Om Prakash Yadav vs State Of U.P. And 3 Others
2023 Latest Caselaw 24193 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:175504
 
Court No. - 48
 

 
Case :- WRIT - B No. - 3127 of 2023
 

 
Petitioner :- Om Prakash Yadav
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Virendra Kumar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Heard Sri Virendra Kumar Yadav, learned counsel for petitioner and Sri Sanjay Kumar Ray, learned Standing Counsel for State.

I have perused the contents of writ petition as well as the prayer with the assistance of Sri Sanjay Kumar Ray, learned Standing Counsel for State and considering that prayer is to expedite restoration application No.1541 of 2023 arising out of case No.187 ( Gaon Sabha Vs. State) under Section 48(3) of U.P. Consolidation of Holdings Act, pending before respondent No.2, therefore, this writ petition is disposed of with following direction :-

The concerned Authority shall take endeavour to decide the above referred application, taking note of judgment passed by Full Bench of this Court in Smt. Shivraji and others Vs. Deputy Director of Consolidation, Allahabad and others, 1997 SCC OnLine All 505 : (1997) 88 RD 563 (FB), expeditiously, within shortest period, if there is no legal impediment.

Order Date :- 6.9.2023

P. Pandey