Santosh Kumar Mishra vs State Of U.P. And 7 Others
2021 Latest Caselaw 1985 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 3319 of 2021
 

 
Petitioner :- Santosh Kumar Mishra
 
Respondent :- State Of U.P. And 7 Others
 
Counsel for Petitioner :- Arvind Kumar Mishra,In Person
 
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 that the respondent no. 2 be directed to decide Case No. 01143 of 2017 (Report Lekhpal vs. Sukhmanta Devi) within stipulated period.

It is submitted that the objections etc. have already been filed and the order-sheet reflects that the case is pending for arguments.

In the facts and circumstances of the case, the present petition is finally disposed of with the direction to the respondent no. 2-Tehsildar, Rajapur, Chitrakoot to expedite the hearing of the aforesaid case and decide the same, in accordance with law, expeditiously, preferably within a period of two months from the date of production of a self verified copy of this order before him, which may be verified from the official website of this Court provided there is no other legal impediment and lawyers are not abstaining from work.

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 :- 3.2.2021

Lalit Shukla