Pradeep Kumar Chaurasia And 2 ... vs State Of U.P. And 5 Others
2021 Latest Caselaw 8346 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 20989 of 2020
 

 
Petitioner :- Pradeep Kumar Chaurasia And 2 Others
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Lal Chandra Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Pursuant to order dated 07.01.2021, a supplementary affidavit has been filed by petitioners bringing on record the copy of execution application dated 12.01.201, the same is taken on record.

Learned counsel for the petitioner states that his only prayer is for a direction for concluding the execution proceedings pursuant to the final judgment and decree dated 11.04.2019 within a specified time.

Learned Standing Counsel does not oppose the limited prayer so made for early disposal of the proceedings.

As no useful purpose would be served in keeping the matter pending, with the consent of the parties, the matter is being disposed of at this stage without calling for counter affidavit or issuing notice to private respondent, with a direction upon respondent no. 4, Sub-Divisional Magistrate, Kerakat, District- Jaunpur to conclude the execution proceedings, if there are no legal impediments and after hearing all the affected parties, strictly in accordance with law by reasoned and speaking order, expeditiously, preferably within a period of six months from the date of production of copy of this order, downloaded from the official website of Allahabad High Court.

Writ petition stands disposed of.

Order Date :- 20.7.2021

V.S.Singh