Sharwan Kumar Sonkar vs District Magistrate, Gorakhpur ...
2021 Latest Caselaw 8256 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 
Case :- WRIT - C No. - 6762 of 2021
 
Petitioner :- Sharwan Kumar Sonkar
 
Respondent :- District Magistrate, Gorakhpur And 2 Others
 
Counsel for Petitioner :- Diwakar Prasad Shukla
 
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 Tehsildar, Tehsil Gola District Gorakhpur/ respondent no. 2 to decide the case no. 02739 of 2018 (Computerized Case No. T201805310702739); Sharwan Kumar Sonkar Vs. Sangita Devi, under Section 34 of U.P. Revenue Code, 2006 within a stipulated time frame.

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 Kirawali, District Agra to expedite the hearing of the aforesaid case and decide the same, in accordance with law, expeditiously, preferably within a period of four 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 :- 19.7.2021

Kuldeep