Smt. Sandhya Singh And Another vs Tehsildar Mankapur Distt. Gonda ...
2018 Latest Caselaw 4527 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- MISC. SINGLE No. - 37390 of 2018
 

 
Petitioner :- Smt. Sandhya Singh And Another
 
Respondent :- Tehsildar Mankapur Distt. Gonda And Another
 
Counsel for Petitioner :- Vijay Kumar Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Heard learned counsel for the petitioners and learned State Counsel.

In view of the proposed order, requirement of issuance of notice to the respondent no.2 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 Mutation Computer Case No.T20140830074517, (Smt. Shanti Singh vs. Rakesh Singh and others), under Section 34/335 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/