Sushma Devi And 6 Others vs State Of U P And 5 Others
2021 Latest Caselaw 10410 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- WRIT - C No. - 19348 of 2021
 

 
Petitioner :- Sushma Devi And 6 Others
 
Respondent :- State Of U P And 5 Others
 
Counsel for Petitioner :- Ankit Kumar Sahu
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Kumar Birla,J.

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

Present petition has been filed with a prayer to direct respondent no. 2, Tehsildar, Tehsil Handia, Allahabad to decide the case no. 719 of 2020 (Sushma Devi and other Vs. Prabha Devi and others), under Section 35 of Land Revenue Code, 2006 within a stipulated time frame.

In the facts and circumstances of the case, the present petition is finally disposed of with the direction to the respondent no. 2, Tehsildar, Tehsil Handia, Allahabad to expedite the hearing of the aforesaid case and decide the same, in accordance with law, expeditiously, preferably within a period of four months from the date of production of self- attested copy of this order, which may be verified from the official website of this Court provided the functioning of the court is not affected by any reason related to COVID-19 Pandemic, advocates are not abstaining from work and also there is no other legal impediment.

A reference may also be made to the judgments of this Court in the cases of Chandra Bali vs. Additional Commissioner and others 2012 (4) ADJ 13 and Radha Devi vs. State of U.P. and others 2016 (6) ADJ 753 wherein directions for time bound disposal of such cases have been given and provisions of U.P. Janhit Guarantee Adhiniyam, 2011 have been considered.

With the aforesaid observations/ directions, the present petition is finally disposed of.

Order Date :- 16.8.2021

Kuldeep