Radhika vs Tehsildar (Judicial) Tehsil ...
2018 Latest Caselaw 4518 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- MISC. SINGLE No. - 37538 of 2018
 

 
Petitioner :- Radhika
 
Respondent :- Tehsildar (Judicial) Tehsil Patti Distt. Pratapgarh & Ors.
 
Counsel for Petitioner :- Hanumant Lal Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Heard learned counsel for the petitioner and learned State Counsel.

In view of the proposed order, requirement of issuance of notice to the respondent nos.2 to 5 is hereby dispensed with.

Considering the innocuous nature of prayer made by learned counsel for the petitioner, the writ petition is finally disposed of with the direction to respondent no. 1 to expedite the proceedings of Case No.245, (Radhika vs. Kamla Shankar), under Section 34 of U.P. Revenue Code, 2006 and conclude the same expeditiously, say, within a period of three months from the date a certified copy of this order is produced before the court concerned, if there is no legal impediment.

It is further directed that the parties to the case shall not seek any unnecessary adjournment, neither any such adjournment shall be granted by the court concerned, except in exceptional circumstances.

Order Date :- 21.12.2018

akhilesh/