RAKESH KUMAR SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Kailash Singh Yadav and Mr. Mahendra Kumar, learned counsel for the petitioner, Mr. Kamlesh Kumar Tiwari and Mr. Sanjay Kumar Upadhyay, learned counsel for the private respondent No. 6 and Mr. Azad Rai, learned counsel for the respondent-Gaon Sabha.

(2.) Brief facts of the case are that village- Dibui, Gaon Sabha- Pach Patiya, Block- Bhadohi, District- Bhadohi is a small village and total population of the village is about 200. One primary school is also situated in the aforementioned village. Plot No. 265 area 0.038 hectare, plot No. 76 area 0.193 hectare and plot No. 77 area 0.043 hectare situated in the aforementioned village are recorded as Nali-Class 6 -1 category plot in the revenue records. Petitioner along with other villagers of the village filed application before the authorities with the prayer that the villagers of the village be provided passage/ road for ingress and egress in the village in question but authorities have not considered the grievance / prayer of the petitioner hence this public interest litigation for the following reliefs:

(3.) This Court vide order dtd. 13/10/2020 directed the learned Standing Counsel for the State-respondent to obtain instruction in the matter.