Zafar Mahmood vs State Of U.P. And 3 Others
2023 Latest Caselaw 26224 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:185346
 
Court No. - 48
 

 
Case :- WRIT - B No. - 3327 of 2023
 

 
Petitioner :- Zafar Mahmood
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Aqeel Ahmad
 
Counsel for Respondent :- C.S.C.,Rameshwar Prasad Shukla
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. By means of this writ petition, petitioner has prayed to direct the Consolidation Officer Sadar-I, Azamgarh, i.e. respondent no.2 to decide the Restoration Application in Case No. 708 of 2022, (Abdul Waheed vs. Mujammil), under Section 9A(2) of Uttar Pradesh Consolidation of Holdings Act, 1953, which is pending before him expeditiously.

2. 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.

3. This writ petition is disposed of with the direction that concerned Authority shall take endeavour to decide the above referred Restoration Application, expeditiously in accordance with law, if there is no legal impediment.

4. 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 :- 25.9.2023

A. Tripathi