Nisar Ahmad vs S.D.O. Musafirkhana Distt. ...
2012 Latest Caselaw 5174 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- MISC. SINGLE No. - 5868 of 2012
 

 
Petitioner :- Nisar Ahmad
 
Respondent :- S.D.O. Musafirkhana Distt. Amethi & 2 Others
 
Petitioner Counsel :- Abhinandan Kumar Pandey
 
Respondent Counsel :- C.S.C.,R.N. Gupta
 

 
Hon'ble Shri Narayan Shukla,J.

Petitioner seeks expeditious disposal of Partition Case No. 304 of 2003 under Section 176 Z.A. Act ( Nisar Ahmad Vs. Siraj Ahmad) pending before Sub Divisional Officer Musafirkhana, district Amethi pending since 2003.

The petitioner  has brought on record the order sheet of the case. Upon perusal of which  I find that on all the dates the matter has been adjourned with general dates. Thus, it is established that till date no substantial proceeding has taken place. Such work of the Revenue Officers, who are clothed with the Judicial work, is not appreciated for the reason that ultimately the litigants are sufferers due to their business in the administrative work. This Court has taken cognizance at several times and has also apprised the State Government to constitute  even separate cadre of the Revenue Officers to deal with the judicial work but the State Government has also not taken care of it.

Though on the request of learned counsel for the  petitioner, the direction is issued to officer concerned to dispose of the  aforesaid case after providing opportunity of hearing to the parties concerned within  six months after receipt of a certified copy of this order, yet the Registrar of the Court is directed to send a copy of this order along with the order sheet of the case( Annexure No. 2 of the writ petition)  to the Chief Secretary of the  State Government to look into the proceedings of the case happened at the level of the Revenue Officers and take necessary action to constitute separate cadre as has been observed herein above. The enormity of such litigation in which the litigants, who are in majority the  small tenure holders,  or down trodden people require  serious necessary action to be taken by the  State Government in the matter. I hope that the  State Government shall spare some time to look into the matter  seriously and definitely take necessary action accordingly.

Writ petition stands disposed of finally.

Order Date :- 16.10.2012

Tripathi