Smt. Dhandei vs State Of U.P. And 2 Others
2023 Latest Caselaw 25227 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:179158
 
Court No. - 48
 

 
Case :- WRIT - B No. - 3241 of 2023
 

 
Petitioner :- Smt. Dhandei
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Diwakar Prasad Tiwari,Alok Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

By means of this writ petition, petitioner has prayed to direct the Deputy Director of Consolidation, Jaunpur, District-Jaunpur i.e. respondent no.2 to decide the recall/restoration application of petitioner in Revision No.1778 of 2005 (Dhanei & Ors. Vs. Asarfi & Ors) 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 revision 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