Allahabad High Court
Bajrangi Singh And 7 Others vs State Of U.P. And 2 Others on 16 November, 2023
Author: Manju Rani Chauhan
Bench: Manju Rani Chauhan
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:218422 Court No. - 6 Case :- WRIT - C No. - 33670 of 2023 Petitioner :- Bajrangi Singh And 7 Others Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Munna Tiwari Counsel for Respondent :- C.S.C. Hon'ble Mrs. Manju Rani Chauhan,J.
Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondent.
This writ petition has been filed interalia for the following relief:-
"A) Issue an appropriate writ order or direction in the nature of mandamus directing the respondent no. 2 to decide the Stay Application of the petitioner in Appeal No. C-202305000000533 (Bajrangi Singh and others Vs. State of U.P.) under section 13 of U.P. Imposition of Ceiling on Land Holding Act, 1960 and further prayed to direct the respondent authorities to not disposes the petitioner during pendency of appeal.
B) ...."
It has been stated by the learned counsel for the petitioner that the stay application of the petitioner in appeal under section 13 of U.P. Imposition of Ceiling on Land Holding Act, 1960 is pending, therefore, a direction may be issued to decide the same within stipulated period.
The learned Standing Counsel has no objection to the submission made by the counsel for the petitioner.
No useful purpose would be served by keeping this petition pending in view of the order, which the Court proposes to pass hereunder.
Without entering into the controversy involved in the writ petition, the writ petition is disposed of with a direction to decide the aforesaid stay application, in accordance with law by a speaking and reasoned order, expeditiously, preferably within a period of one month from the date of producing a certified copy of this order before the concerned authority, if there is no other legal impediment.
It is made clear that this Court has not examined the merits of the claim of the petitioner and the authority concerned shall apply its own mind strictly in accordance with law.
Order Date :- 16.11.2023 Arti