Indra Bahadur vs Nayab Tehsildar (Southern), ...
2023 Latest Caselaw 16403 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:114160
 
Court No. - 39
 

 
Case :- WRIT - C No. - 17543 of 2023
 

 
Petitioner :- Indra Bahadur
 
Respondent :- Nayab Tehsildar (Southern), Tehsil Phoolpur And 2 Others
 
Counsel for Petitioner :- Kuldeep Kumar,Kamlesh Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Kumar Singh Deshwal,J.

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

By means of present petition, the petitioner is seeking direction to expedite the proceeding of Suit No. 1007 of 2012, filed under Section 34 of Land Revenue Code, 2006 (hereinafter referred to as the 'Code'), pending before respondent No. 1.

By a detailed judgment passed in Writ-C No. 17072 of 2023 (Daya Shankar Vs. State of U.P. and 4 Others) dated 19.05.2023, directions were issued to expedite the proceedings under the Code of 2006. Therefore, the present writ petition is also disposed of in terms of the above judgment.

Order Date :- 23.5.2023

Ruhi H.