Citation : 2023 Latest Caselaw 16471 ALL
Judgement Date : 23 May, 2023
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:114215 Court No. - 39 Case :- WRIT - C No. - 17465 of 2023 Petitioner :- Shiv Kumar Respondent :- State Of U.P. And 7 Others Counsel for Petitioner :- Mohammad Khalid,Pawan Kumar Yadav Counsel for Respondent :- CSC,Azad Rai Hon'ble Arun Kumar Singh Deshwal,J.
Heard learned counsel for the petitioner and learned Standing Counsel for the State.
Petitioner is directed to correct the number of suit in prayer no. 1.
By means of present petition, the petitioner is seeking direction to expedite the proceeding of Suit No. 4492 of 2020, Computerized Case No. T-20200203004492(Shiv Kumar vs. Sushil Kumar & Others) filed under Section 116 of U.P. 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.
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!