Smt Archana Singh vs Board Of Revenue,U.P. Lko. Thru. ...
2023 Latest Caselaw 7879 ALL

Citation : 2023 Latest Caselaw 7879 ALL
Judgement Date : 17 March, 2023

Allahabad High Court

Smt Archana Singh vs Board Of Revenue,U.P. Lko. Thru. ... on 17 March, 2023

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- WRIT - B No. - 93 of 2023
 

 
Petitioner :- Smt Archana Singh
 
Respondent :- Board Of Revenue,U.P. Lko. Thru. Its Chairman And 6 Others
 
Counsel for Petitioner :- Surya Kant Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Surya Kant Singh, learned counsel for the petitioner and Sri Ravindra Pratap Singh, learned Additional Chief Standing Counsel for the State.

In view of the proposed order, notices to opposite party nos.4 to 7 are hereby dispensed with as no prejudice is being caused to those opposite parties by this order.

By means of this petition, the petitioner has prayed for the following main reliefs:

"(i) to issue a writ, order or direction in the nature of certiorari quashing the impugned judgment and order dated 18/01/2023 passed in Case No.REV/3195/2022 Unnao (Computer Case No.R20221069003195) Sushil Kumar Shukla & Others Vs. Smt. Archna Singh & Others) u/s. 210 of U.P. Revenue Code, 2006 passed by opposite party no.1 contained as Annexure No.1 to the Writ Petition.

(ii) to issue a writ, order or direction in the nature of mandamus commanding the opposite parties to decide the mutation case (Computerized Case No.202010690109322) which is pending before the opposite party no.3, within stipulated period."

At this stage, learned counsel for the petitioner has stated that a direction may be issued to opposite party no.1 to decide the pending revision in which, date has been fixed for 21.3.2023.

Learned Additional Chief Standing Counsel has also stated that any appropriate direction may be issued for final disposal of the pending revision.

Accordingly, without entering into the merits of the issue, I hereby dispose of this petition finally at the admission stage, directing the revisional authority to dispose of the pending revision with expedition strictly in accordance with law by affording an opportunity of hearing to the parties concerned, preferably within a period of one month from the date of production of a certified copy of this order.

[Rajesh Singh Chauhan,J.]

Order Date :- 17.3.2023

Sachin