Ram Charan vs Collector Barabanki And 6 Others
2023 Latest Caselaw 25024 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:59258-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 7534 of 2023
 

 
Petitioner :- Ram Charan
 
Respondent :- Collector Barabanki And 6 Others
 
Counsel for Petitioner :- Mohd. Waris Farooqui
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Hon'ble Manish Kumar,J.

1. Heard counsel for the parties.

2. Petitioner has moved an application for correction of records as the dispute between the parties is decided by the High Court by judgment and order dated 19.10.2000 passed in Writ Petition No.381 (Cons.) of 2000.

3. Learned counsel for the petitioner claims that the application for correction of records was moved way back in the month of October, 2018, however the same has not been decided as yet.

4. Learned counsel for petitioner submits that grievance of petitioner would be sufficiently met in case application of petitioner is decided in a time bound manner.

5. Learned Standing Counsel has no objection to the same.

6. Looking into facts and circumstances of the case, without entering into merits of the case, respondent no.2-Sub Divisional Magistrate, Tehsil Ram Sanehi Ghat, District Barabanki, is directed to decide the application of petitioner for correction of records, by a reasoned and speaking order after hearing all the parties concerned, in accordance with law.

7. With the aforesaid direction, present writ petition is disposed of.

(Manish Kumar, J.) (Vivek Chaudhary, J.)

Order Date :- 15.9.2023

Arjun/-