Ram Lakhan Misra vs Tehsildar
2012 Latest Caselaw 675 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 20913 of 1994
 

 
Petitioner :- Ram Lakhan Misra
 
Respondent :- Tehsildar
 
Petitioner Counsel :- Arun Tandon
 
Respondent Counsel :- S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Petitioner was issued notice to engage another counsel pursuant to Court's order dated 6.11.2009.  Office report dated 7.4.2012 that the notice sent by the office through registered post fixing 9.4..2010 has neither been received back nor acknowledgement is received. Service is deemed sufficient.

Called in revised. None appeared on behalf of the petitioner. However, I have perused the record.

The petitioner has sought the following reliefs in this petition:

"i. issue a writ, order and direction in the nature of mandamus directing the respondent no. 1 to decide the mutation aplication filed by the petitioners dated 14.6.1993 (annexure 4) on the next date i.e. 27.5.1994 or in any case within one month of production of order.

ii. issue any other suitable writ, order or direction as this Hon'ble Court may deem fit and proper in the nature and circumstances of the case.

iii. award cost of the writ petition."

In my view, by efflux of time, this writ petition must have rendered infructuous.

In any case, if the petitioner's application is still pending before the competent authority, this Court direct that the same shall be disposed of within a period of 2 months from the date of production of certified copy of this order after hearing the concerned parties.

With the aforesaid observations and direction, the writ petition is disposed of.

Order Date :- 23.4.2012

sks-grade iv