Dwarika Prasad And 7 Others vs State Of U.P. And 10 Others
2021 Latest Caselaw 4024 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 7846 of 2021
 

 
Petitioner :- Dwarika Prasad And 7 Others
 
Respondent :- State Of U.P. And 10 Others
 
Counsel for Petitioner :- Phool Singh 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 respondents.

Present writ petition has been filed seeking a direction to the Naib Tehsildar (North), Tehsil Sirathu, district Kaushambi to consider and decide Mutation Case No. 165/1035 of 2019 (Computerized Case No. T201902420405576, Chhedi Lal Vs. Santosh Kumar and others under Section 34/35 of U.P. Revenue Code, 2006 within a stipulated time.

In the facts and circumstances of the case, the present petition is finally disposed of with the direction to the respondent no. 2-Naib Tehsildar (North), Tehsil Sirathu, district Kaushambi 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 certified copy of this order before him 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 :- 18.3.2021

p.s.