Hari Ram vs State Of U.P. And 8 Others
2023 Latest Caselaw 16404 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:114251
 
Court No. - 39
 

 
Case :- WRIT - C No. - 17513 of 2023
 

 
Petitioner :- Hari Ram
 
Respondent :- State Of U.P. And 8 Others
 
Counsel for Petitioner :- Shailendra Yadav
 
Counsel for Respondent :- C.S.C.,Bhupendra Kumar Tripathi
 

 
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 Case No. 67/102 (Lekhpal vs. Raj Kumar), Case No. 62/97 (Lekhapal vs. Harish Chand), Case No. 64/99 (Lekhpal vs. Smt. Anita) filed under Section 122-B of U.P. Zamindari Abolition and Land Reforms Act, 1950, (hereinafter referred to as the 'Code'), pending before respondent No. 4.

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.