Shri Prem Narain Sharma v. State Of U.P. And 2 Others

Neutral Citation No. - 2025:AHC:55026-DB

Court No. - 39

Case :- WRIT - C No. - 9986 of 2025

Petitioner :- Shri Prem Narain Sharma Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Aftab Ahmad,Ramesh Kumar Counsel for Respondent :- C.S.C.

Hon'ble Arindam Sinha,J. Hon'ble Syed Qamar Hasan Rizvi,J.

Mr. Ramesh Kumar, learned advocate appears on behalf of petitioner and submits,

his client seeks registration under Sarais' Act, 1867. To that effect, his client had

made representation dated 10.03.2025 to respondent no.2 (the Collector/ District

Magistrate). On no action taken, his client is before Court.

Mr. Devesh Vikram, learned advocate, Additional Chief Standing Counsel appears

on behalf of State and submits, the representation would be duly dealt with.

Respondent no.2 is directed to consider and deal with representation dated

10.03.2025. Petitioner will communicate certified copy of this order along with

copy of the representation to said respondent. Within four weeks of

communication, either registration is to be granted or reasons for rejection be made

known to petitioner.

The writ petition is disposed of.

Order Date :- 15.4.2025 Gurpreet Singh

(Arindam Sinha, J.)

(S.Q.H. Rizvi, J.)