Allahabad High Court
Gulab Chandra vs Tehsildar Handiya And 3 Others on 17 March, 2020
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 30 Case :- WRIT - C No. - 8850 of 2020 Petitioner :- Gulab Chandra Respondent :- Tehsildar Handiya And 3 Others Counsel for Petitioner :- Uma Shanker Mishra,Rakesh Pathak Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.
The present petition has been filed with the following relief:-
"Issue a writ, order or direction in the nature of mandamus commanding the Tehsildar Handia, Tehsil-Handia, District- Prayagraj (respondent no. 1) to decide the mutation case no. 214/337 of 2019, Gulab Chandra Vs. Jai Chandra, under Section 35 of Land Revenue Code, 2006 pending in his court expeditiously, preferably within the short period fixed by this Hon'ble Court."
Considering the limited prayer, the present petition is disposed off with a direction upon the respondent no. 1 to hear and decide the Mutation Case No. 214/337 of 2019, Gulab Chandra Vs. Jai Chandra, under Section 35 of Land Revenue Code, 2006 in accordance with law, expeditiously, preferably within a period of four months from the date of production of certified copy of this order.
Order Date :- 17.3.2020 SR