Vrindavan vs Deputy Director Of Consolidation ...
2023 Latest Caselaw 27093 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:189968
 
Court No. - 48
 

 
Case :- WRIT - B No. - 3420 of 2023
 

 
Petitioner :- Vrindavan
 
Respondent :- Deputy Director Of Consolidation And 3 Others
 
Counsel for Petitioner :- Mahabir Yadav
 
Counsel for Respondent :- C.S.C
 

 
Hon'ble Saurabh Shyam Shamshery,J.

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

2. The prayer of petitioner in this writ petition is to direct respondent No.1 (Deputy Director of Consolidation, Aligarh) to decide the restoration application dated 2.3.2023 filed by petitioner for recalling the order dated 19.10.2022 passed ex-parte, expeditiously, in Revision No.0026/2019 (Computerized No.2019531802000026 (Rajveer Singh Vs. State) under Section 48(1) of U.P. Consolidation of Holdings Act.

3. Accordingly, this writ petition is disposed of with the direction that concerned Authority will take all endeavour to decide the above referred revision after hearing rival parties, expeditiously, preferably within a period of six months from today, if there is no legal impediment and while considering the aforesaid restoration application, the concerned Authority shall also take note of the judgment passed by this Court in the case of Smt. Shivraji and others Vs. Deputy Director of Consolidation, Allahabad and others, 1997 SCC OnLine All 505 : (1997) 88 RD 563 (FB).

4. At this stage, learned counsel for petitioner on instructions submits that petitioner undertakes that on next as well as on every subsequent dates either petitioner in person or through his Advocate, shall appear before concerned Authority and shall not take any adjournment.

Order Date :- 4.10.2023

P. Pandey