Allahabad High Court
Het Ram And 7 Others vs The Board Of Revenue U.P. And 15 Others on 11 December, 2019
Bench: Pankaj Mithal, Yogendra Kumar Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 29 Case :- WRIT - C No. - 40730 of 2019 Petitioner :- Het Ram And 7 Others Respondent :- The Board Of Revenue U.P. And 15 Others Counsel for Petitioner :- Prem Sagar Verma,Madan Mohan Counsel for Respondent :- C.S.C. Hon'ble Pankaj Mithal,J.
Hon'ble Dr. Yogendra Kumar Srivastava,J.
Heard Sri Madan Mohan, learned counsel for the petitioners and the learned Standing Counsel.
The petitioners allege that their Revision No. 03 of 1987 (Banwari Lal and others vs. The Assistant Custodian and others) is pending consideration before the Respondent No.2, the Assistant Custodian General/Member, Board of Revenue, U.P. Lucknow consequent to the order of remission passed by this Court on 02.04.2014 in Writ-C No. 17401 of 1990. The petitioners want that the aforesaid revision be decided within a time bound period.
In view of the limited prayer made in the writ petition, we dispose of the writ petition with a direction to Respondent No.1 to assign and get the aforesaid revision decided in accordance with law but in getting the same decided the Respondent No.1 or the officer to whom it is assigned shall consider the effect of repeal of the Administration of Evacuee Property Act, 1950 in the light of the advisory issued by the Union of India and the powers conferred upon the Chairman/Member, Board of Revenue to act as custodian of the evacuee property, most expeditiously, if possible within a period of three months from the date of production of a certified copy of this order.
Order Date :- 11.12.2019 Imroz