Citation : 2023 Latest Caselaw 16405 ALL
Judgement Date : 23 May, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:114265 Court No. - 39 Case :- WRIT - C No. - 17512 of 2023 Petitioner :- Dukhi Ram And Another Respondent :- State Of U.P. And 22 Others Counsel for Petitioner :- Pradeep Kumar Bhatt,Santosh Kumar Gaur Counsel for Respondent :- C.S.C,Azad Rai Hon'ble Arun Kumar Singh Deshwal,J.
Heard learned counsel for the petitioners and learned Standing Counsel for the State.
By means of present petition, the petitioners are seeking direction to expedite the proceeding of Case No. 9213 of 202, Computerized Case No. T202202030509213(Dukhiram vs. Girija Shankar & Others) filed under Section 116 of U.P. Revenue Code, 2006 (hereinafter referred to as the 'Code'), pending before respondent No. 2.
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.
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