioner :- Siddhi Nath Shukla Respondent :- State Of U.P. And 5 Others Counsel for Petitioner :- Smita Ojha,Indu Shekhar Mishra Counsel for Respondent :- C.S.C.,Azad Rai Hon'ble Ajit Kumar,J.
Heard Sri Indu Shekhar Mishra, learned counsel for the petitioner, Sri Gopi Krishna Sood, learned Advocate holding brief of Sri Azad Rai, learned counsel for the respondent No.5 and learned Standing Counsel for the State respondents.
By means of this petition under Article 226 of the Constitution, the petitioner has prayed for disposal of the pending complaint/ application dated 7th September, 2020 sent to the District Magistrate, Sant Ravidas Nagar by registered post and is also accompanied by a notarized affidavit.
Learned Standing Counsel has no objection in case if a direction is issued to the District Magistrate to look into and consider the grievance of the petitioner as raised in the application.
In view of the above, the writ petition is disposed of with a direction to the District Magistrate, Sant Ravidas Nagar to look into and consider the grievance of the petitioner raised in the complaint/ application dated 7th September, 2020 supported by the notary affidavit and pass appropriate order within two months from the date of production of copy of this order. Needles to add that such order shall be reasoned and speaking one and shall be strictly in accordance with law.
Order Date :- 14.12.2020 Atmesh