Allahabad High Court
Surendra Maddheshiya vs State Of U.P. And 4 Others on 17 March, 2025
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:40657 Court No. - 33 Case :- WRIT - C No. - 7640 of 2025 Petitioner :- Surendra Maddheshiya Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Girish Pandey,Manoj Kumar Counsel for Respondent :- C.S.C.,Sudhir Bharti Hon'ble Prakash Padia,J.
1. The petitioner has preferred the present writ petition with the following prayer:-
"Issue a writ, order or direction in the nature of mandamus commanding the respondent no.2 to decide the stay application dated 4.3.2024 filed in Appeal No. 508 of 2024, Computerised No. C202405000000508 (Surendra Vs. State of U.P. and others) expeditiously within time bound period which may be fixed by this Hon'ble Court and stay the effect and operation of the order dated 9.2.2024 passed by the respondent no.3 in Case No. R.S.T./05143 of 2019 Computerised Case No. T201905440405143 (Lekhpal Report Vs. Gaon Sabha) till the disposal of the Stay Application dated 4.3.2024 filed in Appeal No. 508 of 2024, Computerised No. C202405000000508 (Surendra Vs. State of U.P. and others)."
2. After some argument counsel for the petitioner confined his prayer and prayed that the respondent no.2 Commissioner, Gorakhpur Mandal, Gorakhpur before whom the matter is pending to decide the stay application dated 4.3.2024 in appeal No. No. 508 of 2024,Computerised No. C202405000000508 (Surendra Vs. State of U.P. and others) within a time bound period.
3. It is argued that though various dates were fixed in the matter since 2024 but till date no orders were passed on the aforesaid application.
4. On the otherhand it is argued by the learned Standing Counsel that the court below before whom the aforesaid appeal is pending to pass appropriate orders on the application for the grant of interim protection filed by the petitioner expeditiously.
5. In this view of the matter and also in the interest of justice, this petition is disposed of directing respondent no.2 is directed to pass appropriate orders on the application for the grant of interim relief, if any pending before him and decide the same within four weeks from the date of presentation of certified copy of this order.
Order Date :- 17.3.2025 Kumar Manish