Reeta Devi vs State Of U.P. And 3 Others
2021 Latest Caselaw 9315 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- WRIT - C No. - 6721 of 2021
 

 
Petitioner :- Reeta Devi
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Bhawesh Pratap Singh
 
Counsel for Respondent :- C.S.C.,Rameshwar Prasad Shukla
 

 
Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the State respondents and Sri Rameshwar Prasad Shukla, learned counsel for the gaon sabha and perused the record.

Present petition has been filed with a prayer to direct the respondent no. 2-Naib Tehsildar, Tehsil Budhanpur, District Azamgarh to decide the Case No. 446 of 2014 (Computerized Case No. T2021506060604841) (Reeta Devi vs. Singhari Devi @ Singhadi) filed by the petitioner, in the proceeding of under Section 34 of The Uttar Pradesh Land Revenue Code, 2006 within a stipulated period of time.

In the facts and circumstances of the case, the present petition is finally disposed of with the direction to the respondent no. 2 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 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 :- 2.8.2021

Abhishek