RAJENDRA KUMAR VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner submits that, due to typing mistake, State of Uttar Pradesh, which is arrayed as respondent no. 5 in the Writ Petition, has been wrongly transcribed as State of Uttarakhand. He seeks leave of the Court to amend the description of respondent no. 5 as given in the array of parties. Leave granted. Petitioner's counsel shall supply amended memo of parties in the Registry during the course of the day.

(2.) Grievance of the petitioner, as canvassed in the Writ Petition is that, despite repeated representations, his prayer for grant of lease in respect of a piece of land, over which he is running a shop, is not being considered by the respondent authorities.

(3.) After arguing for a while, learned counsel for the petitioner confines his prayer and submits that petitioner may be permitted to make fresh representation to Secretary, Irrigation Department, Government of Uttar Pradesh, who may be directed to take decision in the matter at the earliest.