Shubhangi Devi vs Adll. Commissioner (Judicial) ...
2018 Latest Caselaw 4520 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- MISC. SINGLE No. - 37472 of 2018
 

 
Petitioner :- Shubhangi Devi
 
Respondent :- Adll. Commissioner (Judicial) Lucknow Mandal Lucknow And Ors
 
Counsel for Petitioner :- Vivek Kumar Singh
 
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 Revision No.C-2015000002633, (Shambhu Dayal and others vs. Shubhangi and another), under Section 219 of U.P. Land Revenue Act 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/