Laxmi Kant Sharma vs State Of U.P. And 43 Others
2022 Latest Caselaw 10679 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - C No. - 23387 of 2022
 

 
Petitioner :- Laxmi Kant Sharma
 
Respondent :- State Of U.P. And 43 Others
 
Counsel for Petitioner :- Sanjai Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Yogendra Kumar Srivastava,J.

Heard Sri Sanjai Kumar Pandey, learned counsel for the petitioner and Sri Ashok Kumar, learned Standing Counsel appearing for the State respondents.

The present petition has been filed seeking a direction to the respondent no. 2 to decide the Restoration Application filed by the respondent no. 3 in Case No. 1084 of 2020, Computerized Case No. T202014360201084 (Laxim Kant Vs. Ramakant and others), under Section 116 of the U.P. Revenue Code, 2006, within a stipulated period.

It is submitted that against the final judgment dated 07.11.2020 passed in proceedings under Section 116 of the U.P. Revenue Code, 2006, the private respondents have filed the restoration/ recall application.

Atttention of the Court has been drawn to the order-sheet of the case, a copy whereof has been placed on record along with affidavit filed in support of the petition to submit that despite several dates having being fixed, the matter is being adjourned for some reason or the other and the delay in disposal of the said case is causing undue hardship to the petitioner.

Learned Standing Counsel appearing for the State-respondent has no objection to the prayer so made.

Having regard to the aforementioned facts and circumstances, the present petition is disposed of with an observation that in case the petitioner appears before the respondent no.2 and does not seek any unnecessary adjournment, it is expected that the respondent no.2 would make an endeavour to decide the aforesaid case in accordance with law expeditiously, preferably within a period of three months from the date of presentation of a certified copy of this order, provided there is no other legal impediment.

Order Date :- 18.8.2022

Aditya

(Dr. Y.K. Srivastava,J.)