Lalti Devi And 4 Others vs State Of U.P. And 23 Others
2021 Latest Caselaw 4776 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - C No. - 7042 of 2021
 

 
Petitioner :- Lalti Devi And 4 Others
 
Respondent :- State Of U.P. And 23 Others
 
Counsel for Petitioner :- Manu Mishra
 
Counsel for Respondent :- C.S.C.,Sudhir Bharti
 

 
Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the State respondents.

Sri Sudhir Bharti has accepted notice on behalf of the Gaon Sabha.

Present petition has been filed with a prayer that the respondent no. 3 be directed to decide Case No. 1305 of 2014 (Computerized No. T20140544021305) (Lalti Devi and others vs. Purshotam and others) within stipulated period.

In the facts and circumstances of the case, the present petition is finally disposed of with the direction to the respondent no. 3-Sub Divisional, Tehsil Hatta, District Kushinagar 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 :- 26.3.2021

Lalit Shukla