Smt. Shanti Devi vs The Nayab Tehsildar (Judicial) ...
2022 Latest Caselaw 16997 ALL

Citation : 2022 Latest Caselaw 16997 ALL
Judgement Date : 14 November, 2022

Allahabad High Court

Smt. Shanti Devi vs The Nayab Tehsildar (Judicial) ... on 14 November, 2022

Bench: Jaspreet Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2430 of 2022
 

 
Petitioner :- Smt. Shanti Devi
 
Respondent :- The Nayab Tehsildar (Judicial) Tehsil Purwa Unnao / Prescribed Atuhority Unnao And Another
 
Counsel for Petitioner :- Prem Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Jaspreet Singh,J.

Learned counsel for the petitioner submits that the instant petition was preferred seeking a direction to expedite the mutation proceedings and it has been stated by Mr. Prem Kumar Srivastava, learned counsel for the petitioner that the matter is fixed for judgment by the concerned court.

In view of the aforesaid, the instant petition has rendered infructuous. It is accordingly dismissed as such.

(Jaspreet Singh, J.)

Order Date :- 14.11.2022

Ram.

Download the LatestLaws.com Mobile App