JAGDISH SINGH Vs. STATE OF U P
LAWS(ALL)-2014-7-108
HIGH COURT OF ALLAHABAD
Decided on July 01,2014

JAGDISH SINGH Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

Ran Vijai Singh, J. - (1.) THIS writ petition has been filed with the following prayers: "1. issue a writ, order or direction in the nature of mandamus directing the respondents authorities to conduct a high level enquiry regarding consolidation operation in the village Deeh Khas, Pargana, Kewai, Tahsil Handia, district Allahabad and to made publication under section 6(1) of the U.P. Consolidation of Holdings Act, 1953 for ends of justice accordingly.
(2.) ISSUE a writ, order or direction in the nature of mandamus directing the Consolidation Officer to decide the Chak -objections in respect of second consolidation proceedings regarding abadi as well as other reserves lands forthwith and to drop the proceeding of delivery of possession till disposal of the objections. Issue a writ, order or direction in the nature of mandamus directing the respondents authorities to take appropriate decision upon petitioners' representation dated 28.5.2014 (Annexure No. 2 to the writ petition in accordance with law within reasonable time.
(3.) ISSUE any other suitable writ, order or direction, which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case.;


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