Subedar vs State Of U.P. And Another
2023 Latest Caselaw 35016 ALL

Allahabad High Court

Subedar vs State Of U.P. And Another on 13 December, 2023

Author: Saurabh Shyam Shamshery

Bench: Saurabh Shyam Shamshery

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:236303
 
Court No. - 48
 

 
Case :- WRIT - B No. - 3189 of 2023
 

 
Petitioner :- Subedar
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- Anil Kumar Chaudhary
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Shyam Shamshery,J.
 

1. Heard learned counsel for petitioner and learned Standing Counsel for State.

2. Prayer of petitioner to decide Restoration Application dated 21.06.2021 in Case No. 221 (Subedar vs. State), under Section 9A(2) of U.P. Consolidation of Holdings Act, 1953 is considered and allowed and this writ petition is disposed of with a direction that concerned Authority will take all endeavour to decide the above referred case after hearing rival parties, expeditiously, preferably within a period of six months from today, if there is no legal impediment, taking note of judgment passed by Full Bench of this Court in Smt. Sivraji and others vs. Dy. Director of Consolidation, Allahabad and others, 1997 SCC OnLine All 505..

3. Learned counsel for petitioner undertakes that on next as well as on subsequent dates either petitioner himself or his Advocate shall appear and will not take any adjournment.

Order Date :- 13.12.2023

AK