Sunil Kumar vs State Of U.P. And 3 Others
2017 Latest Caselaw 2047 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - C No. - 28813 of 2017
 

 
Petitioner :- Sunil Kumar
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Ajendra Kumar
 
Counsel for Respondent :- C.S.C.,Ashish Kumar Srivastava
 

 
Hon'ble Ram Surat Ram (Maurya),J.

Heard counsel for the petitioner and Standing Counsel for State of U.P.

The writ petition has been filed for mandamus directing Sub Divisional Officer, Mainpuri, District Mainpuri respondent no. 2. to decide the Suit No. 82 of 2000 (Sunil Kumar vs. State of U.P.) filed under Section 229-B of U.P.Z.A. & L.R. Act, expeditiously, within certain stipulated time.

Without entering into the controversy raised by the petitioner, the petition stands disposed of directing Sub Divisional Officer, Mainpuri, District Mainpuri to decide the Suit No. 82 of 2000 (Sunil Kumar vs. State of U.P.) filed under Section 229-B of U.P.Z.A. & L.R. Act, expeditiously, without granting unnecessary adjournment to either of the parties preferably within a period of one year from the date of producing a certified copy of this order before him.

Order Date :- 6.7.2017

Deepak