Shakeel vs State Of U.P. And 4 Others
2023 Latest Caselaw 25225 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:179159
 
Court No. - 48
 

 
Case :- WRIT - B No. - 3244 of 2023
 

 
Petitioner :- Shakeel
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Ajeet Kumar Shukla,Gorakh Yadav
 
Counsel for Respondent :- C.S.C,Rameshwar Prasad Shukla
 

 
Hon'ble Saurabh Shyam Shamshery,J.

By means of this writ petition, petitioner has prayed to direct the Settlement Officer of Consolidation, Azamgarh i.e. respondent no.4 to decide the recall/restoration application dated 5.6.2023 in Appeal No.989 of 1215 (State Vs. Mohd Navi & Ors) under Section 11 (1) of U.P.C.H. Act, 1953 within a stipulated period.

This writ petition is disposed of with the direction that concerned Authority shall take endeavour to decide the above referred recall/restoration application in the aforesaid appeal within a period of six months from today in accordance with law, if there is no legal impediment.

The Authority concerned will take note of the judgment passed by Full Bench of this Court in Smt. Shivraji & Ors. Vs. Deputy Director of Consolidation, Allahabad & Ors, (1997) 88 RD 562.

Order Date :- 18.9.2023

SB