Allahabad High Court
Santosh Kumar Chauhan vs District Magistrate,District Gonda ... on 19 December, 2019
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 22 Case :- P.I.L. CIVIL No. - 35525 of 2019 Petitioner :- Santosh Kumar Chauhan Respondent :- District Magistrate,District Gonda And Ors. Counsel for Petitioner :- Ashutosh Misra Counsel for Respondent :- C.S.C.,Jai Kumar Hon'ble Chandra Dhari Singh,J.
The petition seeks issuance of a writ in the nature of mandamus directing respondents no.1 to 3 to remove encroachments from drainage meant for public use i.e. Gata No.441 Kh/0.2950, situated in Village Durjanpur, Pargana Nawabganj, Tehsil Tarabganj, District Gonda.
During the course of argument, learned counsel for the petitioner has confined his prayer to the extent that proceedings initiated under Section 67A of U.P. Land Revenue Revenue Code, 2006 bearing Case No.T20178347066012 (State of U.P. Vs. Smt. Kushma Devi) be decided, expeditiously.
I have heard learned counsel for the petitioner and perused the record.
Be that as it may, the instant petition is disposed of with direction to the competent authority to decide the proceedings initiated under Section 67A of U.P. Land Revenue Revenue Code, 2006 bearing Case No.T20178347066012 (State of U.P. Vs. Smt. Kushma Devi) within three months from the date of production of a certified copy of this order.
Order Date :- 19.12.2019 nishant/-