Smt. Kusum Devi vs Tehsildar Shohratgarh, District ...
2021 Latest Caselaw 9321 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- WRIT - C No. - 9203 of 2021
 

 
Petitioner :- Smt. Kusum Devi
 
Respondent :- Tehsildar Shohratgarh, District Siddharth Nagar And Another
 
Counsel for Petitioner :- Mohammad Mustafa
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Kumar Birla,J.

Heard Sri Vyas Kumar Prasad, learned counsel holding brief of Sri Mohammad Mustafa, learned counsel for the petitioner and the learned Standing Counsel appearing for the State respondents.

Present petition has been filed with following prayer:-

"Issue a writ, order or direction in the nature of mandamus direct the Tehsildar Shohratgarh, District Siddharth Nagar (Respondent No. 1) to decide the Case No. 830/00958 of 2020 Computerized Case No. T202017630500958 (Smt. Kusum Devi Versus Ram Dev) which is pending since 26.02.2020 within two months."

In the facts and circumstances of the case, the present petition is finally disposed of with the direction to the respondent no. 1, Tehsildar Shohratgarh, District Siddharth Nagar 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

Aditya