Badam Singh vs State Of U.P. And Another
2013 Latest Caselaw 1605 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 24761 of 2013
 

 
Petitioner :- Badam Singh
 
Respondent :- State Of U.P. And Another
 
Petitioner Counsel :- Gaurav Sisodia
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Heard Sri Gaurav Sisodia, learned counsel for the petitioner and the learned standing counsel for the respondents.

Through this writ petition the petitioner has prayed for a writ, order or direction in the nature of mandamus directing the respondent no.2 to decide the petitioner's application under section 33/39 of the U.P. Land Revenue Act, which is stated to be pending.

Considering the facts and circumstances of the case, it is provided that the petitioner's application under section 33/39 of the Land Revenue Act pending in the court of respondent no. 2 be decided expeditiously in accordance with law, after hearing all concerned, keeping in mind the urgency of the matter and the pendency of the cases of such nature of the previous years pending before his court.

With the aforesaid observation/direction the writ petition is disposed of. 

Order Date :- 2.5.2013

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