Allahabad High Court
Satish Kumar Singh vs District Magistrate, District Kushi ... on 13 February, 2020
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 30 Case :- WRIT - C No. - 5233 of 2020 Petitioner :- Satish Kumar Singh Respondent :- District Magistrate, District Kushi Nagar And 2 Others Counsel for Petitioner :- Munna Tiwari Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.
Counsel for the petitioner prays that representation for compliance of the order dated 19.12.2019 was filed before the respondent no. 2, however no steps are being taken for compliance.
The writ petition is disposed off with liberty to the petitioner to approach the S.D.M. concerned along with a certified copy of this order, who shall take steps in accordance with law, as expeditiously as possible, preferably within a period of three months from the date of production of certified copy of this order.
Order Date :- 13.2.2020 SR