Allahabad High Court
Lal Chand vs State Of U.P. And 5 Others on 21 October, 2019
Author: Anjani Kumar Mishra
Bench: Anjani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- WRIT - C No. - 33783 of 2019 Petitioner :- Lal Chand Respondent :- State Of U.P. And 5 Others Counsel for Petitioner :- Kamlesh Kumar Mishra Counsel for Respondent :- C.S.C. Hon'ble Anjani Kumar Mishra,J.
Heard learned counsel for the petitioner and learned Standing counsel for the State-respondents.
The petition has been filed seeking the following relief-
"I) Issue a writ, order or direction in the nature of mandamus commanding/ directing the Tehsildar, Tehsil Gola District Gorakhpur i.e. respondent no.2 to decide the mutation case No.T201805310700561 (Lal Chand Vs. Prem Chandra and others) under Section 34 of the L.R. Act as expeditiously and earliest within stipulated time.."
The petitioner is aggrieved because his mutation application filed by the petitioner in the year 2018 has not been decided till date.
Under the circumstances, this writ petition is disposed of directing the Tehsildar, Tehsil Gola District Gorakhpur i.e. respondent no.2 to endeavour to decide the mutation case of the petitioner, expeditiously, preferably within a period of three months from the date a certified copy of this order is filed before him.
Order Date :- 21.10.2019 RKM