Vaijnath Varma vs Tehsildar Tehsil - Deoria And 2 ...
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HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 3417 of 2021
 

 
Petitioner :- Vaijnath Varma
 
Respondent :- Tehsildar Tehsil - Deoria And 2 Others
 
Counsel for Petitioner :- Dhiraj Singh,Ragvendra Singh Rathour
 
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 the Tehsildar, Tehsil- Deoria, District- Deoria respondent No. 1 to decide the Mutation Case No. T202005200108334 (Vaijnath Vs. Mushafir), filed by the petitioner under Section 34/35 of The Uttar Pradesh Revenue Code, 2006, within a stipulated period.

In the facts and circumstances of the case, the present petition is finally disposed of with the direction to the respondent no. 1, Tehsildar, Tehsil- Deoria, District- Deoria to expedite the hearing of the aforesaid case and decide the same, in accordance with law, expeditiously, preferably within a period of three 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 :- 4.2.2021

Aditya