RAN VIJAI SINGH,J. - (1.) Heard Sri D.S. Vishwakarma, learned counsel for the petitioner and learned Standing Counsel appearing for the State-respondents. This writ petition has been filed with the prayer for issuing a writ of mandamus directing the respondents to furnish certified copy of the family register to the petitioner. After hearing the learned counsel for the parties this Court on 14.9.2016 has passed the following order: "Heard Sri S.P. Singh, along with Sri Daya Shankar Vishwakarama, learned counsel for the petitioner, learned standing counsel appearing for the State-respondents and Sri Ashish Kumar Srivastava, learned counsel for the gaon sabha. In substance, the petitioner appears to be aggrieved by non-issuing of certified copy of the family register of the petitioner and her deceased father. It is submitted by the learned counsel for the petitioner that the petitioner has already paid Rs. 100/- fee to the concerned Gram Pradhan for issuing the extract of the family register, but the copy of the extract of the family of the deceased father of the petitioner has not been provided. Hence this petition. On being confronted as to what is the procedure for obtaining certified copy of the family register, learned counsel for the petitioner has invited attention of this Court towards rules 73, 107 to 111 of the U.P. Panchayat Raj Rules, 1947 (in short, 'the Rules'). It would be apposite to reproduce the provisions contained under rules 73, 107 to 111 of the Rules, which are as under: "73. Copies of documents and fees therefor: Until the records of a Gaon Panchayat have been consigned applications for copies of the records of Gaon Panchayat shall be made to the Pradhan of the Gaon Panchayat. For purposes of the rates of copying fees and the manner of granting such copies, the procedure laid down in Rules 107 to 111 shall be followed.
(2.) Application for copy of records and fee thereon - An application for obtaining a copy of the records of a Nyaya Panchayat before the consignment of such records under these rules shall be made to the Sarpanch of the Nyaya Panchayat and shall be accompanies with a fee of 12 np.
(3.) Copying fees: (1) Copying fee shall be charged at the rate of five annas or ten annas for every 200 words and fraction thereof according as the copy applied for is ordinary or urgent, but the Nyaya Panchayat may, for special reasons grant to an accused upon his conviction a copy of its order free of costs. (2) Half the copying fee charged for supplying a copy shall be paid to the person preparing the copy in case he is not an employee of the Gaon Sabha or the Nyaya Panchayat concerned. (3) Urgent copies shall ordinarily be delivered to the applicant within 24 hours of the receipt of the application. ;