Allahabad High Court
Shanti Devi vs Sub-Divisional Magistrate, ... on 2 July, 2021
Author: Ashwani Kumar Mishra
Bench: Ashwani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 Case :- WRIT - C No. - 2742 of 2021 Petitioner :- Shanti Devi Respondent :- Sub-Divisional Magistrate, Tahasil-Sadar, District- Mau And Another Counsel for Petitioner :- Satyendra Singh Counsel for Respondent :- C.S.C. Hon'ble Ashwani Kumar Mishra,J.
Grievance is that though orders in proceedings under section 24 of the U.P. Revenue Code, 2006 were passed but these orders have not been implemented on spot by fixing pillars etc. Learned Standing Counsel states that pillars were fixed earlier which appears to have been removed.
In the facts of the present case it would be appropriate to direct the respondent no.1 to examine petitioner's grievance and to ensure that pillars are fixed on the boundaries as per the order of demarcation previously passed in proceedings under section 24 of the Code, 2006, within a period of two months from the date of presentation of a copy of this order. Due opportunity of hearing would be given to the persons aggrieved and petitioner undertakes to deposit the costs for the purpose.
Subject to the above observations, this petition is disposed off.
Order Date :- 2.7.2021 Ashok Kr.