Mohd. Ayyub vs State Of U P And 4 Others
2022 Latest Caselaw 10657 ALL

Citation : 2022 Latest Caselaw 10657 ALL
Judgement Date : 18 August, 2022

Allahabad High Court

Mohd. Ayyub vs State Of U P And 4 Others on 18 August, 2022

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- WRIT - C No. - 15717 of 2022
 

 
Petitioner :- Mohd. Ayyub
 
Respondent :- State Of U P And 4 Others
 
Counsel for Petitioner :- Pavan Kumar
 
Counsel for Respondent :- C.S.C.,Arun Kumar Pandey
 

 
Hon'ble Prakash Padia,J.

Heard learned counsel for the petitioner, Sri Vijay Shankar, learned counsel for the State-respondent and Shri Arun Kumar Pandey, learned counsel for the Gaon Sabha.

By means of this petition under Article 226 of the Constitution, the petitioners have prayed for following relief no. (ii) as substantial relief:

"(ii) to issue a writ, order or direction in the nature of mandamus commanding and directing the respondents no. 1 to 4 to comply with the stay order passed by respondent no.5 in judgment and order dated 23.05.2009 in Revision No. 992 of 2008-09 (Mohd. Ayub Vs. SDO), U/s 219 of Land Revenue Act by which petitioners were directed to to maintain the status quo over the land in dispute in Khasra No. 185/6 Area 0.126 Hectare situated at Village Saddover VA, Pergana and Tehsil Dhampur, District Bijnor."

Learned Standing Counsel as well as learned counsel for the Gaon Sabha have no objection in case if an appropriate direction is issued for expeditious disposal of the pending case in a time bound period strictly in accordance with law and by fully complying with the procedure prescribed for under the relevant Act and the Rules.

In view of the above, writ petition is disposed of with a direction to the respondent no. 4 to consider and decide the petitioner's aforesaid case as expeditiously as possible preferably within a period of three months from the date of production of certified copy of this order.

It is clarified that the procedure prescribed for conducting such proceedings, shall be religiously complied with and priority shall be fixed in the order in which other pending proceedings, if any, have been expedited by this Court in the past.

Order Date :- 18.8.2022

Swati