Usman Khan vs State Of U.P. And 16 Others
2024 Latest Caselaw 37667 ALL

Allahabad High Court

Usman Khan vs State Of U.P. And 16 Others on 14 November, 2024

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:178909
 
Court No. - 34
 

 
Case :- WRIT - C No. - 31644 of 2024
 

 
Petitioner :- Usman Khan
 
Respondent :- State Of U.P. And 16 Others
 
Counsel for Petitioner :- Bhuvneshvar Tripathi,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. This writ petition has been filed for following relief:-

" I). ???????? ???????? ?????? ??????? ??????? ??? ????, ???? ??????? ????? ?? ??????? ?????? 2 (??? ?????? ??????? ????????? ????? ?????????) ?? ????????? ???? ???? ?? ????????? ?????? ???????? (?????????) ???? ?????? 00113/2018, ????????????? ??? ?????? C 201802000000113, ??????? ??????? ???? ???? ?????? ??? ? ????, ???????? ???? 331 (3) ????? ?????? ???????? ????? ??? ???? ???????? ??????? 1950, ?? ??? ????? ?????? ???? ???? ????? ????? ???? ???? ???? ????? ????? ???? ???? ?? ???????? ?? ??????"

3. Contention of learned counsel for the petitioner is that against a judgment and decree passed in a suit under Section 176 of the U.P. Z.A. & L.R. Act, 1950 an appeal has been filed in which petitioner is the opposite party and the appeal is pending since, 2018. Despite several dates have been fixed, the same has not been decided.

4. Learned Standing Counsel submitted that no useful purpose would be served in keeping this petition pending and a direction be issued to the appellate court to decide the appeal within the time framed as may be fixed by this Court.

5. Considering the facts and circumstances of the case, without expressing any opinion on the merits of the case, the present petition stands disposed of finally with a direction to respondent No.2 -Additional Commissioner (Administration), Prayagraj Region, Prayagraj to consider and decide the appeal no.00113/2018, Computerized Case No. 201802000000113, 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 giving opportunity of hearing to the parties concerned and without granting unnecessary adjournments to either of the parties provided there is no other legal impediment.

Order Date :- 14.11.2024

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