Sanjay Kumar Singh And Another vs Addl. Commissioner (Admn.) And ...
2012 Latest Caselaw 1481 ALL

Citation : 2012 Latest Caselaw 1481 ALL
Judgement Date : 9 May, 2012

Allahabad High Court

Sanjay Kumar Singh And Another vs Addl. Commissioner (Admn.) And ... on 9 May, 2012

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 54240 of 2011
 

 
Petitioner :- Sanjay Kumar Singh And Another
 
Respondent :- Addl. Commissioner (Admn.) And Others
 
Petitioner Counsel :- A.K. Rai,Vishnu Kr. Singh
 
Respondent Counsel :- C.S.C.,Anuj Kumar,S.P. Singh Parmar
 

 
Hon'ble Pankaj Mithal,J.

Heard learned counsel for the parties.

The petitioner has confined his prayer for a relief of early disposal of Apeal No. 80/15 of 2011: Sanjay Kumar Singh and others Vs. Girwar Prasad and others, pending before the Court of Additional Commissioner (Administration), Vindhyachal Division, Mirzapur.

The aforesaid apeal arises out of an order dated 21.1.2011 passed by the Up-Ziladhikari, Gyanpur, in a suit under section 229-B of the U.P. Z.A. and Land Reforms Act. This Court in Writ-C No. 6635 of 2012: Chandra Bali Vs. Addl. Commissioner and others, vide order dated 8.2.2012, has issued a general mandamus directing the authorities to decide revenue matters within a time-bound period as specified therein.

Accordingly, no separate direction is required to be issued in this petition for deciding the above apeal within the specified period.

The writ petition is disposed of with a direction to the appellate authority to follow the directions and the time-bound schedule laid down in the aforesaid judgement/general mandamus in deciding the above appeal.

Order Date :- 9.5.2012

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