Devi Deen And Others vs State Of U.P. Thru. Collector, Unnao And ...
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Allahabad High Court

Devi Deen And Others vs State Of U.P. Thru. Collector, Unnao And ... on 1 May, 2025

Author: Saurabh Lavania

Bench: Saurabh Lavania

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:25060
 
Court No. - 7
 
Case :- MATTERS UNDER ARTICLE 227 No. - 2497 of 2025
 
Petitioner :- Devi Deen And Others
 
Respondent :- State Of U.P. Thru. Collector, Unnao And Others
 
Counsel for Petitioner :- Pramod Kumar Yadav
 
Counsel for Respondent :- C.S.C.,Dilip Kumar Pandey
 

 
Hon'ble Saurabh Lavania,J.
 

Heard.

In view of order proposed to be passed, issuance of notice to the private-respondent(s) is hereby dispensed with.

The present petition has been filed, seeking following main relief:-

"I). Issue order or direction to the Opposite Party No. 2, decide the Case No. No. 25435/2024, in ref; Computerized Case No. T202410690125435 Devi Deen and others Vs. Lalao Prasad and others, Under Section 24 of the U. P. Revenue Code 2006, pending before the Learned Opposite party No. 2 since 31-10-2022 filed by the Petitioners at the earliest possible preferably within 3 months (and contained in Annexure No. 1 to this petition)"

Taking note of entire facts of the case including that case in issue i.e.Case No. 25435/2024, Computerized Case No. T202410690125435, (Devi Deen and others Vs. Lalao Prasad and others), instituted under Section 24 of the Code of 2006, was dismissed for want of prosecution on 21.12.2024 and thereafter an application for recall of order dated 21.12.2024 alongwith application seeking condonation of delay was preferred by the petitioners, which are pending till date, the present petition is disposed of with direction to opposite party no.2 to proceed as per law including the observations made by the Division Bench of this Court in the judgment passed in the case of Ram Prakash v. Deputy Director of Consolidation and Others reported in 2022 SCC OnLine All 107, according to which the issue of condonation of delay has to be decided first.

It is also expected from the authority concerned to conclude the proceedings within a period of six months, as per law.

It is made clear that the Court has not examined the case of either of the parties on merits and the authority concerned shall decide the matter strictly in accordance with law.

With the aforesaid, the petition is disposed of.

Order Date :- 1.5.2025

Jyoti/-