Kumud vs State Of U.P. And 2 Others
2015 Latest Caselaw 1998 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - C No. - 48126 of 2015
 

 
Petitioner :- Kumud
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Anirudh Upadhyay
 
Counsel for Respondent :- C.S.C.,Manoj Kumar Yadav
 

 
Hon'ble Anjani Kumar Mishra,J.

Heard learned counsel for the parties.

This writ petition has been filed seeking the following among other reliefs.

"(i) issue a writ, order or direction in the nature of mandamus commanding to the respondent no. 2 to decide the case within stipulated period i.e. there months in the suit no. 1075 of 2006 Kumud Vs. Nanhu, Under Section 34 of Land revenue Act village Saraiharkhu, pargana Rari, Tehsil Badlapur, District Jaunpur, pending before Tehsildar Badlapur, District Jaupur."

It has been submitted by the learned counsel for the petitioner that a mutation case under Section 34 of the UP Land Revenue Act is pending consideration since the year 2006.

In view of the statement so made, without entering into the merits of the controversy between the parties, I dispose of the writ petition with a direction to the respondent no. 2, Tehsildar to consider and decide the mutation case under Section 34 of the UP Land Revenue Act expeditiously, preferably within a period of four months from the date of production of a certified copy of this order before him. Needless to say that the Tehsildar shall pass order on the case in accordance with the law after hearing the concerned parties and without granting any unnecessary adjournment to either of the parties.

With the aforesaid directions, the writ petition is disposed of.

Order Date :- 26.8.2015

Priyanka