Jagdish Sharan vs Tehsildary Sirauligauspur ...
2018 Latest Caselaw 4521 ALL

Citation : 2018 Latest Caselaw 4521 ALL
Judgement Date : 21 December, 2018

Allahabad High Court

Jagdish Sharan vs Tehsildary Sirauligauspur ... on 21 December, 2018

Bench: Devendra Kumar Upadhyaya




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- MISC. SINGLE No. - 37463 of 2018
 

 
Petitioner :- Jagdish Sharan
 
Respondent :- Tehsildary Sirauligauspur Distt. Barabanki And Ors.
 
Counsel for Petitioner :- Virendra Kumar Shukla
 
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 6 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.T-2010004122150, (Jagdish Sharan Verma vs. Arun Kumar and others), 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/