Brij Raj vs Court Of Tehsildar And 3 Others
2021 Latest Caselaw 8571 ALL

Citation : 2021 Latest Caselaw 8571 ALL
Judgement Date : 23 July, 2021

Allahabad High Court

Brij Raj vs Court Of Tehsildar And 3 Others on 23 July, 2021

Bench: Vivek Kumar Birla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- WRIT - C No. - 16238 of 2021
 

 
Petitioner :- Brij Raj
 
Respondent :- Court Of Tehsildar And 3 Others
 
Counsel for Petitioner :- Babit Kumar
 
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 respondent no. 1 - Tehsildar Tehsil Budhanpur, District Azamgarh to decide the case no. 04502 of 2020 and computer case no. T202015060604502 (Brij Raj v. Anoop Kumar and others), under Section 35 of U.P. Revenue Code, 2006 relating to Gata No. 267-M area .077 hectare, Gata No. 1-M area 030104 hectare, Gata No. 18-M area .096 hectare, Gata No. 19 area .212 hectare, Gata No. 20 area .0.161 hectare, Gata No. 21 area .046 hectare, Gata No. 22 area .095 hectare, Gata No. 31 area .089 hectare, Gata No. 32 area .057 hectare, Gata No. 33 area .052 hectare situated in revenue village Jagdishpur Haribanshpur Pargana Atrauliya Tehsil Budhanpur, District Azamgarh 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 Budhanpur, District Azamgarh to expedite the hearing of the aforesaid case and decide the same, in accordance with law, expeditiously, preferably within a period of six 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 the functioning of the court is not affected by any reason related to COVID-19 Pandemic, advocates are not abstaining from work and also 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 :- 23.7.2021

Kuldeep