Amrita Devi vs State Of U.P. And 3 Others
2021 Latest Caselaw 9064 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- WRIT - C No. - 16156 of 2021
 

 
Petitioner :- Amrita Devi
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Vinod Kumar Yadav,Mahendra Kumar Yadav
 
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 following prayer:-

"issue a writ, order or direction in the nature of mandamus directing the respondent no. 3 to conclude the Mukdama No. RST/448/2013-14 Computerized Case No. T201202030400054 (Amirata Devi Vs. Sonara Devi), Under Section 34 of U.P. Land Revenue Act, 1901, pending in the Court of Tahsildar, Tehsil- Handia, District- Allahabad as expeditiously in prescribed period as directed by this Hon'ble Court."

In the facts and circumstances of the case, the present petition is finally disposed of with the direction to the respondent no. 3, Tahsildar, Tehsil- Handia, District- Allahabad 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 :- 29.7.2021

Aditya