Smt. Sunita Singh vs Tehsildary Tehsil Alapur Distt. ...
2018 Latest Caselaw 4522 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- MISC. SINGLE No. - 37460 of 2018
 

 
Petitioner :- Smt. Sunita Singh
 
Respondent :- Tehsildary Tehsil Alapur Distt. Ambedkar Nagar
 
Counsel for Petitioner :- Kamlesh Kumar
 
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 no2 and 3 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.T201704040403091, (Sunita vs. Padmakar), 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/