Allahabad High Court
Gudiya Devi vs State Of U P And 3 Others on 7 January, 2021
Author: Siddhartha Varma
Bench: Siddhartha Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 7 Case :- WRIT - C No. - 21616 of 2020 Petitioner :- Gudiya Devi Respondent :- State Of U P And 3 Others Counsel for Petitioner :- Anil Kumar Rai,Kamal Dev Rai Counsel for Respondent :- C.S.C. Hon'ble Siddhartha Varma,J.
The sole prayer of the petitioner is that the mutation case being Case No.T-201814290300560 (Gudiya vs. Vijay Bahadur) under section 34/35 of the U.P. Land Revenue Act, 1901 pending in the Court of Tehsildar, Tehsil Zamaniya, District Ghazipur may be decided expeditiously.
Learned Standing Counsel states that all endeavour shall be made to decide the aforesaid case.
It is, therefore, directed that the Case No.T-201814290300560 (Gudiya vs. Vijay Bahadur) be decided within a period of four months from the date of presentation of a copy of this order, if there is no other legal impediment. The copy of this order shall be duly certified by the learned counsel for the petitioner.
The writ petition is, accordingly, disposed of.
Order Date :- 7.1.2021 GS (Siddhartha Varma, J.)