Ramawati Devi vs State Of U.P. And 3 Others
2021 Latest Caselaw 1987 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 3278 of 2021
 

 
Petitioner :- Ramawati Devi
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Omkar Nath Rai
 
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. 03606 of 2020 (Computerized Case No. T202005440303606) within stipulated period.

In the facts and circumstances of the case, the present petition is finally disposed of with the direction to the respondent no. 2-Naib Tehsildar, Tamkuhiraj, District Kushinagar to expedite the hearing of the aforesaid cases and decide the same, in accordance with law, expeditiously, preferably within a period of three 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