Durgesh Kumar Verma And 4 Others vs Collector/D.M. Barabanki And 2 ...
2023 Latest Caselaw 24612 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:58837
 
Court No. - 18
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 4538 of 2023
 
Petitioner :- Durgesh Kumar Verma And 4 Others
 
Respondent :- Collector/D.M. Barabanki And 2 Others
 
Counsel for Petitioner :- Vimal Kishor Singh
 
Counsel for Respondent :- C.S.C.,Mohan Singh
 

 
Hon'ble Saurabh Lavania,J.

Heard.

In view of the order proposed to be passed by this Court, notice to the private-respondent(s) is dispensed with.

Notice on behalf of opposite party Nos.1 and 2 has been accepted by the Office of learned Chief Standing Counsel and notice on behalf of Gram Sabha has been accepted by Sri Mohan Singh, Advocate.

Present petition has been filed seeking expeditious disposal of case/application filed under Section 30 of U.P. Revenue Code, 2006 by the petitioners, which is pending consideration before opposite party No.1.

It appears from the record that an application for correction of map preferred by the petitioners under Section 30 of the Code of 2006 is pending since 18.02.2019, though, as per law, the same should be decided expeditiously and moreover, the Collector/District Magistrate is under obligation to correct the revenue records namely a map, field book (Khasra) and record of rights (Khatuani) as held by this Court in the judgment passed in Writ - C No.3818 of 2023 (Ravindra Kumar vs. State of U.P. & Others).

Thus, taking note of aforesaid, present petition is disposed of with direction to the respondent No.1-Collector/District Magistrate, Tehsil-Nawabganj, District-Barabanki to consider and decide the Application, in issue, preferred by the petitioners, most expeditiously, after affording full opportunity of hearing to the parties, but without granting any unnecessary adjournment, preferably within a period of three months from the next date fixed in the case.

It is made clear that the Court has not examined the case of either of the parties on merits and the authority concerned shall be free to decide the matter strictly in accordance with law.

With the aforesaid, the petition is disposed of.

Order Date :- 12.9.2023/Vinay/-