Smt. Karmaita vs The Tehsildar, Teh. Amethi Distt. ...
2013 Latest Caselaw 29 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- MISC. SINGLE No. - 2099 of 2013
 

 
Petitioner :- Smt. Karmaita
 
Respondent :- The Tehsildar, Teh. Amethi Distt. Sultanpur Now Amethi & Anr
 
Petitioner Counsel :- Ashwini Ojha
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Notice on behalf of opposite party no.1 has been accepted by the office of learned Chief Standing Counsel.

Considering the proposed order, requirement of issuance of notice to opposite party no.2 is hereby dispensed with.

Heard Sri Ashwani Ojha, learned counsel for the petitioner, who confines his prayer only for issuing a direction to the Tehsildar, District Amethi to decide the Mutation Case No.198 of 2006; Smt. Karmaita vs. Shiv Bahadur, under section 34 of U.P. Land Revenue Act in respect of Gata No.311 having an area of 0.468 hectare, situate in  village-Semra, Pargana and Tehsil-Amethi expeditiously.

The prayer made by learned counsel for the petitioner being innocuous in nature is, hereby granted.

Accordingly, the Tehsildar, Amethi is directed to decide the aforesaid Mutation Case expeditiously, say within a period of three months from the date a certified copy of this order is produced before him.

With the aforesaid direction, the writ petition is disposed of finally.

Order Date :- 22.3.2013

Akhilesh/-