Hari Shankar vs Additional Commissioner And 27 ...
2022 Latest Caselaw 3857 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- WRIT - C No. - 13659 of 2022
 

 
Petitioner :- Hari Shankar
 
Respondent :- Additional Commissioner And 27 Others
 
Counsel for Petitioner :- Ashish Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Yogendra Kumar Srivastava,J.

Heard Sri Ajay Kumar Rai holding brief of Sri Ashish Kumar Srivastava, learned counsel for the petitioner and Sri Ravesh Kumar Singh, learned Standing Counsel for the State respondents.

The present petition has been filed seeking a direction to the respondent No.1/ Additional Commissioner (Judicial)-II, Agra Division, District Agra to decide Appeal No. 00807/2020 (Computerized Case No. C-202001000000807) (Narendra Kumar vs. Satyendra Kumar and others) under Section 207 of U.P. Revenue Code, 2006 within stipulated period.

It is submitted that against the judgment dated 25.01.2020 in terms of which the suit filed under Section 116 of U.P. Revenue Code, 2006 was decreed in favour of respondent No.6, the petitioner has preferred an appeal under Section 207 of the U.P. Revenue Code, 2006 which is pending.

Learned counsel for the petitioner has referred to the order sheet of the case which has been filed along with this petition to point out that despite several dates having been fixed for hearing, 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. Accordingly, a prayer is made to expedite the proceedings.

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

In view of the aforementioned facts and circumstances, the present petition is disposed of with an observation that in case the petitioner appears before respondent No.1 and does not seek any unnecessary adjournment, it is expected that respondent No.1 would make an endeavour to decide the aforesaid case in accordance with law expeditiously, preferably within a period of six months from the date of presentation of a certified copy of this order, provided there is no other legal impediment.

Order Date :- 23.5.2022

Nirmal Sinha

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