Allahabad High Court
Sandeep Chaurasiya vs State Of U.P. And 11 Others on 16 August, 2022
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 19 Case :- WRIT - C No. - 23169 of 2022 Petitioner :- Sandeep Chaurasiya Respondent :- State Of U.P. And 11 Others Counsel for Petitioner :- Dinesh Kumar Singh Counsel for Respondent :- C.S.C. Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioner, learned Standing Counsel for respondent Nos.1 & 2.
The petitioner has preferred the present writ petition with the prayer to direct the respondent No.2/Sub Divisional Magistrate, Sonbhadra to decide the representation dated 18.05.2022 within specified period. A further prayer has also been made to comply with the order dated 12.11.2014 and 20.11.2015 passed by Tehsildar Judicial Robertsganj Sonbhadra.
It is argued by learned counsel for the petitioner that in this regard orders were already passed by the Tehsildar Judicial Robertsganj Sonbhadra in the proceedings initiated under Section 122B of U.P. Z.A. & L.R. Act but till date the aforesaid order has not been complied with.
On the other hand, learned counsel for the respondents raised a preliminary objection that present writ petition is not maintainable as the remedy under Section 460 for execution of the order is available under U.P. Revenue Manual.
In view of the above, no reason exists as to why the remedy aforesaid has not been taken if the order is not being executed.
Accordingly, the writ petition is disposed of with liberty to the petitioner to take remedy under Section 460 of U.P. Revenue Manual for execution of the order.
Order Date :- 16.8.2022/saqlain