Allahabad High Court
Narendra Kumar Upadhyay vs State Of U.P. And 5 Others on 4 January, 2021
Author: Vivek Agarwal
Bench: Vivek Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 1 Case :- WRIT - C No. - 23892 of 2020 Petitioner :- Narendra Kumar Upadhyay Respondent :- State Of U.P. And 5 Others Counsel for Petitioner :- Satish Mishra Counsel for Respondent :- C.S.C.,Azad Rai Hon'ble Vivek Agarwal,J.
Heard Sri Satish Mishra, learned counsel for the petitioner.
Learned counsel for the petitioner submits that his applications dated 03.09.2020 and 15.10.2020 are pending before the Sub District Magistrate, Bhadohi, District Bhadohi and he will be satisfied if the Court directs such authority to decide such applications.
Petitioner submits that he is not in a position to express as to under which provisions of law these applications have been filed. However, he submits that these applications have been filed to get the order dated 22.05.2018 executed as has been passed by the Tehsildar Bhadohi.
This Court is not an executing Court to get the orders of Tehsildar executed in favour or against the petitioner. The petition is devoid of merits and there is no legal right shown to have been created in favour of the petitioner seeking decision in the pending applications.
Petition fails and is dismissed.
Order Date :- 4.1.2021 Monika