Allahabad High Court
Smt. Kalawati Devi vs Settlemetn Officer Of Consolidation, ... on 15 July, 2010
Author: Sabhajeet Yadav
Bench: Sabhajeet Yadav
Court No. - 5 Case :- WRIT - B No. - 40757 of 2010 Petitioner :- Smt. Kalawati Devi Respondent :- Settlemetn Officer Of Consolidation, Basti & Others Petitioner Counsel :- Uma Nath Pandey Respondent Counsel :- C.S.C.,Anuj Kumar Hon'ble Sabhajeet Yadav,J.
Heard learned counsel for the petitioner.
It is stated that against the order dated 2.12.2009 passed by Consolidation Officer in Case No.851 in respect of Khata No. 465 of the Village Sandpur, Tappa Dubauliya, Pargana Amodha, Tehsil Harraiya, District Basti, appeal No. 1440 of 2010 (Smt. Kalawati Vs. State of U.P. and others) under Section 11 of U.P.C.H. Act has been filed by the petitioner, which is still pending. The petitioner has also moved application for staying the order passed by Consolidation Officer.
In the circumstances, the Appellate Authority is directed to decide the said appeal after hearing the parties expeditiously, preferably within a period of six months from the date of production of certified copy of this order before him. Till then, the petitioner shall not be dispossessed from the plot in dispute and respondents are restrained from allotting or any way dealing with the plot, which is subject matter of dispute.
With the aforesaid observation and direction, writ petition stands disposed of finally.
Order Date :- 15.7.2010 LJ/-