SHAKUNTALA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard counsel for the petitioner, learned Standing Counsel for the State respondents and Sri Vijay Kumar Dixit on behalf of Zila Panchayat, Bijnor (respondent no. 2).

(2.) The petitioner has called in question an order dtd. 30/3/2022, passed by District Magistrate, Bijnor (respondent no. 3), in an appeal filed by the petitioner under Sec. 251 of U.P. Kshettra Panchayat and Zila Panchayat Adhiniyam, 1961, challenging order of Zila Panchayat dtd. 9/9/2019.

(3.) The case of the petitioner is that she got a plan sanctioned on 24/4/1995 for construction of a residential building. The petitioner admits that near her house, there is Dak Bungalow, belonging to Zila Panchayat, Bijnore. The petitioner claims right of way to her house through the Dak Bungalow. It is alleged that respondent no. 2 had closed the rasta to her house by constructing a wall. The petitioner being aggrieved by the said action of respondent no. 2, preferred Writ Petition No. 13478 of 2018, which was disposed of with liberty to the petitioner to move a representation before Zila Panchayat, with direction to Zila Panchayat to decide the same within two months.