AFSAR ALI MIYAN Vs. STATE OF U P AND 3 OTHERS
LAWS(ALL)-2018-2-381
HIGH COURT OF ALLAHABAD
Decided on February 15,2018

Afsar Ali Miyan Appellant
VERSUS
State Of U P And 3 Others Respondents

JUDGEMENT

- (1.) Grievance of the petitioner is that despite having approached the authority, in particular respondent no. 2, seeking permission to organize 'Annual Ursh Fair' and other programmes at Tomb 'Mazar' Hazrat Saiyad Noor Ali Shah Miyan situate in plot no. 152, area 0.2590 hectare, village Sukatiya, Pargana-Jahanbad, Tehsil-Amariya, District Philibhit, scheduled to be held from 14.02.2018 to 18.02.2018 no decision has been taken.
(2.) Considering the facts, we dispose of the writ petition by directing respondent no.2-Distrtict Magistrate, Pilibhit to take appropriate decision on the application made by the petitioner within 24 hours forthwith from the date of receipt of a certified copy of this order.
(3.) Certified copy of this order be made available to the learned counsel for the petitioner today on payment of usual charges.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.