Kismati Devi vs State Of U.P. And 2 Others
2021 Latest Caselaw 9184 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- WRIT - C No. - 11490 of 2021
 

 
Petitioner :- Kismati Devi
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Kamal Kumar Singh
 
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 seeking a direction to the respondent no. 2, the Tehsildar, Tehsil Gola, district Gorakhpur to decide Case No. 155/2013-14, computerized case no. T201805310700465, Kismati Vs. Santu under Section 34 of U.P. Land Revenue Act, 1901 in respect of Arazi No. 346 area 0.652 hectare, Arazi no. 377 area 0.340 hectare, Arazi no. 426 Min area 0.184 hectare situated at Mauza Chilwa, Tappa Narry, Pargana, Dhuriyapar, Tehsil Gola, district Gorakhpur pending before him within a stipulated period.

In the facts and circumstances of the case, the present petition is finally disposed of with the direction to the respondent no. 2, the Tehsildar, Tehsil Gola, district Gorakhpur to expedite the hearing of the aforesaid case and decide the same, in accordance with law, expeditiously, preferably within a period of three 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 :- 30.7.2021

p.s.