Rajdev Maurya vs State Of U.P. And 2 Others
2023 Latest Caselaw 2607 ALL

Citation : 2023 Latest Caselaw 2607 ALL
Judgement Date : 24 January, 2023

Allahabad High Court

Rajdev Maurya vs State Of U.P. And 2 Others on 24 January, 2023

Bench: Dinesh Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - B No. - 3636 of 2022
 
Petitioner :- Rajdev Maurya
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Sanjay Pandey,Rakesh Kumar Mathur
 
Counsel for Respondent :- C.S.C.,Pradeep Singh
 

 
Hon'ble Dinesh Pathak,J.

Instant petition has been filed beseeching expeditious disposal of Revision No. 1972 of 2022 (Vindhyavashini Prasad and others vs. State of U.P. and others), pending in the court of Board of Revenue (Respondent No. 2).

It is submitted that in the aforesaid matter judgment was reserved on 23.08.2022 but the judgment could not be delivered. In the meantime, revisionist no. 1 has died. Now the court concerned has fixed a date for re-hearing of the matter.

Learned Standing Counsel has contended that he has no objection in case the aforesaid revision is directed to be decided within a stipulated period as fixed 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 Board of Revenue (respondent no. 2), before whom revision is pending, to decide the same expeditiously, preferably, within a period of three months from the date of production of a certified copy of this order.

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

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

Before parting, learned counsel for the petitioner has prayed for interim protection in the pending revision. However, the petitioner is at liberty to move an stay application before the Board of Revenue, which shall be decided on the next date fixed.

Order Date :- 24.1.2023

Pkb/