Sagir Hasan vs State Of U.P. And 2 Others
2023 Latest Caselaw 27345 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:191360
 
Court No. - 48
 

 
Case :- WRIT - B No. - 3336 of 2023
 

 
Petitioner :- Sagir Hasan
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Mahendra Kumar Shukla
 
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. Prayer of petitioner to decide restoration application in Appeal No. 169/ 132/44/ 40 of 2010, New No. 39 of 2016-17 (Sabir Ali and others Vs. Ali Raza), under Rule 109(3) of U.P. Consolidation of Holdings Rules, 1953 read with Section 52(2) of U.P. Consolidation of Holdings Act, 1953 pending before Settlement Officer of Consolidation First, Allahabad is considered and allowed and this writ petition is disposed of with a direction that concerned Authority will take all endeavour to decide the above referred case after hearing rival parties, expeditiously, preferably within a period of three 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 :- 5.10.2023

AK