Govind Agrawal vs Board Of Revenue, U.P. ,Lucknow ...
2021 Latest Caselaw 566 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 7
 

 
Case :- MISC. SINGLE No. - 334 of 2021
 
Petitioner :- Govind Agrawal
 
Respondent :- Board Of Revenue, U.P. ,Lucknow Through Its Chairman &Ors.
 
Counsel for Petitioner :- Manoj Kumar Tiwari
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mrs. Sangeeta Chandra,J.

At the outset, learned counsel for the petitioner prays for and is granted leave during the course of the day to make appropriate correction in the nomenclature of the petition.

Heard learned counsel for the parties.

It is the case of the petitioner that Revision No.1797/LR/2011-12 is pending before the Board of Revenue since 22.5.2012. On the first date of hearing, respondent no.1 had admitted the revision and passed an order summoning the record and directed interim stay of operation of orders dated 22.2.2008 and 22.6.2011 passed in favour of the petitioner. In the meantime, a dispute was raised by the mother of respondent no.2 in Regular Suit no.17/2007 which was dismissed by the Civil Court on 25.10.2017. The petitioner filed a copy of the judgment of Civil Court dated 25.10.2017 along with the application before respondent no.1 and prayed that the case may be disposed of in terms of the judgment of the Civil Court. No action has been taken. Hence this petition.

This writ petition is disposed of with a direction to respondent no.1 to consider and decide the pending application of the petitioner and also the revision which is said to be pending for the past eight years within a period of six months from the date a copy of this order is produced before the authority concerned.

Order Date :- 8.1.2021

Sachin