Mohammad Ehtesham vs State Of U.P. And 3 Others
2021 Latest Caselaw 4657 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 
Case :- WRIT - C No. - 6605 of 2021
 
Petitioner :- Mohammad Ehtesham
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Bhawesh Pratap Singh
 
Counsel for Respondent :- C.S.C.,Rameshwar Prasad Shukla
 

 
Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the petitioner and learned Standing Counsel appearing for the State respondents and Rameshwar Prasad Shukla, learned counsel for the respondent no.4, Gaon Sabha.

Present petition has been filed with following prayers:-

"issue a writ, order or direction to the respondent no.2 - Tehsildar, Tehsill Budhanpur, District Azamgarh to decide the Case No. 660 of 2018 (Computerized Case No. T-201815060600660) (Mohd. Ehtesham vs. Smt. Kanak Lata), U/S 35 of U.P. Revenue Code 2006, Village Pakadi, Pargana Atrauliya, Tehsil Budhanpur, District Azamgarh, within stipulated time frame as fixed 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. 2, 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 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 :- 25.3.2021

Aditya