Neelam Devi vs State Of U.P. And 3 Others
2018 Latest Caselaw 3906 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - C No. - 38232 of 2018
 

 
Petitioner :- Neelam Devi
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Virendra Kumar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard learned counsel for the petitioner and learned Standing Counsel for the State respondents.

Notice need not be issued to the private respondents in view of the order proposed to be passed.

The petitioner is before this Court with the request to command the Naib Tehsildar, Tehsil Soroan, District Prayagraj to decide the Case No.702 of 2018 (Smt. Neelam Devi vs. Muneshwar Prasad) under Section 34 of L.R. Act 1901, expeditiously.

Learned Standing Counsel very fairly states that in case the aforesaid case is still pending, the same shall be considered and decided by the Authority concerned expeditiously.

In view of the above, without expressing any opinion on the merits of the case and considering the facts and circumstances of the case, on consent, the writ petition is disposed of finally with a direction to the Naib Tehsildar, Tehsil Soroan, District Prayagraj to expedite the hearing of the aforesaid case and conclude the same expeditiously, preferably within a period of four months from the date of production of a certified copy of this order before him, without granting unnecessary adjournments to either of the parties, except upon payment of cost but certainly after according opportunity of hearing to all the stake holders in the matter.

Order Date :- 22.11.2018

A. Pandey