Nazar Ahmad vs State Of Up And 7 Others
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Allahabad High Court

Nazar Ahmad vs State Of Up And 7 Others on 16 May, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:90079
 
Court No. - 49
 

 
Case :- WRIT - C No. - 16352 of 2024
 
Petitioner :- Nazar Ahmad
 
Respondent :- State Of Up And 7 Others
 
Counsel for Petitioner :- Sudhir Kumar
 
Counsel for Respondent :- Azad Rai,C.S.C.
 

 
Hon'ble Manish Kumar Nigam,J.
 

1. Heard learned counsel for the parties and perused the record.

2. The instant petition has been filed with a prayer seeking direction to respondent No.2 to decide the Appeal N.1572 of 2023 being Computerized Case No.C202302000001572, Bamukadma Nazar Asgar and others vs. Nazar Ahmad and others, u/s 207 of U.P. Revenue Code, 2006.

3. Contention of learned counsel for the petitioner is that against the judgment and decree passed in proceedings u/s 116 of U.P. Revenue Code, 2006, an appeal has been filed by respondent No.4 which is still pending. Petitioner is opposite party in the aforesaid appeal. Learned counsel prayed that the same may be decided expeditiously.

4. No useful purpose would be served in keeping this petition pending.

5. In view of the above, this writ petition stands disposed of with a direction to the respondent No.2, to decide the aforesaid appeal, in accordance with law, expeditiously, preferably within a period of six months from the date of production of a certified copy of this order, after hearing all the concerned parties and without granting any unnecessary adjournments to either of the parties provided there is no other legal impediment.

Order Date :- 16.5.2024

Rishabh

[Manish Kumar Nigam, J.]