Allahabad High Court
Shiv Mohan vs Ram Jokhan Singh And 6 Others on 22 October, 2019
Author: Anjani Kumar Mishra
Bench: Anjani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - C No. - 34039 of 2019 Petitioner :- Shiv Mohan Respondent :- Ram Jokhan Singh And 6 Others Counsel for Petitioner :- Ramesh Kumar Kushwaha Counsel for Respondent :- C.S.C. Hon'ble Anjani Kumar Mishra,J.
Heard learned counsel for the petitioner and learned Standing counsel for the State-respondents.
The petition has been filed seeking the following relief-
"i) Issue a suitable writ, order or direction/ appropriate order in the nature of mandamus commanding the Upziladhikari, Tehsil Koraon, District Allahabad to decide the restoration application under Section 24 of U.P. Revenue Code, being case No.T2018020309054 of 2018 (Ramjokhan Singh and others Vs. Gram Panchayat and others) in case No.T201702323091349 of 2017 (Ramjokhan Singh and others Vs. Gram Panchayat and others), expeditiously, if possible within reasonable time/ time bound frame as fixed by this Hon'ble Court."
By means of this writ petition, petitioner seeks directions for expeditious disposal of his restoration application filed for recalling an order passed for demarcation under Section 24 of U.P. Revenue Code, 2006. This restoration application is stated to have been filed on 09.03.2018.
Under the circumstances, this writ petition is disposed of directing the respondent no.7, Upziladhikari, Tehsil Koraon, District Allahabad to endeavour to decide the restoration application of the petitioner, expeditiously, preferably within a period of three months from the date a certified copy of this order is filed before him.
Order Date :- 22.10.2019 RKM