Allahabad High Court
Raj Bahadur And Anr. vs Board Of Revenue U.P. Lucknow Through ... on 17 August, 2021
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 8 Case :- MISC. SINGLE No. - 6593 of 2020 Petitioner :- Raj Bahadur And Anr. Respondent :- Board Of Revenue U.P. Lucknow Through Chairman And Ors. Counsel for Petitioner :- Ramendra Shekhar,Bhoopal Singh Counsel for Respondent :- C.S.C.,Dileep Kumar Pandey Hon'ble Vivek Chaudhary,J.
Heard learned counsel for the petitioners and learned counsel for the opposite parties.
Present writ petition is filed by petitioners praying that opposite party no.1 may be directed to take a decision regarding admission of Second Appeal No.1195 of 2018, which is pending for admission since 2018.
Learned counsel for the petitioners submits that grievance of the petitioners would be sufficiently met in case appropriate orders are passed by opposite party no.1 for admission of Second Appeal No.1195 of 2018 in a time bound manner.
Looking into the facts and circumstances of the case, without entering into the merits of the case, opposite party no.1-Board of Revenue, U.P., Lucknow, is directed to pass appropriate orders for admission of Second Appeal No.1195 of 2018, in accordance with law, as expeditiously as possible, after hearing all the parties concerned.
With the aforesaid direction, present writ petition is disposed of.
[Vivek Chaudhary,J.] Order Date :- 17.8.2021 Sachin