Sri Niwash vs State Of U.P. And 4 Others
2023 Latest Caselaw 20578 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:155679
 
Court No. - 48
 

 
Case :- WRIT - B No. - 2718 of 2023
 

 
Petitioner :- Sri Niwash
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Amit Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Sri Amit Kumar Singh, learned counsel for petitioner submits that petitioner has filed appeal No.202254053100001747 under Section 21(2) of U.P. Consolidation of Holdings Act, 1953 between Sri Niwash Vs. Sadashiv, which is pending before Settlement Officer, Consolidatin, Gorakhpur (Respondent No.3) since 20.07.2022 relating to village Jungle Rasoolpur No.2, Tappa Rasoolpur, Pargana Haveli, District-Gorakhpur, which has not been heard on a single date fixed for hearing.

Learned counsel for petitioner refers an averment made in paragraph No.18 of this writ petition for such event.

This writ petition is disposed of with the direction to Appellate Court to fix the date of aforesaid appeal within a period of three weeks from today after due service to parties concerned and commenced the proceedings and while considering the delay condonation application, Appellate Court will take note of the judgment passed by division Bench of this Court in the case of Ram Prakash Vs. Deputy Director of Consolidation, Hardoi and Others, 2022 (2) AWC 1345 (LB).

Order Date :- 3.8.2023

P. Pandey