Ram Pher Chaturvedi [U/A-227] vs State Of U.P. Thru Secy.Revenue ...
2015 Latest Caselaw 1333 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- MISC. SINGLE No. - 4109 of 2015
 

 
Petitioner :- Ram Pher Chaturvedi [U/A-227]
 
Respondent :- State Of U.P. Thru Secy.Revenue Govt.Of U.P. Lucknow & Ors.
 
Counsel for Petitioner :- Lakshman Singh
 
Counsel for Respondent :- C.S.C.,Azad Khan
 

 
Hon'ble Rajan Roy,J.

The suit for partition under section 176 U.P.Z.A.L.R. Act, 1950 is pending since 2006. The order sheet reveals that the matter is being adjourned. 

Considering the order proposed to be passed issuance of notice to opposite party nos. 3 to 17 is dispensed with.

Considering the facts and circumstances of the case, writ petition is disposed of with the direction to the court concerned to decide the suit pending before it expeditiously preferably within a period of six months from the date of a certified copy of this order is produced before, it if there is no other legal impediment. 

With the aforesaid observation, the writ petition is disposed off.

Order Date :- 17.7.2015

Ps