Urmila Devi And 4 Others vs State Of U.P. And 4 Others
2021 Latest Caselaw 2087 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 2054 of 2021
 

 
Petitioner :- Urmila Devi And 4 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Shri Ram (Rawat),Indra Deo Mishra,Shushil Kumar Mishra
 
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 respondent no.2 to decide the case no. 73/85/98/119/123/149/630 of 2014 under Section 34 of the Land Revenue Act (Smt. Urmila Devi Vs. Meva Lal) pending in the court of Nayab Tehsildar Sikandara, Tehsil- Phulpur, District- Prayagraj expeditiously.

In the facts and circumstances of the case, the present petition is finally disposed of with the direction to the respondent no. 2, Nayab Tehsildar, Sikandara, Tehsil Phulpur, Prayagraj 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