Dhruv Narayan vs Tehsildar Tehsil Nautanwa & 2 ...
2017 Latest Caselaw 8074 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 60413 of 2017
 

 
Petitioner :- Dhruv Narayan
 
Respondent :- Tehsildar Tehsil Nautanwa & 2 Others
 
Counsel for Petitioner :- Navneet Lal Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble B. Amit Sthalekar,J.

Heard Shri Navneet Lal Srivastava, learned counsel for the petitioner and the learned standing counsel for the State respondents.

The petitioner in the writ petition is seeking a direction to the respondents to decide the Mutation Case No. 446 (Ram Suresh and others Vs. Kuber and another) under section 34 of the U.P. Land Revenue Act in respect of the land situated at Mauja Karmahava Tappa Lehada, Pargana Haveli Tehsil Nautanawa District Maharajganj.  Copy of the order sheet has been fled as Annexure-3 to the writ petition.

No useful purpose would be served in keeping this writ petition pending.

This writ petition is therefore disposed of with a direction to the respondent no. 1-Tehsildar, Tehsil Nautanawa District Maharajganj to decide the Mutation Case No. 446 (Ram Suresh and others Vs. Kuber and another) under section 34 of the U.P. Land Revenue Act in respect of the land situated at Mauja Karmahava Tappa Lehada, Pargana Haveli Tehsil Nautanawa District Maharajganj in accordance with law expeditiously preferably within a period of one year from the date of receipt of the certified copy of this order.

No unnecessary adjournment shall be granted to either of the parties.

It is made clear that the Court has not adjudicated the claim of the petitioner on merit.

Order Date :- 18.12.2017

o.k.