Nanhaki vs Tehsildar (Judicial) And 2 Others
2023 Latest Caselaw 16407 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:114241
 
Court No. - 39
 

 
Case :- WRIT - C No. - 17516 of 2023
 

 
Petitioner :- Nanhaki
 
Respondent :- Tehsildar (Judicial) And 2 Others
 
Counsel for Petitioner :- Manish,Gajala Srivastava
 
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 Case No. 52/207/2010-11, Computerized Case No. T201114293261(Nanhaki Devi vs. Vishal) filed under Section 34 of U.P. Land Revenue Act, 1901, (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.