Ramesh Kumar Singh And 3 Others vs The State Of U.P. And 22 Others
2023 Latest Caselaw 27109 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:189930
 
Court No. - 48
 

 
Case :- WRIT - B No. - 3414 of 2023
 

 
Petitioner :- Ramesh Kumar Singh And 3 Others
 
Respondent :- The State Of U.P. And 22 Others
 
Counsel for Petitioner :- Anil Pratap Singh
 
Counsel for Respondent :- CSC,Bhupendra Kumar Tripathi
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Heard Sri Anil Pratap Singh, learned counsel for petitioners and learned Standing Counsel for State.

2. Grievance of petitioner is that Restoration Application No. 421 in Original Case No. 367/370 of 1992/93 (Panna Lal and others vs. Gaon Sabha, Korauta) as well as Original Case No. 207/210 of 1992/93 (Ram Khelawan and others vs. Gaon Sabha, Korauta), under Section 9A(2) of U.P. Consolidation of Holdings Act, 1953 is pending before Consolidation Officer II, Varanasi, and the same has not been decided till date.

3. I have perused the order sheet annexed alongwith this writ petition. On various dates the Advocates have not appeared on the ground of their call for abstention from judicial work. Therefore, the authority concerned cannot be put on fault.

4. At this stage, learned counsel for petitioners submits that petitioners undertake that on next as well as on subsequent dates either petitioners themselves or their Advocate shall appear and will not take any adjournment.

5. Taking note of undertaking given by learned counsel for petitioners, this writ petition is disposed of that concerned authority shall take endeavour to decide above case expeditiously, preferably within a period of six months from today, if there is no legal impediment, taking note of judgment passed by Full Bench of this Court in Smt. Sivraji and others vs. Dy. Director of Consolidation, Allahabad and others, 1997 SCC OnLine All 505.

Order Date :- 4.10.2023

AK