Dv Convent Girls Junior High School vs Basic Education Officer And 2 Others
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Allahabad High Court

Dv Convent Girls Junior High School vs Basic Education Officer And 2 Others on 8 November, 2024

Author: Piyush Agrawal

Bench: Piyush Agrawal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:175640
 
Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 14063 of 2024
 

 
Petitioner :- Dv Convent Girls Junior High School
 
Respondent :- Basic Education Officer And 2 Others
 
Counsel for Petitioner :- Prateek Sinha
 
Counsel for Respondent :- Abhinava Krishna Srivastava,C.S.C.
 

 
Hon'ble Piyush Agrawal,J.
 

Heard learned counsel for the petitioner, Sri Sanjeet Kumar Dubey, holding brief of Sri Abhinava Krishna Srivastava, learned counsel for the respondent no.2 and learned Standing Counsel for State.

The present petition has been filed seeking a direction to the Additional City Magistrate (II), Kanpur Nagar/Rent Control and Eviction Officer, Kanpur Nagar to decide the Rent Case No.29/2009 (D.V. Convent Girls Junior High School Vs. Basic Education Officer and others) within a period stipulated as fixed by this Hon'ble Court.

It has been stated by the learned counsel for the petitioner that on 18.01.2024, the court below has finally heard both the parties and accordingly, the judgment has been reserved. Thereafter, on 13.02.2024, before delivery of judgment, a report from the District Magistrate concerned with regard to market value of the property in question was called and matter was adjourned for 20.02.2024. He further submits that in spite of report being received on 28.02.2024, various dates have been fixed, but the matter has not been concluded so far.

The learned counsel appearing for the resopndent has no objection to the submission made by the counsel for the petitioner.

No useful purpose would be served by keeping this petition pending in view of the order, which the Court proposes to pass hereunder.

Without entering into the controversy involved in the petition, the petition is disposed of with direction to Additional City Magistrate- II, Kanpur Nagar to decide the Rent Case No.29/2009 (D.V. Convent Girls Junior High School Vs. Basic Education Officer and others), expeditiously, preferably within a period of one month from the date of producing a certified copy of this order in accordance with law provided there is no other legal impediment.

Order Date :- 8.11.2024

Pravesh Mishra