Koila vs Naib Tehsildar And Anr.
2014 Latest Caselaw 4740 ALL

Citation : 2014 Latest Caselaw 4740 ALL
Judgement Date : 21 August, 2014

Allahabad High Court

Koila vs Naib Tehsildar And Anr. on 21 August, 2014

Bench: Ran Vijai Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 43297 of 2014
 

 
Petitioner :- Koila
 
Respondent :- Naib Tehsildar And Anr.
 
Counsel for Petitioner :- Amit Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Heard Sri Amit Kumar Singh, learned counsel for the petitioner and learned Standing Counsel appearing for the State-respondents.

In substance, the petitioner appears to be aggrieved by non-disposal of case no. 460 (Koila Vs. Ram Ujagir) pending before respondent no. 1.

Having heard learned counsel for the parties, this writ petition is disposed of with the direction to respondent no. 1 to decide the case no. 460 (Koila Vs. Ram Ujagir) expeditiously in accordance with law, after hearing all concerned, if possible, within a period of ten months from the date of receipt of certified copy of the order of this Court.

Order Date :- 21.8.2014

Amit Mishra