Bechu vs State Of U.P. And 3 Others
2023 Latest Caselaw 25855 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:182732
 
Court No. - 48
 

 
Case :- WRIT - B No. - 3289 of 2023
 

 
Petitioner :- Bechu
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Kripa Shankar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. None appeared on behalf of petitioner.

2.I have perused the contents of writ petition as well as the prayer with the assistance of Sri A.C. Nishad, learned Standing Counsel for State and considering that this writ petition is to decide the restoration application filed by petitioner in mutation case bearing case No.1404 (old No.121) (Manraj & others Vs. Bechu) under Section 9-A(2) of U.P. Consolidation of Holdings Act, 1953 which is pending before Consolidation Officer Sagari, District-Azamgarh.

3. Taking note that before Authority concerned, on various dates the Advocates have not appeared on the ground of their call for abstention from judicial work, therefore, petitioner is directed to appear himself or through his advocate and shall not take any adjournment on each and every date, whenever the case is listed.

4. This writ petition is disposed of with the direction that concerned Authority shall take endeavour to decide the above referred application, expeditiously, if there is no legal impediment. 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).

Order Date :- 21.9.2023

P. Pandey