Nandu vs State Of U P And 5 Others
2023 Latest Caselaw 2067 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - B No. - 2994 of 2022
 

 
Petitioner :- Nandu
 
Respondent :- State Of U P And 5 Others
 
Counsel for Petitioner :- Ramashray Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dinesh Pathak,J.

Instant petition has been filed, inter alia, for following reliefs:-

"i. Issue a writ, order or direction in the nature of Mandamus directing the respondent authorities to open the seal said to be imposed on the records of Village Sikhari Pargana-Shadiyabad, Tehsi-Jakhaniya, District- Ghazipur and to provide requisite information/record to the petitioner.

ii. Issue a writ, order or direction in the nature of Mandamus commanding the respondent authorities to get the Amaldaramad made in the revenue records in respect of the Judgment and order dated 06.06.2006 passed by Deputy Director of Consolidation in Revision No. 101 and 102 under Section 48 of U.P. Consolidation of Holdings Act, for ends of justice.

iii. Issue a writ, order or direction in the nature of Mandamus commanding and directing the respondents to decide the petitioner's applications dated 09.01.2020 and 11.10.2021 (Annexure No. 6 and 11 to the writ petition) forthwith in accordance with law within reasonable period."

After due deliberation at length, learned counsel for the petitioner has confined his argument with respect to the expeditious disposal of the application filed on behalf of the petitioner under Rule 109-A of U.P. Consolidation of Holdings Rules (in brevity, U.P.C.H. Rules).

It is submitted that the application under Rule 109-A of U.P.C.H. Rules has been moved on behalf of the petitioner. Aforesaid application was entertained by the Consolidation Officer on 09.01.2020 and made an endorsement in the margin of the application calling for the record relating to the order dated 06.06.2006 passed by the Deputy Director of Consolidation under Section 48 of U.P.C.H. Act.

Learned Standing Counsel has no objection in issuing a direction for expeditious disposal of the aforesaid application, which is pending in the court of Consolidation Officer (respondent No. 5) within stipulated period as directed by this Court.

In this conspectus, as above, no useful purpose would be served to keep this matter pending, therefore, this Court deems it appropriate to finally dispose of the present writ petition, without making any observation on the merits of the case as mentioned in the present writ petition, with a direction to the Consolidation Officer (respondent No. 5), before whom the aforementioned case is pending disposal to decide the same expeditiously, preferably, within a period of five months from the date of receipt of a certified copy of this order.

It is expected that it should be decided by a reasoned and speaking order, in accordance with law, after affording opportunity of hearing to the parties concerned without granting unnecessary adjournments to either of the parties.

With the aforesaid observation, present writ petition is disposed of.

Order Date :- 19.1.2023

K.K.RAO